SUNIL MARWAHA Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) Appellant is the writ petitioner. The writ petition no.3349 of 2016 (M/S) was filed for the following reliefs:

(2.) The writ petition was disposed of by the Learned Single Judge vide impugned judgment and order dated 10.03.2017 with direction that in case the petitioner apprises respondent no.2 i.e. the Chief Passport Officer, Ministry of External Affairs, New Delhi with regard to issuance of multiple passports to respondent nos.8 to 12 in different names, the Chief Passport Officer shall look into the matter and do the needful as required, in accordance with law.

(3.) Mr. B.C. Pandey, learned Senior Advocate submits that name of husband of respondent no.9 is Yashbir Singh Chauhan, he changed his name to Raja Chaudhary after publication. He submits that respondent no.9 got her name changed in passport office from Poonam Chauhan to Poonam Chaudhary. He submits that no multiple passports have been issued in favour of respondent nos.9 and 12 and they have been unnecessarily harassed. He submits that at the hands of present petitioner the writ petition is not maintainable.