DALBIR KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Case was taken up for hearing through video conferencing.

(2.) Petitioner, Dalbir Kaur, has filed the present writ petition under Articles 226/227 of the Constitution for quashing the seizure memo dated 23.04.2019 (Annexure P-11), vide which her passport, bearing No.P2208297 issued on 22.12.2016, was physically seized/impounded, and for quashing the order/ communication dated 17.05.2019 (Annexure P-14), whereby her representation dated 13.05.2019 (Annexure P-13) addressed to respondent No. 5 regarding illegal seizure /impounding of her passport, was disposed of without any application of mind by only informing that her passport had been impounded under Section 10(3) (h) of the Passports Act, 1967 (for brevity, 'the Act'), as she had been declared a proclaimed offender by the Court of Judicial Magistrate 1st Class, Ludhiana.

(3.) The case put up by the petitioner is that her marriage was solemnized with Anudeep Singh on 23.10.1993 whereafter she shifted to her matrimonial home at Amritsar from New Delhi. Out of the said wedlock, two children were born but due to serious differences with her husband, she shifted back to her parental home at New Delhi in March, 2013 and since then, she has been living there.