GHULAM NABI Vs. STATE & ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties. Admit. With the consensus of learned counsel for the parties, this petition is taken up for final disposal.

(2.) Respondents 1 and 2 have averred in their reply that the cousin of the petitioner, namely, Abdul Gani s/o Noor Mohd was involved in militancy and who later on passed away and, therefore, for this very reason the passport cannot be issued in favour of the petitioner.

(3.) It is apt to reproduce relevant portion of paras 5-8 of the reply:-