Rajasthan High Court - Jodhpur
Yaqoob Ali vs Union Of India (2025:Rj-Jd:35704) on 11 August, 2025
[2025:RJ-JD:35704]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 363/2025
Yaqoob Ali S/o Shri Mohmmad Ali, Aged About 67 Years, R/o
Ward No. 09, Tehsil Bhadra, District Hanumangarh, Rajasthan.
----Petitioner
Versus
1. Union Of India, Through Secretary, Ministry Of External
Affairs, Government Of India, New Delhi.
2. The Regional Passport Officer, Jaipur, J-14, Jhalana
Institutional Area, Jhalana Doongri, District Jaipur,
Rajasthan.
3. Superintendent Of Police, District Hanumangarh.
----Respondents
For Petitioner(s) : Mr. Ankur Mathur
Ms. Divya Bapria
For Respondent(s) : Ms. Pintu Pareek
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
11/08/2025
1. Learned counsel for the petitioner submits that the
controversy raised in the present writ petition is identical to the
issue raised in earlier writ petition being S.B. Civil Writ Petition
No.18402/2024; Harendra Pal Singh vs. The Union of India
(decided on 20.01.2025) wherein a Co-ordinate Bench of this
Court passed the following order:-
"5. It is to be noted that while allowing
petitioner's writ petition on 09.10.2024, this
Court had directed the respondents to issue
passport to the petitioner ignoring the
pending protest proceedings. The order
contained no stipulation about the curtailment
or otherwise of the period of passport.
[2025:RJ-JD:35704] (2 of 3) [CW-363/2025]
6. Such being the position, it was
incumbent upon the respondent to issue the
passport for a period of ten years which is
usually issued unless the Court itself confines
or reduces the life of the passport - it is not
open for the Passport Officer to issue the
passport for a limited period.
7. The present writ petition is thus,
allowed.
8. The petitioner to produce a certified
copy of the order instant alongwith the
representation and application for re-issuance
of passport within a period of 15 days from
today; whereafter the Passport Officer shall
issue a passport with a validity of 10 years
within a period of 7 days.
9. Stay application also stands dispose of,
accordingly."
2. Learned counsel for the petitioner submits that a writ
petition, being S.B. Civil Writ Petition No. 15281/2024, was filed
as he was denied a passport on account of the registration of a
criminal case. The said petition was allowed by this Court on
18.11.2024. Later, the petitioner was issued passport but for brief
period of one year. Learned counsel further submits that, as far as
the criminal case is concerned, the same is not pending as on
date, as the police, after investigation, have recommended a final
negative report. That being so, the regular passport may be issued
to the petitioner.
3. In view of the submissions made above and considering the
judgment passed in the case of Harendra Pal Singh (supra),
learned counsel for the petitioner prays that the present writ
petition may also be disposed of in the same terms.
[2025:RJ-JD:35704] (3 of 3) [CW-363/2025]
4. Learned counsel appearing for the State Authorities do not
object the submissions made by learned counsel for the petitioner.
5. In view of the submission made above, the instant writ
petition is disposed of in the same terms as Harendra Pal Singh
(supra).
6. Pending application(s), if any, stand(s) disposed of.
(SUNIL BENIWAL),J
43-Ashutosh/-
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