MATBAR KHAN Vs. U O I THRU MIN OF EXTERNAL AFFAIR & ORS
LAWS(ALL)-2019-4-127
HIGH COURT OF ALLAHABAD
Decided on April 05,2019

Matbar Khan Appellant
VERSUS
U O I Thru Min Of External Affair And Ors Respondents

JUDGEMENT

- (1.) Heard.
(2.) In the instant writ petition, the petitioner has sought for a direction to the Regional Passport Officer, Lucknow to issue a passport (file no. LK3061392924817) to the petitioner as he intends to go on Haj pilgrimage in order to perform religious obligation.
(3.) According to learned Counsel for the petitioner, the petitioner is a resident of Village- Chanaini, Post- Bankasahi, P.S.- Nawabganj, District- Bahraich, who in order to perform religious obligation applied for issuance of a passport in the year 2017 but it has not been issued as yet on the ground that as per police online remark, a court case has been registered against him and the trial is still pending.;


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