Jatinder Kumar vs Union Of India And Ors
2024 Latest Caselaw 19562 P&H

Punjab-Haryana High Court

Jatinder Kumar vs Union Of India And Ors on 6 November, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                        CWP-25105-2024                                -1-

                                      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                                                    CHANDIGARH

                        (107)
                                                                                       CWP-25105-2024
                                                                            Date of decision:- 06.11.2024

                        Jatinder Kumar                                              ... Petitioner
                                                                Versus
                        Union of India and others                                   ... Respondents

                        CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL


                        Present:- Mr. Sultan Singh Sangha, Advocate
                                  for the petitioner.

                                       Ms. Amrita Singh, Advocate
                                       for the respondents No.1 and 2-UOI.

                                       Ms. Amrita Garg, AAG, Punjab
                                       for respondents No.3 and 4.
                                                 ****
                        SUVIR SEHGAL, J. (ORAL)

1. Petitioner has approached this Court by way of instant writ petition

filed under Article 226 of the Constitution of India inter-alia for issuance of a

writ in the nature of mandamus directing respondent No.2 to issue a passport

to the petitioner.

2. At the outset, counsel for the petitioner submits that during the

pendency of the writ petition, a passport has been issued. Accordingly, the writ

petition has become infructuous.

3. Pursuant to the previous order passed by this Court, State counsel

has placed on record a copy of notification bearing No. 9/19/2014-1GR1

(2GR1)/134 dated 16.04.2021 to submit that user fee/facilitation charges have

been levelled for delivery of services through Sewa Kendras and a sum of

authenticity of this order/judgment

Rs.100/- has been prescribed for passport verification, which has been

deposited by the petitioner vide receipt, Annexure P-5. The information is

taken on record.

4. Petition is dismissed as having been rendered infructuous.

                                                                               (SUVIR SEHGAL)
                                                                                   JUDGE
                        06.11.2024
                        Kamal


                                      Whether Speaking/Reasoned               Yes/No
                                      Whether Reportable                      Yes/No







authenticity of this order/judgment