BHARAT KUMAR THOTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Chikkudu Prabhakar, learned counsel for the petitioner and Sri. Gadi Praveen Kumar, learned Deputy Solicitor General of India appearing on behalf of respondents.

(2.) The prayer as sought for by the petitioner in the present writ petition reads as under:

(3.) It is the specific case of the petitioner that certain clarifications were sought by letter dtd. 27/4/2022 calling upon the petitioner to inform about the criminal cases pending against the petitioner and the petitioner had replied to the said notice dtd. 27/4/2022 issued to the petitioner vide letters dtd. 13/1/2023 and 10/1/2023 but however no order has been passed on the petitioner's application vide file No.HY1073960595922 dtd. 16/2/2022. Pendency of the criminal case is not a bar for renewal of the passport application. Hence, the writ petition.PERUSED THE RECORD.