Jammu & Kashmir High Court - Srinagar Bench
Mehbooba Mufti vs Union Of India & Ors on 23 March, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 112
ADMISSION CAUSELIST
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
WP (C) No. 382/2021
CM No. 1215/2021
Mehbooba Mufti.
.....Petitioner(s)
Majid
Through: Mr Jahangir Iqbal Ganai, Senior Advocate with
Ms Humaira Shafi, Advocate.
vs
Union of India & Ors.
.....Respondent(s)
Through: Mr T.M. Shamsi, ASGI for R-1 and 4.
Mr B. A. Dar, Sr AAG for R-2, 3 and 5.
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
ORDER
23.03.2021 Reply stands filed on behalf of Respondent No. 3. Mr B. A. Dar, learned Sr AAG on instructions submits that reply filed on behalf of Respondent No. 3, be treated as reply filed on behalf of Respondents 2 and 5. Ordered accordingly.
Perusal of reply reveals that the report/PVR of the petitioner has been sent by the Respondent No. 3 (ADGP CID J&K) to Regional Passport Officer, Srinagar vide CID Hqrs letter No. CID/Final/21/017558-017559 dated 18th of March, 2021.
Mr Jahangir Iqbal Ganai, learned senior counsel appearing on behalf of petitioner submits that the stand taken by the Regional Passport Officer, Srinagar with reference non-availability of report from JK CID report, has delayed issuance of passport in favour of the petitioner and now when the report stands submitted to the Regional Passport Officer, Srinagar, the matter can be considered for issuance of passport in favour of the petitioner, in terms of the applicable law.
Mr T.M. Shamsi, learned ASGI submits that today he has received a communication from the Passport Officer, Srinagar, bearing No. POSK/Court/2021 977 & 78)/131-32 dated 22nd of March, 2021, contents of which reveal that the verification of the petitioner is under process and as soon as verification process is completed, the requisite report will be submitted immediately for further course of action. Communication further reveals that CID verification report in respect of the petitioner is still awaited from the JK CID. Copy of communication so produced by Mr Shamsi, learned ASGI is taken on record.
Mr T.M. Shamsi, learned ASGI seeks a short adjournment in the matter in order to enable him to come up with the reply in light of the stand taken by the Respondent No. 3 (ADGP CID J&K).
List on Monday, the 29th of March, 2021, in the Daily Supplementary Cause List.
In the meanwhile, reply on behalf of Respondents 1 and 4.
(Ali Mohammad Magrey) Judge SRINAGAR:
23.03.2021 "Hamid"ABDUL HAMID BHAT 2021.03.24 12:25 I attest to the accuracy and integrity of this document