KASTURI RAJUPETA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner-lady is knocking at the doors of writ Court seeking invalidation of the Endorsement dtd. 6/9/2021 (Annexure-A) issued by the respondent-Regional Passport Officer and for a direction to consider her application for renewal of the passport, which has since expired. The Endorsement reads as under:

(2.) After service of notice, the respondents having entered appearance through the learned ASG resist the writ petition by filing the Statement of Objections on 18/11/2021 principally contending that a criminal case is pending against the petitioner and therefore she should obtain and produce a facilitative order at the hands of the learned Judge of the said Court, so that her application for renewal of passport may be favourably considered. So contending, learned ASG seeks dismissal of the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is inclined to grant indulgence in the matter as under and for the following reasons: