AHMAD AZMI Vs. STATE OF U P

JUDGEMENT

(1.) IN complaince of the order dated 19-12-1997. Ahmad Azmi, Smt. Hemlata Singh and Anas Azmi petitioners are present in Court. The Court is informed that Ahmad and Smt. Hemlata Singh have since been blessed with a daughter and are living with her peacefully and happily. Ahmad Azmi and Smt. Hemlata Singh have informed the Court that Ahmad Azmi has to go to Saudi Ara bia in connection with his employment and that it is not possible for Smt. Hemlata Singh to go with her husband Ahmad Azmi at this juncture as she has no pass port and visa for going to Saudi Arabia. However, it is stated that if circumstances permit and the passport and visa are avail able, for which they shall make efforts, Smt. Hemlata Singh may aiso go to Saudi Arabia. Ahmad Azmi also stales that he intends that after serving in Saudi Arabia for a couple of years, he will come back to INdia and shall start his own business. An affidavit has been filed by Anas Azmi, petitioner No. 3, stating that after his re tirement from service he is now residing at his permanent house address Mohalla Rahmat Nagar, Azamgarh, that the ad dress of Ahmad Azmi, petitoner No. 1, at Saudi Arabia is "ahmad Azmi, c/o Mujahid Khan, Post Box No. 396, Alhasa, Alhafoof, Saudia Arabia". Anas Azmi has assured the Court that he will take fall care of Smt. Kemlata Singh, who is living with him and that he shall keep the par ents of petitioner No. 2 (Smt. Hemlata Singh) informed about the whereabouts of Smt. Hemlata Singh and shall always permit them to come and meet her.

(2.) IN view of the situation mentioned hereinbefore now nothing remains to be done the writ petition.