TRICHY SUNSHINE HAJ SERVICES Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant petition has been filed invoking the writ jurisdiction of the Court for the purpose of challenging the action of the respondent in rejecting the application filed by the petitioner through email dtd. 19/5/2023 by Respondent for allocation of quota to the Haj Group Organizers ("HGOs") for Haj 2023 in contravention of the Policy No. Haj-15/28/2022-HAJ-MoMA dtd. 14/3/2023 in violation of the Principles of Natural Justice, equity and good conscience and in violation of Article 14 and Article 19(1)(g) of the Constitution of India.

(2.) Learned senior counsel appearing on behalf of the petitioner submitted that the petitioner Petitioner ought to be registered as firms as per the policy notified by Respondent No. 1 vide Notification No. Haj-15/28/2022-HAJ-MoMA dtd. 14/3/2023. Accordingly, vide application dtd. 23/3/2023, the petitioner filed an application before the Respondent for the registration.

(3.) It is submitted that the respondent issued notice/circular inviting applications from eligible HGOs for registration and allocation of Quota for Haj-2023. The policy for registration and allocation of Quota for Haj-2023 was also attached with the said notice.