SIDDHARTHA ASHISH DEY Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.9707/2015 (Exemption) Allowed subject to just exceptions. W.P.(C) 5379/2015 & CM No.9706/2015

(2.) AT the outset, Mr. Saqib says that due to a mistake committed by his office, the impugned order, which is also dated 19.5.2015, could not be filed. The said order directs impounding of the petitioner's passport. A photocopy of the same is placed on record.

(3.) MR . Goyal has been shown the photocopy of the said order. He says that he has no difficulty in the same being taken on record. 3.1 Accordingly, the photocopy of the impugned order dated 19.05.2015 shall be taken on record. The petitioner's case is that he had been issued a passport bearing No.H4096136, which had a duration spanning from 3.6.2009 to 2.6.2019. The petitioner states that he applied for issuance of an additional booklet as the pages in the passport issued to him had been used up.