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Judgment
Heard learned counsel for the petitioner as well as Sri Om Prakash Mishra, learned counsel for Union of India.
By means of this petition filed under Article 226 of the Constitution petitioner has prayed for disposal of his application for re-issuance of passport pending with the concerned Regional Passport Officer.
Per contra it is submitted by learned counsel for the respondents that the petitioner has been issued with the show cause notice to explain about the following criminal case which is pending against him:
case crime no. 133 of 2019, under Section 471, 468, 467, 420 IPC, P.S. Civil Lines District Muzaffar Nagar.
In our considered view, petitioner should, in the first instance, take steps according to the guidelines and follow the procedures laid down in the judgment of this Court in the case of Rahimuddin vs. Union of India & Another (Neutral Citation No.-2025:AHC:181505-DB) and recently in the case of Wajiruddin Khan v. Union of India & 2 Others, (Neutral Citation No.-2026:AHC:138176-DB) and thereafter, the Regional Passport Officer shall dispose of the application of the petitioner in accordance with guidelines laid down and timeline provided in the aforesaid judgments.
With the aforesaid observations and directions, this petition stands disposed of.