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Judgment
Mukul Mudgal, C.J.—This writ petition has been filed by the petitioner seeking a writ in the nature of mandamus directing the Respondents to take appropriate steps to send back Sunil Khan (Juvenile) a Pakistani national, lodged in Central Jail, Faridkot, within a stipulated period and also to take appropriate steps for arranging the immediate release of Indian nationals lodged in Pakistani Jails as per news item published in the newspapers, namely, Tribune and Aaj Samaj dated 19.01.2010 and 20.1.2010.
Upon notice, the Respondents appeared and filed reply which indicates that Pak High Commission had been provided consular access to Sunil Khan (Juvenile) a Pakistani national, lodged in Central Jail, Faridkot, and the Union of India is merely awaiting for the travelling papers so that the Juvenile could be sent back to Pakistan. Nationality of said Sunil Khan has been confirmed to be that of Pakistani. It is stated that as and when the travelling papers are received, the said Juvenile shall be repatriated to Pakistan.
In this view of the matter, nothing survives in this petition. Accordingly, we dispose of this writ petition with the hope and trust that the travelling papers shall be issued to Sunil Khan (Juvenile) a Pakistani national, lodged in Central Jail, Faridkot, by the Pakistan High Commission expeditiously so that he can be sent to Pakistan.