Allahabad High Court
Rajendra Bihari Lal vs Union Of India And Another on 16 December, 2020
Bench: Surya Prakash Kesarwani, Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - C No. - 22637 of 2020 Petitioner :- Rajendra Bihari Lal Respondent :- Union Of India And Another Counsel for Petitioner :- Anuj Srivastava,Amit Negi,Sr. Advocate Shri G.S Chaturvedi Counsel for Respondent :- A.S.G.I. Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Dr. Yogendra Kumar Srivastava,J.
Heard Sri Gopal Swarup Chaturvedi, learned senior Advocate, assisted by Sri Amit Negi, learned counsel for the petitioner and Sri Atma Prakash Tripathi, learned Central Government Standing counsel for the respondents.
This writ petition has been filed for the following relief:-
"Issue a writ, order or direction in the nature of Mandamus directing the Respondent no.2 to consider and pass appropriate orders in accordance with law to the application dated 8.8.2019 with file No.LK3074009391419 moved by the petitioner for Renewal/Reissue of Passport pending before the respondent no.2 till date."
From the record, it appears that the petitioner has applied for renewal of his Passport No.H4512248 bearing file No.LKOB00771109. On certain grounds, a notice dated 29.08.2019 was issued by the respondent no.2 to the petitioner seeking clarification. According to the petitioner, he submitted clarification vide reply dated 10.10.2019. It appears that the respondent no.2 again issued a notice dated 06.02.2020 to the petitioner which was replied by the petitioner vide reply dated 13.03.2020. In paragraph Nos. 22 and 23 of the writ petition, it has been stated by the petitioner that till date the respondent no.2 has not passed any order on the petitioner's application dated 08.08.2019 which is pending before him, despite submission of all requisite documents, clarification and reply.
Learned counsel for the respondents submits that if the respondent no.2 has not passed an order in the aforesaid matter, then he shall pass an appropriate order in accordance with law within a time bound period after affording opportunity of hearing to the petitioner.
In view of the aforesaid and with the consent of learned counsels for the parties and without expressing any opinion on merits of case of the petitioner, we dispose of this writ petition with the direction to the respondent no.2 to take a final decision in the aforesaid matter of the petitioner in accordance with law, expeditiously, preferably within six weeks, after affording reasonable opportunity of hearing to the petitioner.
In the event, order has already been passed by the respondent no.2, then the respondent no.2 shall communicate the order in writing to the petitioner within a week from the date of submission of a copy of this order before him.
Order Date :- 16.12.2020/vkg