Madhusmita Samant vs Union Of India And Another
2023 Latest Caselaw 6146 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.14051 OF 2023

            Madhusmita Samant                        ....            Petitioner(s)
                                                              Mr.J.Pal,Adv.
                                          -versus-

            Union of India and another               ....      Opposite Party(s)
                                                           Mr.P.K.Parhi,DSGI
                                                          Mr.S.S.Kashyap,CGC



                      CORAM:
                      JUSTICE BISWANATH RATH
                                       ORDER

Order No.                             16.05.2023
   01.       1.     Heard learned counsel for the Parties.

2. In course of submission it has been brought through the communication dated 06.05.2023, the Petitioner has been called upon by the Regional Passport Authority, Bhubaneswar with documents desired under previous communication. Mr.Parhi, learned Deputy Solicitor General of India however submits, for there is further communication to the Petitioner, nothing prevents the Petitioner to appear before the Competent Authority on or before 05.06.2023 with required documents as per instruction on 07.03.2023.

3. Mr. Pal, learned counsel for the Petitioner submits that for there is further scope for satisfaction of the Petitioner's case, he does not want to proceed with the Writ Petition presently and undertakes the Petitioner will now attend the Office of the Regional Passport Authority, Bhubaneswar with desired documents by the given date. This Court permits the same and observes, on the Petitioner attending the Office of the Regional Passport Authority, the Passport Authority is directed to take a lawful disposal on the application of the

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Petitioner while also keeping in view the judgment of this Court in W.P.(C) No.4834 of 2022.

4. With this observation, the Writ Petition stands disposed of.

(Biswanath Rath) Judge S.Dash

Signature Not Verified Digitally Signed Signed by: SWARNAPRAVA DASH Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 17-May-2023 13:32:14