Sahib Singh And Another vs Union Of India And Others
2023 Latest Caselaw 21456 P&H

Punjab-Haryana High Court

Sahib Singh And Another vs Union Of India And Others on 8 December, 2023

                                                          Neutral Citation No:=2023:PHHC:157397




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                       2023:PHHC:157397
                                       CWP No.24068 of 2023
                                       Date of Decision:08.12.2023

Sahib Singh and another

                                                     ....Petitioners

                                       vs.

Union of India and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Bhupinder Kumar, Advocate
             for the petitioner

             Ms. Neha Sharma, Senior Panel Counsel
             for the Union of India

               ***
JAGMOHAN BANSAL, J. (ORAL)

1. The petitioners through instant petition under Article 226 of the

Constitution of India, are seeking direction to respondent Nos.1 and 2 to re-

issue them passport.

2. Learned counsel for the petitioners inter alia contends that

petitioners are minors and they are staying with their mother. On account of

matrimonial dispute, the marriage of parents of the petitioners has already

been dissolved vide judgment dated 16.11.2022 passed by Additional

Principal Judge, Family Court, Jalandhar. The mother of the petitioners has

filed Annexure 'C' alongwith application seeking passport. The respondents

have accepted Annexure 'C' filed by mother of the petitioners, however,

respondents are raising objection with respect to date of marriage of the

parents of the petitioners.

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Neutral Citation No:=2023:PHHC:157397

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3. Learned counsel for Union of India submits that police

verification report is still awaited. She further submits that petitioners may

be directed to appear before passport authority alongwith their mother and

requisite documents. On doing so, passport authority would pass an

appropriate order.

4. Learned counsel for the petitioners agrees to the aforesaid

arrangement.

5. In view of statements of both sides, the petition stands disposed

of with a direction to petitioners to appear before the passport authority on

18.12.2023 alongwith their mother and requisite documents. The passport

authority shall decide application of the petitioners within six weeks from

18.12.2023.

(JAGMOHAN BANSAL) JUDGE 08.12.2023 paramjit

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

Neutral Citation No:=2023:PHHC:157397

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