Karnataka High Court
Lobsang Shakya vs Regional Passport Office Bangalore on 4 January, 2018
Author: A.S.Bopanna
Bench: A S Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF JANUARY , 2018
BEFORE
THE HON'BLE MR. JUSTICE A S BOPANNA
WRIT PETITION No.53662/2017 (GM-PASS)
BETWEEN:
LOBSANG SHAKYA
AGED ABOUT 22 YEARS
SON OF SHRI TASHI GOMBU
R/AT LING LABRANG DREPUND
MONASTERY
TIBETAN COLONY, MUNDGOD
KARWAR - 581411
... PETITIONER
(BY SRI SANKEERTH VITTAL, ADV. FOR
M/S. KEYSTONE PARTNERS)
AND:
1. REGIONAL PASSPORT OFFICE, BANGALORE
REP. BY THE PASSPORT OFFIER
80 FEET ROAD
KORAMANGALA 8TH BLOCK,
BANGALORE - 560095
2. PASSPORT SEVA KENDRA
HUBBALLI- DHARWAD
REP. BY AUTHORISED REPRESENTATIVE
HUBBALLI E BLOCK
LOWER GROUND FLOOR, IT PARK
OPP. INDIRA GLASS HOUSE,
HUBALLI -580029
3. UNION OF INDIA
REP. BY THE SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK,
NEW DELHI - 110001
... RESPONDENTS
(BY SRI KRISHNA S DIXIT, ASG.)
2
THIS PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, WITH A PRAYER TO ISSUE
DIRECTION, MANDATING THE R-1 TO COMPLETE PROCESSING
OF THE PASSPORT APPLICATION BY THE PETITIONER DATED
28.3.2016 BEARING FILE NO. BN3069244752516 AT ANNEX-A AT
THE EARLIEST AND IN ANY EVENT WITHIN A PERIOD OF ONE
MONTH AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Learned counsel for the petitioner submits that the prayer in the petition does not survive for consideration at this point.
2. Hence the petition is disposed of as having become infructuous.
Sd/-
JUDGE akc/bms