Punjab-Haryana High Court
Priya Grover And Another vs Union Of India And Another on 14 May, 2019
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.12586 of 2019
Date of decision:-14.05.2019
Priya Grover and another
.......Petitioners
Versus
Union of India and another
.......Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present:- Mr. Manish Soni, Advocate for the petitioners.
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TEJINDER SINGH DHINDSA J.(Oral)
Petitioners are aggrieved of the action of the Regional Passport Officer in having impounded their passports in ostensible exercise of the power conferred under Section 10 (3) of the Passport Act, 1967 During the course of argument counsel concedes that there would be statutory remedy of appeal available to the petitioners under Section 11 of the Passport Act 1967.
In the considered view of this Court, petitioners ought to avail of the statutory remedy available to them.
At this stage, counsel prays for withdrawal of the petition with liberty to avail of the statutory remedy of appeal.
Wit petition is dismissed as withdrawn.
(TEJINDER SINGH DHINDSA) JUDGE May 14, 2019 shweta Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 08-06-2019 23:47:44 :::