LAWS(DLH)-2014-12-169

KULVIR SINGH Vs. UNION OF INDIA

Decided On December 17, 2014
Kulvir Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The petitioners impugn separate orders denying passports to the respective petitioners for the reason that the petitioners had applied for political asylum, while they were overseas. Since the controversy involved in these petitions is similar, the same were taken up together.

(2.) The relevant facts obtaining in various petitions are briefly stated as under:

(3.) The orders dated 05.08.2013, 25.04.2014 and 24.07.2014 passed by the Chief Passport Officer rejecting the respective appeals of the petitioners are hereinafter collectively referred to as the 'impugned orders'. The impugned orders indicate that passports were denied to the petitioners, principally, for the reason as contained under Section 6(1)(a) of the Act; that is, "the applicant may, or is likely to, engage in such country in activities prejudicial to, the sovereignty and integrity of India".