SHIL JITENDRA SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a writ-application filed under Article 226 of the Constitution of India, wherein, writ-applicant is aggrieved by the impugned communication dtd. 12/2/2020, by which the respondent no.2 had invoked Sec. 10(3)(e) of the Passport Act, 1967 to impound the passport No. T7844353 and thereby directed the writ-applicant to deposit the same with the authority. The said communication dtd. 12/2/2020 reads thus: "...

(2.) The writ-applicant being aggrieved by the said communication, has approached this Court seeking the following reliefs, which read thus:

(3.) After issuance of the notice by this Court, the information with regard to the impugned notice dtd. 12/2/2020 was sought for, from the office of the Government Pleader. Accordingly, Mr. Ishan Joshi, the learned Assistant Government Pleader on instructions produced the police report dtd. 1/2/2022, which reads thus: