Rishita Goyal vs Union Of India And Another
2023 Latest Caselaw 16588 P&H

                                                         Neutral Citation No:=2023:PHHC:125104




CWP-21254-2023                  -1-                 2023:PHHC:125104


      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

113                             CWP-21254-2023
                                Date of Decision : 22.09.2023

Rishita Goyal                                              ......... Petitioner

                                      Versus
Union of India and another                                 ......... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :   Mr.Harshit Jain, Advocate
            for the petitioner.

            Ms. Monica Chawla, Central Govt. Counsel
            for the respondents.


JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles 226/227

of the Constitution of India is seeking directions to respondents to issue

passport.

2. The petitioner has applied for passport and her application was

closed on 16.09.2014. The petitioner again applied for the passport vide

application dated 27.04.2023. The petitioner before filing fresh application

got issued birth certificate from the office of Registrar, Birth and Death,

Municipal Corporation, Ludhiana.

3. Learned counsel for the petitioner submits that application of

the petitioner has been kept pending without any rhyme or reason. The

petitioner is not involved in any criminal case, thus, there is no reason to

keep the matter pending. He further submits that the case of the petitioner

is squarely covered by the judgment of this Court in Mohan Lal @ Mohna

vs. Union of India and others, 2023 SCC Online (P&H) 1391.

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                                                           Neutral Citation No:=2023:PHHC:125104




CWP-21254-2023                  -2-                 2023:PHHC:125104

4. Ms. Monica Chawla, Central Govt. Counsel, who on advance

notice is present in Court, submits that the passport authority has issued

letter dated 21.09.2023 asking the petitioner to furnish information with

respect to her earlier application for passport. The petitioner may be

directed to appear before the passport authority along with requisite

documents and if she appears along with requisite documents, the

competent authority would pass an appropriate order within 04 weeks.

5. In the wake of statement of learned counsels for the parties, the

petitioner is directed to appear before the respondents on 19.10.2023 along

with requisite documents. On doing so, the appropriate authority would

pass an order within 04 weeks thereafter.

6. The petition stands disposed of.

                                               ( JAGMOHAN BANSAL )
22.09.2023                                           JUDGE
anju

              Whether speaking/reasoned          Yes/No
                  Whether Reportable             Yes/No




                                                          Neutral Citation No:=2023:PHHC:125104

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