Amritnoor Kaur vs Union Of India And Ors
2024 Latest Caselaw 4685 P&H

Punjab-Haryana High Court

Amritnoor Kaur vs Union Of India And Ors on 1 March, 2024

                                                          Neutral Citation No:=2024:PHHC:029353




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

102                                    2024:PHHC:029353
                                       CWP No. 4828 of 2024
                                       Date of Decision:01.03.2024

Amritnoor Kaur

                                                     ....Petitioner

                                       vs.

Union of India and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. J.S.Mahal, Advocate
             for the petitioner

             Ms. Amrita Singh, Central Govt. Counsel
             for the Union of India


               ***
JAGMOHAN BANSAL, J. (ORAL)

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

the Constitution of India is seeking direction to respondent to issue her

passport.

2. The Petitioner is a minor. She is residing with her mother. The

marriage of parents of the petitioner was dissolved vide judgment and decree

dated 27.05.2021 passed by Principal Judge, Family Court, Tarn Taran. In

the decree of divorce, it has been specifically jotted down that custody of

the child would remain with her mother and her father shall not claim

custody in future. She applied for passport on 05.10.2022 alongwith

requisite documents, however, passport has not been issued to her.

3. Notice of motion.

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Neutral Citation No:=2024:PHHC:029353

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4. Ms. Amrita Singh, Central Government Counsel for Union of

India, who on advance notice is present in Court, accepts notice and waives

service.

5. Ms. Amrita Singh submits that petitioner may be directed to

appear before the passport authority alongwith requisite documents and the

passport authority, thereafter, would pass an appropriate order within six

weeks.

6. Learned counsel for the petitioner agrees to the aforesaid

arrangement.

7. In the wake of statement of both sides, the petition stands

disposed of with a direction to petitioner to appear before the passport

authority on 22.03.2024 alongwith requisite documents. On doing so, the

passport authority would pass an appropriate order within six weeks from

22.03.2024.

(JAGMOHAN BANSAL) JUDGE 01.03.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

Neutral Citation No:=2024:PHHC:029353

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