AMAN VACHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The substantive prayers made in the application are as follows:

(2.) In such cases, where Visa Support Notes Verbale are sought from the CPV Division, MEA by the Hon'ble Judges of Supreme Court and the Hon'ble Judges of High Court of India, prior Political Clearance of the MEA is to be submitted for the intended private or official visits abroad. Political Clearance may be applied at https://www.epolcearance.gov. in/.

(3.) While forwarding requests for issuance of visa Support Notes Verbale to the CPV Division, MEA; the offices of the dignitaries may kindly be advised to submit appropriate Political Clearance for the intended visits, in both cases of private or official visits, along with the request for the Visa Support Notes Verable.