Dharam Pal Goyal vs Union Of India And Others

In the present petition, the challenge is to the order dated 07.09.2016 (Annexure P-6) by which, the passport of the petitioner has been impounded by

the respondents on the ground that the criminal proceedings are pending against him.

Learned counsel for the petitioner submits that though, the pendency of the criminal proceedings is no ground to impound the passport but in the

present case, the criminal proceedings have already been stayed by this Court on 28.11.2019 while passing an order in CRM-M-50659-2019 titled as

Dharam Pal Goyal and others Vs. State of Punjab (Annexure P-12).

On being pointed out, why the petitioner has not responded to the show cause notices, which have been issued to him, which has also been attached

by the respondents alongwith the reply, learned counsel for the petitioner submits that he will respond to the show cause notices, which have been

issued to the petitioner dated 01.07.2016, 07.09.2016 and thereafter on 04.04.2019 within a period of one month from today.

Learned counsel appearing on behalf of the respondents submits that in case, the petitioner furnishes any explanation in pursuance to the show cause

notices mentioned hereinbefore, appropriate orders on the explanation of the petitioner will be passed by the authorities within a period of two months

of the receipt of the said explanation.

Learned counsel for the petitioner submits that keeping in view the said undertaking of the respondents of passing appropriate orders after the

submission of the explanation by the petitioner, the petitioner does not wish to press this petition any further.

In view of the above, the present petition is disposed of having been not pressed.

It is made clear that the respondents will be bound by their statement recorded hereinbefore.