HAFIZ UR RAHMAN Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) Petitioners claim to have applied for issuance of passport, acknowledged by the Respondent No. 2- Regional Passport Officer, Srinagar, on 08.11.2013 and 12.11.2013, respectively. The petitioners have placed on record copy of communication bearing No. POSK/P-III/16/709 dated 10.02.2016, in terms whereof, they have been asked to make clarification about their adverse police report, so as to finalize their case. There is no document placed on record, having reference to making clarification before the Respondent No. 2- Regional Passport Officer, Srinagar.

(2.) In view of the above, no useful purpose can be achieved by keeping the instant petition pending and, therefore, same shall stand disposed of by granting liberty to the petitioners to approach the Respondent No. 2- Regional Passport Officer, Srinagar, to meet out requirement, as required in terms of communication dated 10.02.2016, by submitting the necessary clarification.

(3.) Writ petition disposed of as above alongwith connected CM.