Punjab-Haryana High Court
Mandeep Singh Sohal vs Union Of India And Another on 28 April, 2025
Author: Sudeepti Sharma
Bench: Sudeepti Sharma
Neutral Citation No:=2025:PHHC:054450
2025 (O&M)
CWP-10480-2025 -1-
106
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP
WP-10480-2025 (O&M)
Date of Decision : 28.04.2025
Mandeep Singh Sohal ....Petitioner
VERSUS
Union of India and another ....Respondents
....Respondent
CORAM : HON'BLE MRS. JUSTICE SUDEEPTI SHARMA
Present: Mr. Shubham Mehta,, Advocate for the petitioner.
Ms. Ayushi Sharma, Standing counsel
for the respondent-Union
respondent of India.
-.-
SUDEEPTI SHARMA,
SHARMA J. (Oral)
1. Prayer in the present petition is for issuance of direction directions to respondent Nos. 1 and 2 to re-issue issue passport of the petitioner by adding the name of his spouse (on account of divorce and subsequent re re-marriage). Further prayer of the petitioner is for issuance of direction to respondent No. 2 to decide the online passport application (Annexure P-4) P 4) for re re-issuance issuance of the passport of the petitioner, in a time bound manner.
2. On 09.04.2025, learned counsel for the respond respondent-Union Union of India accepted notice and sought time to get necessary instructions. Today, she has produced copy of letter dated 12.03.2025 issued to the petitioner asking him to visit the office along with original divorce deed and remarriage certificate with wi correct marital status and relevant documents, within a period of 15 days from issuing of this letter. She submits that in case the petitioner submits all the 1 of 3 ::: Downloaded on - 02-05-2025 02:02:41 ::: Neutral Citation No:=2025:PHHC:054450 2025 (O&M) CWP-10480-2025 -2- necessary documents, his case will be dealt, in accordance with law. The letter dated 12.03.2025 12.03.20 issued by Government of India, Ministry of External Affairs, Regional Passport Office, Jalandhar is reproduced below:
below:-
"Tel No: 1812242114,1812242115 S.C.O No. 42-51, Pocket-1, 1, Near Bus Fax No: 01812236567 Stand, Jalandhar-144001 E-mail: [email protected] Website: www.passportindia.gov.in File No: JA2070687872425 Letter Ref. No: SCN/330126182/25 To. Dated: Mar 12, 2025 MANDEEP SINGH SOHAL S/O BALJIT SINGH VPO, SOHAL, GURDASPUR, PUNJAB, INDIA, PINCODE PINCODE-
143520, TEL. NO.--
Subject: Clarifications required regarding Issuance of Passport facilities to Shri/ Smt/ Kumari/Master MANDEEP SINGH SOHAL Dear Sir/Madam, This is regarding the reissue application submitted by you in this office with file number JA2070687872425, dated 05/02/2025.
Please note that the following discrepancies have been observed regarding your application:
1. You are advised to visit this office along with original divorce deed and remarriage certificate with correct marital status and relevant documents within 15 days from issuing of this letter. If no response is received from your end your file will be closed without granting you any more opportunity. No any responsibility will be lie on this office
2.
3.
4. You are required to produce proper clarification/explanation for the same, without which the requested service Cannot be provided to you.
Yours Sincerely, For Regional Passport Office, Jalandhar"
Jalandhar
3. Learned counsel for the petitioner submits that the petitioner has now received the above referred to letter and the petitioner is ready to supply all the 2 of 3 ::: Downloaded on - 02-05-2025 02:02:42 ::: Neutral Citation No:=2025:PHHC:054450 2025 (O&M) CWP-10480-2025 -3- documents, as per letter dated 12.03.2025. However, he submits that the petitioner has applied the certified copy of original divorce deed from Federal Court of Australia, which would require some time.
4. In view of the statement of learned counsel for the respondent, nothing survives in the present petition and the sa same is dismissed as having been rendered infructuous. However, in case the petitioner submits all the documents within the next two months, pursuant to the above referred to letter, the respondent-department department shall deal the case of the petitioner within the next four months thereafter.
5. Pending application (s),, if any, also stand disposed of.
April 28, 2025 (SUDEEPTI SHARMA)
Gaurav Arora JUDGE
Whether speaking/non-speaking
speaking/non speaking : Speaking Whether reportable : Yes/No 3 of 3 ::: Downloaded on - 02-05-2025 02:02:42 :::