Himachal Pradesh High Court
Narender Kumar vs Union Of India And Others on 23 March, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.547 of 2016
Decided on: March 23, 2016.
.
Narender Kumar ...Petitioner.
VERSUS
Union of India and others ...Respondents.
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
For the petitioner: Mr.Pallav Mongia and Mr.Vinay Mehta,
of
Advocates, for the petitioner.
For the Respondents: Mr.Ashok Sharma, ASGI, with
Mr.Nipun Sharma, Advocate, for
rt respondents No.1 and 2.
Mr.Shrawan Dogra, Advocate
General, with Mr.Romesh Verma
and Mr.V.S. Chauhan, Addl.A.Gs.,
and Mr.J.K. Verma, Dy.A.G., for
respondent No.3.
________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
Subject matter of this writ petition is the order, darted 15th December, 2015 (Annexure P-1) passed by the Passport Officer, whereby the passport of the petitioner came to be impounded.
The impugned order, on the face of it, is without any reasoning and therefore, merits to be quashed.
2. Learned counsel for the petitioner stated that the petitioner has also obtained permission from the court of competent jurisdiction i.e. the court of the Additional Chief Judicial ::: Downloaded on - 15/04/2017 19:58:36 :::HCHP ...2...
Magistrate, Rampur for leaving the State. His statement is taken on record.
.
3. In view of the above, Annexure P-1 is quashed and the concerned respondent is at liberty to pass fresh orders, if required.
The writ petition stands disposed of alongwith pending CMPs, if any.
Copy dasti.
of (Mansoor Ahmad Mir) Chief Justice.
23rd March, 2016. (Tarlok Singh Chauhan) (Tilak) rt Judge ::: Downloaded on - 15/04/2017 19:58:36 :::HCHP