SUBHAS CHANDRA BOSE MANDAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is against a final order passed in a Writ Petition relating to issues arising from the application of the Passports Act, 1967; hereinafter referred to as the Act.

(2.) The appellant-writ petitioner applied for passport. He signed a declaration which is part of that application. The said declaration contains the affirmation to the following effect.

(3.) The Passport Officer issued a notice calling upon the appellant-writ petitioner to state as to why he suppressed the pendency of a Criminal Appeal before this Court against an order of acquittal passed in favour of the appellant-writ petitioner in a Criminal Case which was charged against him for commission of offences punishable among other counts with the provisions of the Prevention of Corruption Act, 1988. He was also required by the Passport Officer to produce order from this High Court for processing the application for issuance of passport.