Rajasthan High Court - Jaipur
Kavita Kanwar vs U O I And Ors on 17 May, 2016
Author: Alok Sharma
Bench: Alok Sharma
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH JAIPUR O R D E R IN S.B. CIVIL WRIT PETITION NO.969/2015 (Kavita Kanwar Vs. Union of India & Ors.) Date of Order : 17.05.2016 HON'BLE MR. JUSTICE ALOK SHARMA Mr. P.S. Sirohi, for the petitioner. Mr. M.K. Kaushik, for the respondents. BY THE COURT
Heard Mr. P.S. Sirohi, appearing for the petitioner and Mr. M. K. Kaushik, appearing for Union of India. Mr. Vinay Saxena, Superintendent, Passport Office, Jaipur is also present in Court.
At the outset, Mr. M.K. Kaushik on instructions of Mr. Vinay Saxena submitted that in the event of the petitioner applies for a passport afresh, her application will be addressed in accordance with law within two months.
In view of the submission of counsel for the respondents, with which counsel for the petitioner, seeking early resolution to the petitioner's difficulty of being without a passport, concurs, it is directed that the petitioner apply afresh for a passport and thereupon her application be considered in accordance with law but without reference to the impounding of her earlier passport vide orders dated 11.09.2013 and 09.09.2014, passed by the Passport Authority and the Appellate Passport Authority, respectively. The application for grant of passport afresh be disposed of within two months of it being received (fully complete) by the respondent-Passport Officer, Jaipur.
The petition is disposed of accordingly.
Stay application needs no address in view of the petition itself having been disposed of.
(ALOK SHARMA), J MS/-116