Manohar Lal Sehgal vs Union Of India And Ors
2022 Latest Caselaw 5943 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

Sr. No.108                                    Civil Writ Petition No.12771 of 2022
                                              Date of Decision : June 02, 2022

Manohar Lal Sehgal                                                     ...Petitioner

                                            Versus
Union of India and others                                            ...Respondents

CORAM:        HON'BLE MR. JUSTICE SUDHIR MITTAL

Present:      Mr. Sukhwinder Singh Chatrath, Advocate, for the petitioner.
              *****

SUDHIR MITTAL, J. (ORAL)

It is submitted that pendency of an FIR is no ground to refuse re-

issuance of passport. Thus, a direction be issued to the passport authorities to

decide the case of the petitioner by keeping in view the law laid down in Sahib

Jaskaran Singh vs. Union of India and others, 2016, (2) RCR (Criminal) 798.

Notice of motion.

Mr. Ankur Sharma, Advocate for Mr. Arihant Goyal, Advocate

accepts notice on behalf of respondents No.1 & 2 and waives service.

Mr. Arun K. Kaundal, DAG, Punjab, accepts notice on behalf of

respondent No.3 and waives service.

Considering the nature of the order being passed, no reply is

necessary.

The petition is disposed of with a direction to respondent No.2 to

decide the case of the petitioner by passing a speaking order keeping in view the

judgment passed in Sahib Jaskaran Singh (supra) within eight weeks from the

date of receipt of a certified copy of this order .

June 02, 2022                                                (SUDHIR MITTAL)
Ankur                                                            JUDGE
Whether speaking/reasoned                     Yes/No
Whether Reportable                            Yes/No




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