RAGHURAM KAMISETTY Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) This Court ordered Notice Before Admission on 20.9.2006. This Court also made the following order:

(2.) Counter affidavit is filed on behalf of the 1st respondent.

(3.) Sri K.V.Bhanu Prasad, learned counsel representing the petitioner had taken this Court through the averments made in the affidavit filed in support of the Writ Petition and would maintain that in the facts and circumstances of the case the imposition of penalty on the ground of alleged suppression of information cannot be sustained. The learned counsel also had taken this Court through the relevant statutory provisions in the Passport Act, 1967.