GULAMHUSEN DADAMIYA PIR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Learned advocate Mr. K.M. Amin waives service of Notice of rule on behalf of respondent No. 1.

(2.) The present writ petition, initially, was filed for issuance of appropriate writ, order or direction, directing the respondent-authority to return the passport of the petitioner bearing No. N5339065 issued on 26/11/2015.

(3.) Learned Senior Advocate Mr. Maulin Raval appearing for the petitioner has submitted that in fact the entire exercise undertaken by the respondent passport authorities with regard to the impounding his passport is misconceived as no criminal offence has been registered against the petitioner.