Usha Kapoor vs Union Of India And Anr
2024 Latest Caselaw 5677 P&H

Punjab-Haryana High Court

Usha Kapoor vs Union Of India And Anr on 13 March, 2024

                                                         Neutral Citation No:=2024:PHHC:035678



                                                                2024:PHHC:035678

CWP-4311-2024                                                                      -1-


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


105                                             CWP-4311-2024
                                                Date of Decision: 13.03.2024


Usha Kapoor                                                           ...Petitioner


                                      Versus


Union of India and another                                          ...Respondents


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:-     Ms. Shivya Sehgal, Advocate for the petitioner
              Ms. Neha Sharma, Senior Panel Counsel,
              for Union of India-respondents
              Mr. Aman Dhir, Deputy Advocate General, Punjab
              ***

JAGMOHAN BANSAL, J. (Oral)

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

Constitution of India is seeking direction to respondents to re-issue her

passport.

2. The petitioner was issued passport on 08.05.2013 which expired

on 07.05.2023. She applied for re-issuance of passport vide application dated

29.12.2023.

3. Ms. Shivya Sehgal, Advocate submits that as per her information,

the police vide report dated 02.01.2024 have confirmed that there is no

criminal case pending against the petitioner. The case of the petitioner is

squarely covered by judgment of this Court in Mohan Lal @ Mohna vs.

Union of India and others, 2023 SCC OnLine P&H 1391.

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2024:PHHC:035678

4. Ms. Neha Sharma, learned counsel for respondent-Union of India

submits that as per her instructions, passport authority has not received clear

report from the police authorities, thus, it is unable to process application of

the petitioner.

5. On the asking of Court, Mr. Aman Dhir, Deputy Advocate

General, Punjab got verified the factual position from the jurisdictional police

authorities. He submits that as per telephonic instructions received from

Police Station Moti Nagar, District Ludhiana, no criminal case is pending

against the petitioner.

6. Faced with this, learned counsel for the respondents submits that

competent authority would decide application of the petitioner within 6 weeks

from today in terms of judgment passed by this Court in Mohan Lal (supra).

7. In the wake of statement of learned counsel for the respondents,

the present petition stands disposed of.

                                                         (JAGMOHAN BANSAL)
                                                               JUDGE
13.03.2024
Mohit Kumar
                  Whether speaking/reasoned            Yes/No
                  Whether reportable                   Yes/No

Neutral Citation No:=2024:PHHC:035678

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