Manjit Singh vs Union Of India And Ors
2024 Latest Caselaw 19020 P&H

Punjab-Haryana High Court

Manjit Singh vs Union Of India And Ors on 28 October, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

2024 PHHC. 140ged SERS

IN THE HIGH COURT OF PUNJAB & HARYANA AT

CHANDIGARH
(108)
CWP-28383-2024
Date of decision:- 28.10.2024
Manjit Singh ... Petitioner
Versus
Union of India and others ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present:- Mr. Anmol Jeevan Singh Gill, Advocate for the petitioner.

Mr. Monica Chawla, Advocate for respondents No.1 and 3.

OK OK 3K 2K 3k

SUVIR SEHGAL, J. (ORAL)

1. Petitioner has approached this Court by way of instant writ petition filed under Articles 226/227 of the Constitution of India inter-alia for issuance of a writ

in the nature of mandamus directing the respondents to issue a passport to the

petitioner.

2, Advance copy of the writ petition has been served upon the respondents.

3. Ms. Monica Chawla, Advocate has put in appearance on behalf of

respondents No.1 and 3. On the basis of an e-mail dated 22.10.2024 received from the Regional Passport Office, Chandigarh, she submits that a passport has been issued to the petitioner.

A, Faced with this development, counsel for the petitioner submits that

the writ petition has become infructuous.

5. Dismissed as having been rendered infructuous.

28.10.2024 (SUVIR SEHGAL)

Kamal JUDGE Whether Speaking/Reasoned Yes/No

KAMAL SHARMA 2024.10.28 16:45

authenticty of this orcer/judgment | Whether Reportable Yes/No

High Court, Chandigarh.