Gurdas Singh vs The Union Of India
2022 Latest Caselaw 5290 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2834/2022

Gurdas Singh S/o Shri Rajender Singh, Aged About 46 Years, R/o Ward No. 3, 14 Bgp, Bhagatpura, District Hanumangarh, Rajasthan.

----Petitioner Versus

1. The Union Of India, Through The Secretary, Ministry Of External Affairs, New Delhi.

2. The Regional Passport Officer, Regional Passport Office, Jaipur, J-14, Jhalana Institutional Area, Jhalana Doongri, Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Durgesh Khatri For Respondent(s) : Mr. Navneet Singh for Mr. Mukesh Rajpurohit, ASG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/04/2022

This writ petition has been filed by the petitioner with a

prayer to direct the respondent-authorities to re-issue passport of

the petitioner as the respondent-authorities have not re-issued the

same on account of pendency of criminal case against him. In the

writ petition, it is mentioned that the concerned criminal court has

granted permission to re-issue the passport in favour of the

petitioner on 21.05.2021, but ignoring the said fact the

respondent-authorities are not re-issuing petitioner's passport.

Learned counsel appearing for the respondent-passport

department has submitted that the case regarding re-issuance of

petitioner's passport is taken up by the respondent-authorities and

(2 of 2) [CW-2834/2022]

now they have granted passport facility to the petitioner on

16.03.2022 by issuing passport No.V8093107 to him.

Learned counsel appearing on behalf of the petitioner is not

in a position to dispute the said fact.

In view of the fact that the passport has already been issued

in favour of the petitioner on 16.03.2022 by the respondent-

passport department, no further order is required to be passed in

this writ petition.

Hence, this writ petition is disposed of.

Stay petition is also disposed of.

(VIJAY BISHNOI),J 30-mohit/-

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