SHASHANK SHEKHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) SHRI Sunil Jain, learned Senior Counsel with Ku. Mahim Pandey, learned Counsel for the petitioner.

(2.) SHRI Deepak Rawal, learned Counsel appears on behalf of the respondents/Union of India submits that he has no instructions.

(3.) BY this present petition under Article 226 of the Constitution of India, petitioner Shashank Shekhar has challenged show cause notice dated 9/1/2015 and the order impounding of passport dated 9/1/2015 passed by the respondent No. 2 Regional Passport Office, Bhopal.