MIRZA ASGHAR HUSSAIN Vs. COMMISSIONER OF POLICE HYDERABAD

JUDGEMENT

(1.) The petitioner's writ petition being W.P. No. 24430 of 2009 seeking writ of Mandamus declaring the action of the Station House Officer, P.S. Dabeerpura, Hyderabad, in not registering the F.I.R. with regard to petitioner's missing Passport as illegally and arbitrary, was dismissed by the impugned order. The petitioner, therefore, filed instant appeal.

(2.) There is no dispute that petitioner gave a complaint to second respondent alleging that his Passport has been misplaced at his residence and that he is unable to trace it out. He also requested the second respondent to issue F.I.R. of loss of his original Passport to enable him to apply to third respondent, namely, Regional Passport Officer, Secunderabad, for obtaining duplicate Passport. When second respondent did not issue F.I.R., writ petition was filed.

(3.) The Passport is of considerable value in the enjoyment of right to move freely as a citizen of the world. In Satwant Singh v. A.P.O. New Delhi, 1967 AIR(SC) 1836, the Supreme Court made the following observations about the importance of Passport.