AIR INDIA LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) ISSUE notice.

(2.) THE learned counsel for respondent nos.1 and 2 accepts notice.

(3.) BY the said order dated 25.11.2013, respondent no. 2 had imposed a penalty on the petitioner for the alleged violation of provisions of the Passport (Entry into India) Act, 1920 and Rules made thereunder. The allegation against the petitioner was that the petitioner had transported a passenger to Amritsar who did not hold a valid passport on the date of his travel. It is the petitioner's case that the validity of the passport of the said passenger had been extended and this was overlooked by the FRRO cum Civil Authority.