GH. MOHI Vs. STATE AND OTHERS

JUDGEMENT

(1.) By the medium of this writ petition, petitioners have sought writ of quashing the impugned orders bearing Nos. R001916/11 and R001915/11 dated 22.06.2012, whereby and where-under the applications for issuance of passports in favour of the petitioners stands rejected with the further prayer that respondents may be commanded to issue passports in favour of the petitioners on the grounds taken in the writ petition.

(2.) Respondents have filed reply.

(3.) Before filing the present writ petition, petitioners had filed OWP No. 1558/2011 before this Court and the said writ petition came to be disposed of vide order dated 31.05.2012. It would be appropriate to reproduce the operative portion of the said order herein: