RAHIMUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Pradeep Kumar Aditya, learned counsel for the petitioner as well as Sri Agresh Agarwal, Advocate holding brief of Sri Arvind Nath Agarwal, learned panel counsel appearing for respondents.

(2.) This writ petition under Article 226 of the Constitution has been filed by the petitioner seeking a direction in the nature of mandamus commanding the respondent No. 2-Regional Passport Officer, District Bareilly to re-issue passport to the petitioner for a period of ten years pursuant to the No Objection Certificate (NOC) dtd. 10/10/2024 issued by Chief Judicial Magistrate, Pilibhit as the passport was issued earlier to the petitioner for a period of one year.

(3.) Background facts of this case are that the petitioner had earlier approached this Court by filing Writ-C No. 30083 of 2024 (Rahimuddin v. Union of India and another), seeking a direction to the respondents to issue a passport in his favour, as the matter remained pending before passport office for one criminal case, arising out of FIR No. 181 of 2016 under Sec. 447, I.P.C. and Sec. 3 of the Prevention of Damage to Public Property Act, 1984 being pending against him. The Division Bench had disposed of the above petition with directions vide its order dtd. 10/9/2024, following the judgment in the case of Pawan Kumar Rajbhar v. Union of India and 2 others Neutral Citation No. , 2024=AHC=9963-DB. In compliance of the order dtd. 10/9/2024, petitioner applied for No Objection/ sanction/ approval which was granted to him by the Chief Judicial Magistrate, Pilibhit on 10/10/2024 and consequently, passport was issued to the petitioner, to be valid for one year i.e., from 20/1/2025 to 19/1/2026.