VISHWAS SUDHANSHU BHAMBURKAR Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kshitij Amin, learned Standing Counsel waives service of notice of rule on behalf of respondents.

(2.) Heard party-in-person and Mr. Kshitij Amin, learned Standing Counsel appearing for the respondent.

(3.) The case of the petitioner is that the respondents are not renewing the passport of the petitioner bearing no. H9039891 on the ground of pendency of Criminal Suo Motu Contempt Petition No. 2 of 2017 in the High Court of Judicature at Bombay. In light of the order dtd. 13/3/2022 passed by this court, the petitioner prays for appropriate directions to the passport authorities.