SHANY JOSE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus to release passport of the petitioner issued on 30/9/2019 which is presently seized and withheld by the respondents in terms of the seizure memo dtd. 20/8/2023.

(2.) Heard Sri S.Sushant Venkatesh Pai, learned counsel for the petitioner and Sri H.Shanthi Bhushan, learned Deputy Solicitor General of India appearing for the respondents.

(3.) The facts, in brief, germane are s follows:-