Andhra Pradesh High Court - Amravati
No.2 In Not Issuing A Passport By Keeping ... vs "In The Result on 11 August, 2022
HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION No. 25164 of 2022
ORDER:
This writ petition is filed to declare the action of respondent No.2 in not issuing a passport by keeping the application pending vide file No.VJ2064338028322 dated 23.06.2022, as illegal and arbitrary and consequently, to direct respondent No.2 to issue passport to the petitioner pursuant to his application forthwith.
Heard both sides.
When the matter is taken up for hearing, both the learned counsel fairly conceded that the subject matter of the writ petition is squarely covered by the order dated 06.05.2022 passed by of this Court in W.P.No.30286 of 2021. The operative portion of the said order is as under:
"In the result, the writ petition is disposed of directing the petitioner to approach the concerned Criminal Courts where he is appearing as accused and seek for NOC for renewal of his passport, in which case the concerned Courts shall consider his application and pass appropriate order and in case they issue NOC, they may impose suitable conditions. Such orders have to be passed by the concerned Courts within one week from the date of filing of applications by the petitioner. On production of NOCs by the petitioner, the respondent authorities shall consider his renewal application and issue newal of the passport within two weeks from the date of production of NOCs. No costs."
In view of the submission made by the learned both the learned counsels, this Writ Petition is disposed of, in terms of the order dated 2 06.05.2022 passed by this Court in W.P.No.30286 of 2021, directing the petitioner to approach the concerned Criminal Court where he is appearing as accused and seek for NOC for issuance of passport, in which case the concerned Court shall consider his application and pass appropriate order and in case they issue NOC, they may impose suitable conditions. Such orders have to be passed by the concerned Court within one week from the date of filing of the application by the petitioner. On production of NOC by the petitioner, the respondent authorities shall consider his application and issue passport to the petitioner within two weeks from the date of production of NOC. No order as to costs.
Consequently, Miscellaneous Petitions, if any, pending in this Writ Petition shall stand closed.
____________________________________ VENKATESWARLU NIMMAGADDA, J 11th August, 2022 Note: Issue C.C. by 12.08.2022.
(b/o) cbs 3 HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA WRIT PETITION No. 25164 of 2022 11th August, 2022 cbs