Avtar Singh vs Regional Passport Officer And Others
2024 Latest Caselaw 17146 P&H

Punjab-Haryana High Court

Avtar Singh vs Regional Passport Officer And Others on 16 September, 2024

SANDEEP SETHI
2024.09.16 05:23

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(106)
CWP-23368-2024
Date of Decision:-16.09.2024
Avtar Singh
beeen Petitioner
Versus
Regional Passport Office, Jalandhar and another
beeees Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
oh 2 2h 3
Present: Ms. Kuljeet Kaur, Advocate for
Mr. Baldev Singh, Advocate for the petitioner.
Ms. Shweta Nahata, Advocate for the
respondents (through VC)
2 2K 3 Oe
ALOK JAIN, J. (Oral)

1. The present petition is for issuance of a writ in the nature of

mandamus directing the respondents to change the date of birth in the Passport of the petitioner and to renew his passport immediately.

2. After vehemently arguing on the merits of the case, learned counsel for the petitioner prays for withdrawal of the present petition with liberty to seek appropriate remedy as available to the petitioner, in accordance with law.

3. In light of the above, the present petition is dismissed as withdrawn with the aforesaid liberty.

4. It is made clear that this Court has not expressed any opinion on the merits of the case and the liberty granted is only on the request of the counsel for the petitioner and is not a direction.

(ALOK JAIN) JUDGE September 16, 2024.

S. Sethi

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment