CHAITYA SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ Petition is placed before this specially assembled Bench in view of the administrative order passed by the learned Acting Chief Justice dtd. 24/4/2023.

(2.) We have been shown the submission made by the Registry and the administrative order passed, which is part of the record. It refers to the order dtd. 20/4/2023 passed by the Division Bench taking up the regular assignment of the Criminal Writ Petition. The administrative order specifically states that it is in view of this judicial order that the matter is being placed before this specially assigned Division Bench.

(3.) To provide context, this Writ Petition is filed for certain directions to permit the Petitioner to travel abroad. The Petition came up before the Division Bench (Shukre and Waghwase, JJ.) on 13/3/2023, where leave to file an amendment application was granted. Thereafter, the Division Bench (Shukre and Waghwase, JJ.), by order dtd. 21/3/2023 allowed the amendment application. Thereafter, the Petition was placed before the Division Bench (Revati Mohite Dere and Sharmila Deshmukh, JJ.) on 20/4/2023, and the following order came to be passed :-