ROHITBHAI RANCHHODBHAI PATEL Vs. REGIONAL PASSPORT OFFICE

JUDGEMENT

(1.) By way of present petition filed under Article 226 of the Constitution of India the petitioners herein have prayed for the following reliefs :-

(2.) The petitioner No.1 herein applied for re-issuance of the passport and the said application is duly produced at Page-11, and the application of the petitioner No.2 for re- issuance of the passport is duly produced at Page-14. The application number of the petitioner No.1 is Application Reference (ARN) No. 23-0005919926 and the application of the petitioner No.2 is Application Reference (ARN) No. 23-0011588128. The said applications are pending at the end of the respondent authority, which has resulted in the cause of action and preferring the present petition, invoking the Article 226 of the Constitution of India.

(3.) Heard Mr. Nikhilesh Shah, the learned advocate appearing for the petitioners submitted that the respondent No.2 orally informed the petitioner that in view of the pendency of the proceedings before this Court, the respondent No.2 could not consider applications seeking re-issuance of the passports filed by the petitioners herein. It was submitted that Criminal Appeal No. 1774/2013 was preferred by the State Government by enhancing the punishment of sitting in the Court till rising of the Court and the fine, which has already been paid by both the petitioners. The petitioners also have preferred Criminal Appeal No. 744/2014 against the order dtd. 16/8/2013 passed by District Court, Ahmedabad (Rural) in Sessions Case No.186/2010 in connection with Sarkhej Police Station CR- I/69/2007. It is ordered that the same be heard along with Criminal Appeal No.1774/2013.