AMITABH SINHA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying as under:-

(2.) The petitioner's grievance is that his passport has been revoked by the passport authority without issuing him any show cause notice and without giving him any opportunity of being heard.

(3.) The petitioner's passport was revoked by an order dated 17.05.2016 by the Consulate General of India in New York on grounds stated in Section 10(3)(e) and (h) of the Passport Act, 1967. The petitioner claims that this order was also not served on the petitioner. Section 10(3)(e) and (h) are set out below:-