ABHISHEK SURESH GUPTA Vs. REGIONAL PASSPORT OFFICE

JUDGEMENT

(1.) Heard Mr. Rahul Agarwal, learned counsel for the Applicant, Mr. S. K. Halwasia, learned counsel for Respondents Nos.1 and 2. and Mr. A. R. Patil, learned APP for the State.

(2.) This application was admitted by issuing Rule on 12/12/2020. In this application, the Applicant has challenged the order dtd. 08/10/2022 passed by the Sessions Court below Ex.27 in Company Petition No.18 of 2018.

(3.) The said application was preferred by the Applicant before the Sessions Court for grant of permission to apply for and seeking extension of duration, validity, renewal and re- issuance of his passport. While deciding this application, the learned Judge observed that the Applicant had failed to mention the authority to whom such directions were to be issued. The Applicant had not specified when the earlier passport was obtained and when it had expired. In short, according to the learned Judge, the application was filed without giving basic minimum details. The learned Judge further observed that the application did not deserve consideration and rejected it. Thus there was no discussion on the merits of the matter because the Applicant had not provided the basic details as observed by the learned Judge.