NOOR JAHAN BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner challenges the order dated 16th July, 2013, issued by the Passport Officer, Srinagar, rejecting her request for issuance of passport on the ground that the provisions of Section 6(2)(b), (c) & (d) of the Passports Act, 1967 were attracted in her case. Briefly stated the material facts are as under:

(2.) HEARD the counsel for the parties. The order impugned, passed by the Passport Officer, Srinagar, reads as under:

(3.) IN Satwant Singh Sawhney v. D. Ramarathnam, : AIR 1967 SC 1836, the Apex Court held, inter alia, that the right to travel abroad was a part of persons personal liberty as enshrined under Article 21 of the Constitution which could not be denied except in accordance with the procedure established by law.