MEHMOODA BEGUM Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The petitioner is aggrieved of withholding of issuance of passport in her favour for unknown reasons, as such, challenges the same through the medium of writ petition in hand. Petitioner having neither been denied nor issued, the passport that too without rhyme or reason, is what is contended to be the reason for her to approach the court and seek redressal thereof.

(2.) Respondents 1 and 2 have averred in their reply that unless report from the respondent No. 3 is received, they cannot take any decision in the matter as the issuance of the passports is always subject to the verification of character and antecedents of the petitioner. It is apt to reproduce relevant portion of the reply herein: -

(3.) Considered. Admit. With the consensus of learned counsel for the parties, this petitioner is taken up for final disposal.