Sushil Kumar vs Union Of India And Ors
2024 Latest Caselaw 18996 P&H

Punjab-Haryana High Court

Sushil Kumar vs Union Of India And Ors on 28 October, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                     Neutral Citation No:=2024:PHHC:141101




CWP-28228-2024                               -1-


        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                CHANDIGARH
(107)
                                                                 CWP-28228-2024
                                                    Date of decision:- 28.10.2024
Sushil Kumar                                                     ...Petitioner
                               Versus
Union of India and others                                        ...Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present: Mr. Jaspreet Singh Brar, Advocate, for the petitioner.

          Mr. Hemant Hans, Advocate, for the respondents - Union of India.
                  ...

SUVIR SEHGAL, J. (Oral)

1. This writ petition has been filed under Article 226/227 of the

Constitution of India inter alia for issuance of a writ in the nature of mandamus

directing respondents No.2 and 3, to decide representation dated 23.08.2024,

Annexure P-6, and to issue a fresh passport to the petitioner.

2. Counsel for the petitioner submits that petitioner applied for the

passport on 27.03.2024, Annexure P-1, and a notice dated 24.07.2024,

Annexure P-3, was served upon the petitioner calling upon him to supply some

documents. He submits that the petitioner appeared before respondent No.3, on

23.08.2024, and supplied a copy of judgment dated 27.03.2024, Annexure P-4,

passed by the Judicial Magistrate First Class, Sub-Division, Bilaspur, whereby

petitioner had been convicted for offence under Section 13-A of Public

Gambling Act, 1867, and fine of Rs.200/- was imposed. Counsel submits that

as the petitioner did not hear from the respondents, he submitted a

representation, Annexure P-6, which is pending.

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Neutral Citation No:=2024:PHHC:141101

3. Advance copy of the petition has been served upon the respondents.

4. Upon instructions from Mr. Vinay Vashisht, Superintendent,

Regional Passport Officer, Chandigarh, Mr. Hans submits that in case the

petitioner supplies the certified copy of judgment, Annexure P-4, respondents

shall proceed to process the application.

5. In view of the statement made by the counsel for the respondents,

writ petition is disposed of.

6. In case, the petitioner supplies the certified copy of judgment,

Annexure P-4, to the respondents, within a period of three weeks from today,

respondents shall proceed and process the application submitted by the

petitioner.

                                                           (SUVIR SEHGAL)
                                                               JUDGE
28.10.2024
Pardeep

              Whether Speaking/Reasoned               Yes
              Whether Reportable                     Yes/No




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