Allahabad High Court
Mohd Yunus Ansari vs Union Of India And Another on 31 August, 2020
Bench: Sunita Agarwal, Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - C No. - 12922 of 2020 Petitioner :- Mohd Yunus Ansari Respondent :- Union Of India And Another Counsel for Petitioner :- Dhirendra Singh,Anil Kumar Srivastava,Shailendra Singh Counsel for Respondent :- A.S.G.I. Hon'ble Mrs. Sunita Agarwal,J.
Hon'ble Ajay Bhanot,J.
Sri Narendra Kumar Chatterji, learned Advocate has put in appearance on behalf of respondent nos. 1 & 2.
It appears that the petitioner has applied for issuance of a passport upon which certain objections have been made because of pendency of a criminal case against the petitioner.
It is contended that no final decision has yet been communicated to the petitioner herein by the respondent no.2.
Learned counsel for the respondents states that the prayer of the petitioner to issue the passport could not be accepted in view of the criminal case pending against him.
Be that as it may, the issue being raised herein does not come within the scope of Article 226 of the Constitution of India. However, in case the petitioner approaches the respondent no.2, he shall communicate the decision taken by them, at the earliest.
In view of the above, the present petition is disposed of.
Order Date :- 31.8.2020 P Kesari