- (1.)The subject matter of challenge in this writ petition is an order dated 26.4.02 passed by the Regional Passport Officer, Guwahati thereby impounding the passport of the Petitioner under the provisions of Section 10(3)(c) of the Passport Act, 1967.
(2.)I have heard Mr. A.K. Bhuyan, learned Counsel for the Petitioner and Ms. R. Bora learned Central Govt. Counsel appearing for Respondent Nos. 1 to 4. Also heard Mr. M. Sharma, learned Govt. Advocate on behalf of Respondent No. 5.
(3.)The Petitioner has come up with this writ petition pleading inter alia that he is the holder of a valid passport being No. S-307273 and on number of occasions he used to travel out of India/abroad on account of business and family purposes. The Petitioner having married on 1.12.02 decided to go abroad for honeymoon and for such purpose he approached Respondent No. 4 by complying with necessaiy formalities of such foreign trip. But on such approach, he was surprised to know that his passport was impounded by an order dated 26.4.02 and on being requested, a copy of the impugned order was furnished to him which disclose that the authority has decided to impound/revoke the passport under Section 10(3)(c) of the Passport Act, 1967 and necessaiy intimation to that effect were issued to different authorities.