Allahabad High Court
Kabeer Khan vs Union Of India And Another on 4 March, 2020
Bench: Sudhir Agarwal, Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - C No. - 7666 of 2020 Petitioner :- Kabeer Khan Respondent :- Union Of India And Another Counsel for Petitioner :- Om Prakash Vishwakarma Counsel for Respondent :- A.S.G.I.,C.S.C. Hon'ble Sudhir Agarwal,J.
Hon'ble Rajeev Misra,J.
1. Heard Sri Vinod Kumar Yadav, Advocate holding brief of Sri O.P. Vishwakaram, learned counsel for petitioner and Sri Prahlad Kumar Khare, learned Standing Counsel for Union of India.
2. Petitioner has sought a writ of mandamus commanding respondents to decide his application for grant of Passport filed in 2015 bearing File No. LK 40691931949415.
3. Learned Standing Counsel appearing for Union of India has placed before us a copy of instructions received by him wherein it has been shown that police submitted an adverse report whereupon show cause notice dated 08.01.2018 was issued and again another notice was issued on 01.01.2019. Petitioner did not submit any reply and thereafter matter was closed on 27.03.2019 and intimation was given to petitioner vide letter dated 29.03.2019. This order is not under challenge.
4. Copy of instructions placed before us for our perusal shall from part of writ petition.
5. In the circumstances, mandamus as prayed for, cannot be granted since final decision was already taken in the matter and order passed by authority concerned is not under challenge.
6. Writ petition is accordingly dismissed.
Order Date :- 4.3.2020 AK