MOHAMMED RAHTNATULLAH Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) Heard Mr. N. Naveen Kumar, learned counsel for the petitioners in both the writ petitions; Mrs. Anjali Agarwal, learned Standing Counsel for respondent Nos.1 to 3 in W.P. No.10582 of 2018, while Mr.Pulimamidi Shashidhar Reddy, learned Standing Counsel for respondent in W.P. No.31947 of 2015 and Mr. S. Rama Mohana Rao, learned Assistant Government Pleader for Home appearing on behalf of respondent Nos.4 and 5 in W.P. No.10582 of 2018.

(2.) W.P. No.31947 of 2015 is filed to declare that the petitioner has got a fundamental right to travel abroad as guaranteed under the Constitution of India, and for a consequential direction to the respondents to renew his old passport bearing No.L 275224, dtd. 29/4/1992. Whereas, W.P. No.10582 of 2018 is filed to declare the action of respondent No.2 in dismissing the appeal of the petitioner under Sec. - 11 of the Passports Act, 1967 vide order dtd. 21/11/2017, as illegal and for a consequential direction to the respondents to allow the application No.HY3070244683517 dtd. 15/5/2017 and renew/issue passport to the petitioner.

(3.) In both the writ petitions, the petitioner and the respondents are common and lis involved is also common. Therefore, both the writ petitions were heard together and are disposed of by way of common order.