Ravinder Singh Brar vs Union Of India And Others
2024 Latest Caselaw 19563 P&H

Punjab-Haryana High Court

Ravinder Singh Brar vs Union Of India And Others on 6 November, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                        CWP-25363-2024                                  -1-

                                       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                                                     CHANDIGARH

                        (109)
                                                                                          CWP-25363-2024
                                                                               Date of decision:- 06.11.2024

                        Ravinder Singh Brar                                            ... Petitioner
                                                                  Versus
                        Union of India and others                                      ... Respondents


                        CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL


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

                                           Ms. Sehej Sandhawalia, Advocate
                                           for the respondents No.1 and 2.

                                                    ****
                        SUVIR SEHGAL, J. (ORAL)

1. By way of instant petition, petitioner has approached this Court

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

writ in the nature of certiorari for quashing order dated

07.08.2024,Annexure P-7, passed by respondent No.2 and for directing

respondent No.2 to issue a fresh passport to the petitioner.

2. At the outset, counsel for respondents No.1 and 2 has raised an

objection that the Regional Passport Officer, Amritsar-respondent No.2 has

rejected the application submitted by the petitioner by passing detailed

order, Annexure P-7, against which an appeal lies under Section 11 of the

Passports Act, 1967. She submits that the writ petition is not maintainable

as the petitioner has an alternative remedy under the statute.

authenticity of this order/judgment

3. Faced with the objection raised by counsel for the respondents

No.1 and 2, counsel for the petitioner seeks and is granted permission to

withdraw the writ petition with liberty to avail the statutory remedy.

4. Dismissed as withdrawn with liberty as aforesaid.

                                                                              (SUVIR SEHGAL)
                                                                                  JUDGE
                        06.11.2024
                        Kamal


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







authenticity of this order/judgment