Madras High Court
Yogesh Bakshi vs Government Of India on 28 July, 2022
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
W.P.No.4695 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.07.2022
CORAM
THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH
W.P.No.4695 of 2012
and W.M.P. Nos.1 & 2 of 2012
Yogesh Bakshi ... Petitioner
Vs.
1.Government of India,
Ministry of External Affairs,
Regional Passport Office,
Sasthri Bhavan,
No.26, Haddows Road,
Chennai – 600 006.
2.The Deputy Passport Officer,
Regional Passport Office,
Sasthri Bhavan,
No.26, Haddows Road,
Chennai – 600 006. ... Respondents
Common Prayer : Writ Petition is filed under Article 226 of the Constitution
of India for issuance of a Writ of Certiorarified Mandamus, calling for the
records of the 2nd Respondent ending with the Show Cause Notice dated
02.02.2012 in F.No.MAS/PC/00021/11 and quash the same.
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https://www.mhc.tn.gov.in/judis
W.P.No.4695 of 2012
For Petitioner : Mr.C.Mani Shankar
Senior Counsel for
Mr.Krishnamoorthy
For Respondents : Mr.R.Siddharth
Central Government Standing Counsel
ORDER
The subject matter of challenge in the present writ petition pertains to the Show Cause Notice dated 02.02.2012, issued by the 2nd respondent calling upon the petitioner to show cause as to why the passport issued to the petitioner should not be impounded and also directed the petitioner to surrender the passport.
2.When this writ petition was entertained, this Court also granted an interim stay of the impugned summons issued by the 2nd respondent.
3.When the matter was taken up for hearing today, the learned Central Government Standing Counsel appearing on behalf of the respondents submitted that the passport of the petitioner was already renewed twice during the year 2015 and in the year 2019 and presently the petitioner has a passport which is valid up to the year 2029.
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4.In view of the above development, the impugned Show Cause Notice dated 02.02.2012, has become stale and it has not been acted upon by the respondents. Accordingly, no useful purpose will be served in going into the merits of this writ petition, since nothing survives.
5.In the result, this writ petition is closed. No Costs. Consequently, connected miscellaneous petitions are closed.
28.07.2022
Internet : Yes
Index : Yes
Speaking Order / Non Speaking Order ssr To
1.Government of India, Ministry of External Affairs, Regional Passport Office, Sasthri Bhavan, No.26, Haddows Road, Chennai – 600 006.
2.The Deputy Passport Officer, Regional Passport Office, Sasthri Bhavan, No.26, Haddows Road, Chennai – 600 006.
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ssr W.P.No.4695 of 2012 and W.M.P. Nos.1 & 2 of 2012 28.07.2022 4/4 https://www.mhc.tn.gov.in/judis