SIKANDAR KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Exemptions are allowed, subject to all just exceptions.

(2.) The application is disposed of.W.P.(C) No. 5315 of 2017 and CM Nos. 22520 of 201722522 of 2017.

(3.) The petitioner has filed the present writ petition inter alia challenging the order dated 18.10.2016 (hereafter 'the impugned order') passed by the Chief Passport officer (respondent no.2), extending the original order of suspension of his passport (Passport No. K-9730692) till proceedings relating to impounding/revocation of the passport under section 10 of the Passports Act, 1967 (hereafter 'the Act') are concluded by the Embassy of India in Riyadh.