CHARANJIV Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent No. 2 to re-issue his passport.

(2.) The petitioner was issued passport on 9/9/2002 which expired on 8/9/2012. The petitioner stayed in Netherland for 13 years where he lost his passport. The petitioner was issued passport on 6/6/2012 which was valid upto 5/6/2014. The petitioner was deported from Netherland on the ground of illegal stay. The petitioner was issued Emergency Certificate on 1/8/2018. The petitioner, since 2019, is staying in India. The petitioner vide application dtd. 27/7/2021 (Annexure P-3) requested for re-issuance of passport.

(3.) Learned counsel for Union of India, who on advance notice is present in Court, submits that application of the petitioner has already been closed and petitioner is at liberty to file a fresh application which would be considered and disposed of in accordance with law.