Jammu & Kashmir High Court
Happy Singh vs Union Of India & Anr on 19 July, 2023
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
Sr. No. 186
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 1819/2023
CM No. 4228/2023
Happy Singh .... Petitioner/Appellant(s)
Through:- Mr. Siddhant Gupta, Advocate
V/s
Union of India & anr. .....Respondent(s)
Through:- Mr. Vishal Sharma, DSGI
CORAM:HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
The petitioner, through the medium of instant petition, states that he has a valid Passport bearing No.1447455, which was issued by respondent No.2/authority on 07.03.2013 and got expired on 06.03.2023. It is stated that the petitioner has filed an application for renewal/re-issuance of his passport on 26.10.2022. It is further stated that the Police verification of the petitioner was ultimately conducted and the same was communicated to him orally by respondent No. 2. It is further stated that the police verification report is not clear and rather adverse and moreover, as per the latest status, the application of petitioner is still under review by respondent No. 2. It is also stated that the petitioner on an annual basis attends ADC (annual meeting) in USA and this year, he is going from 07.08.2023 to 14.08.2023 along with other businessmen/dealers of the Union Territory and in fact, the petitioner is the main coordinator of the said conference as he is In- 2 WP(C) No. 1819 /2023 charge of C&F (Cost and Freight) and in case the petitioner is unable to attend the same, the same would be severally prejudicial to the petitioner.
Notice to the respondents, waived by Mr. Vishal Sharma, learned DSGI on behalf of the respondents. He seeks and is granted a week's time to file reply with copy in advance to the other side.
List on 26.07.2023 in the supplementary list.
(MOKSHA KHAJURIA KAZMI) Judge JAMMU 19.07.2023 Ram Murti