Neha Garg Petitioner(S) v. Union Of India And Others (S).

The matter has been taken up through video-conferencing in the light of the pandemic COVID-19 situation and as per instructions. Prayer in the instant petition, inter alia, is for issuance of a direction to respondent Nos.1 to 5, to impound/revoke the passport of respondent No.6 in compliance of order dated 05.11.2019 passed by this Court in CRM-M-41228-2019, wherein, while granting interim anticipatory bail, respondent No.6 has been ordered not to leave the country without permission of the Court; and further to refuse endorsement on his passport for going abroad. Learned counsel for the petitioner states that the petitioner is trying to get his passport renewed for going abroad. Cites Smt. Maneka Gandhi Vs. Union of India, 1978 AIR (SC) 597, to contend that the CWP-10600-2020 -2- passport authorities are well within their power to impound/revoke/cancel the passport or other travel documents of any person in exercise of their quasi judicial powers under Section 10(3) of the Passports Act, 1967. Heard. The prayer of the petitioner is based on apprehensions as merely acquiring of Passport is not in violation of the conditions imposed by this Court vide order dated 05.11.2019 passed in CRM-M-41228-2019. Further, this Court, vide judgment dated 16.01.2020 passed in CWP-399- 2020 filed by respondent No.6, has permitted him to proceed for submission of application for renewal of passport online. As per record, the petitioner has not laid any challenge to judgment dated 16.01.2020 till date. In view of the above, the instant petition is dismissed in limine being premature, at this stage. 24.07.2020 (JITENDRA CHAUHAN) atulsethi JUDGE Whether speaking / reasoned : Yes No Whether Reportable : Yes No