RAJENDRA EKNATHRAO VIKHE Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of learned counsel appearing for the parties.

(2.) This Writ Petition invokes our powers under Article 226 of the Constitution of India and seeks a declaration to declare that the action on the part of respondent No.3, Regional Passport Office, Pune in directing the Petitioner to surrender his passport based upon incorrect adverse Police verification Report is violative of Article 21 of the Constitution of India. The petition also seeks a declaration that the Petitioner is entitled to the return of his passport bearing No. Z6784605 dtd. 07/07/2022 and a direction to Respondent No.3, Regional Passport Office, Pune, to forthwith return the said passport, to enable the petitioner to travel abroad; and for a further direction to the Respondent No.2, Economic Offences Wing, Crime Branch, Nagpur, to produce on record the Adverse Police Report sent by it to Respondent No.3, forming the basis for the direction issued by the respondent No.3 to the petitioner, to surrender his passport.

(3.) The facts leading to the filing of this Writ Petition, as stated by the petitioner, are as under :-