Punjab-Haryana High Court
Manjit Singh vs Union Of India And Others on 2 December, 2019
Author: Sanjay Kumar
Bench: Sanjay Kumar
CWP No. 30118 of 2019 and
CWP No. 32952 of 2019 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 30118 of 2019
Date of decision: 02.12.2019
(1)
Manjit Singh
......Petitioner
V/s.
Union of India and others
.......Respondents
CWP No. 32952 of 2019
Date of decision: 02.12.2019
(2)
Fajruddin
......Petitioner
V/s.
Union of India and others
.......Respondents
CORAM: - HON'BLE MR. JUSTICE SANJAY KUMAR
Present: - Mr. Buta Singh Bairagi, Advocate,
for the petitioner (in CWP No.30118 of 2019).
Mr. Satish Chaudhary, Advocate,
for the petitioner (in CWP No.32952 of 2019).
Mr. Vijay Kumar Chaudhary, Advocate,
for respondents.
****
Sanjay Kumar, J.
The grievance of the petitioners in these two cases is that the passport authorities concerned are not taking steps to issue/re-issue their passports on the ground of pendency of criminal appeals arising out of their conviction in criminal cases more than five years prior to the dates of their 1 of 2 ::: Downloaded on - 08-12-2019 12:45:16 ::: CWP No. 30118 of 2019 and CWP No. 32952 of 2019 -2- applications for such issue/re-issue.
Both these matters were adjourned to enable Mr. Vijay Kumar Chaudhary, learned counsel appearing for the passport authorities, to get instructions in the matter but he seeks further time today.
As the authorities concerned are yet to apply their mind and pass appropriate orders upon the applications made by the petitioners for issue/re-issue of their passports, it would be appropriate that the said authorities discharge their statutory function in the first instance. The writ petitions are accordingly disposed of directing the respondent passport authorities to pass necessary orders as per law upon the petitioners' applications for issue/re-issue of passports. This exercise shall be completed expeditiously and in any event, not later than one week from the date of receipt of a certified copy of this order.
No order as to costs.
(SANJAY KUMAR) JUDGE 02.12.2019 rakesh whether speaking/non speaking : Yes/no whether reportable/non reportable : Yes/no 2 of 2 ::: Downloaded on - 08-12-2019 12:45:16 :::