Abdul Hai And Others vs Union Of India Thru Secy. And ...
2012 Latest Caselaw 1394 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

                                                                                             AFR					 Court No. 03
 

 
CIVIL MISC. WRIT PETITION NO. 21952 of 2012
 
Abdul Hai and Others		                        	      ..........Petitioners
 
Vs. 
 
Union of India &  Another					 ..........Respondents

Present:

(Hon'ble Mr. Justice Amitava Lala and Hon'ble Mr. Justice Pradeep Kumar Singh Baghel)

Appearance

For the petitioners : Mr. Gopal Krishna Pandey

For the respondents : Mr. Abu Sufiyan Azmi

Amitava Lala, J. When the representation dated 28.11.2011 has been filed for non issuance of pass port annexing a judicial order, we fail to understand as to why so much delay is being caused. Therefore, in disposing the writ petition, at the stage of admission, we direct he authority concerned to consider the same if any legal impediment is not available and pass appropriate order as expeditiously as possible preferably within a period of 15 days from the date of communication of this order upon giving fullest opportunity of hearing to the petitioners in accordance with law.

No order is passed as to costs.

Now-a-days, we find that so many cases with regard to delay of issuance of pass port are coming forward before the Court which are unnecessarily consuming the valuable Court's time, as a result whereof we observe herein that in case of such default, any party can approach to the permanent Lok Adalat, Lucknow for the purpose of expeditious efficacious remedy. In case any of the parties is compelled to proceed before the permanent Lok Adalat in such type of situation, he/she will also be entitled to claim for compensation for unnecessary delay.

(Justice Amitava Lala)

I agree.

(Justice Pradeep Kumar Singh Baghel)

Order Dated: 04.05.2012

Sandeep