SURESHKUMAR RATILAL JOSHI Vs. REGIONAL PASSPORT OFFICER, AHMEDABAD

JUDGEMENT

(1.) The writ-applicant herein does not press the present writ- application with a liberty to file fresh application seeking release of passport of the writ-applicant bearing No.U8294538 which is in the custody of the respondent authority.

(2.) Considering the aforesaid submissions, permission to withdraw as prayed for is granted. However, while deciding the fresh application the respondent authority may decide the said application taking into consideration the notification issued by the Central Government, Ministry of External Affairs bearing No.VI/401/1/5/2019 dtd. 10/10/2019, para-2 of the notification reads thus :-

(3.) The said exercise be undertaken preferably within a period of four weeks from the receipt of this order. Liberty is reserved to the writ-applicant in case of difficulty.