STATE OF J&K Vs. SHARIEF UD DIN SHAH

JUDGEMENT

(1.) THIS is the State appeal under Clause 12 of the Letters Patent challenging judgment and order dated 09.10.2009 passed by the learned Single Judge in OWP No. 839/2009. According to the directions issued by the learned Single Judge, the writ petitioners- respondents were to be issued passport as they wished to visit Mecca for Hajj. It was found that there was no justification in denying passport to them keeping in view their age and the purpose for which the passport was required.

(2.) THE counsel for the parties have stated before the Court that in fact the passport was issued and the writ petitioners-respondents have already visited Mecca for Hajj. In fact, the appeal has been rendered infructuous because the special passport seems to have been issued for undertaking pilgrimage to Hajj by visiting Mecca. If general passport has been issued then the passport shall be treated as special passport for undertaking <DJG> PILGRIMAGE TO MECCA FOR PERFORMING HAJJ.</DJG>