RAJENDRA BIHARI LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Gopal Swaroop Chaturvedi, learned Senior Advocate assisted by Shri Amit Negi, learned counsel for the petitioner and Sri S.P. Singh, learned Additional Solicitor General of India assisted by Sri Gopal Verma, learned counsel for the respondent.

(2.) Briefly stated facts of the present case are that the petitioner has filed an application for renewal of his passport. Since no order was passed on his renewal application, therefore, the petitioner filed a Writ - C No. - 22637 of 2020 (Rajendra Bihari Lal Vs. Union Of India and another) which was disposed of by order dtd. 16/12/2020 directing the concerned Passport Authority to pass an order or in the event, order has already been passed then same be communicated. Thereafter, the respondent no.2 passed the impugned orders dtd. 6/6/2022 and 29/6/2022. By the impugned order dtd. 29/6/2022, the respondent no.2 has declined to issue passport to the petitioner on the ground of adverse police report based on several criminal cases registered against the petitioner but granted liberty to submit "no objection" of the concerned court to issue passport.

(3.) It has also been admitted before us by learned counsel for the petitioner that after filing of the present writ petition seven more criminal cases have been registered against the petitioner.