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Sanjay K. Agrawal, J
Heard.
Mr. Vivek Shrivastava, learned counsel for the petitioner would submit that though the petitioner has filed an application for renewal of his passport, but it has not been properly considered taking into account that Crime No. 45/15 for offence punishable under Sections 147, 148, 452, 342, 294, 506 and 427 of the IPC has been registered against him, but the trial Court and the revisional Court have neither considered the decision of this Court passed in WPC No. 2567/2019 on 13/08/2009, nor have they considered the notification issued by the Central Government on 25/08/1993.
Mr. Vaibhav Shukla, learned counsel for respondent No. 1 would submit that petitioner's application has already been rejected.
Be that as it may, the competent authority is directed to consider the case of the petitioner in light of the notification dated 25/08/1993 issued by the Central Government and the decision rendered by this Court in WPC No. 2567/2019 by order dated 13/08/2009 within 30 days from the date of receipt of a copy of this order without being prejudiced by its earlier order duly affirmed by the revisional Court.
With the aforesaid observations, this writ petition stands disposed of. No cost(s).