MANPREET KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Prayer in this writ petition filed under Articles 226/227 of Constitution of India, inter alia, is for issuance of a writ in the nature of certiorari for setting aside letter/order dtd. 11/4/2022 (Annexure P-4), passed by Regional Passport Office, Chandigarh, whereby the passport of the petitioner bearing No. R9463304 dtd. 19/2/2018 (Annexure P-1), has been revoked.

(2.) Briefly, the petitioner is stated to be holding the aforesaid passport bearing No. R9463304 dtd. 19/2/2018 (Annexure P-1). It is stated that when the aforesaid passport was applied and granted, at that point in time, there was no criminal case registered against the petitioner.

(3.) In the aforementioned circumstances, the petitioner has filed this writ petition before this Court for the relief(s), as noticed hereinabove.