SAILESHBHAI GOVINDBHAI SAGPARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has made following prayer in terms of para 10(B).

(2.) It appears from the record that the passport authority cannot renew the passport for more than one year because of pendency of criminal case. It is a matter of fact that criminal case is pending against the petitioner. There is no any scope and chance to commence and conclude trial in near future and there is no any allegation against the petitioner as to breach of condition imposed upon him. The passport authority is required to look into the notification issued by the Ministry of External Affairs dated 25.08.1993 in this regard, which reads as under:

(3.) In view of above position and considering the facts of the case, the Regional Passport Authority is directed to process the application filed by the writ-applicant herein for a Passport and issue the Passport with a validity period of 5 years, in terms of the notification referred to above. This exercise shall be completed within a period of two weeks from the date of receipt of the writ of this order.