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Delhi High Court: UP Passport Disputes Cannot be Filed in Delhi Only Because MEA is Based There - (13 Jul 2026)

CIVIL

Delhi High Court held that passport disputes cannot be filed in Delhi merely because the Ministry of External Affairs is located there. It ruled that territorial jurisdiction under Article 226 depends on where the cause of action arises and dismissed a plea seeking passport corrections.

Tags : MINISTRY OF EXTERNAL AFFAIRS; PASSPORT; DISPUTES  

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