Palvinder Singh vs State Of Uttarakhand And Others
2023 Latest Caselaw 2177 UK

     HIGH COURT OF UTTARAKHAND AT
               NAINITAL
              Writ Petition (M/S) No.2253 of 2023
Palvinder Singh                                        ....Petitioner

                                Versus

State of Uttarakhand and Others                    ....Respondents

Present:-
              Mr. P.C. Petshali and Mr. Yogesh Upadhyay, Advocates for
              the petitioner.
              None appeared for the respondent no.1.
              Mr. Pankaj Chaturvedi, Advocate for the respondent no.2.


                             JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner seeks directions that the

respondent authority may be directed to issue passport to the

petitioner.

2. Heard learned counsel for the parties and

perused the record. Learned counsel for the respondent no.2

appeared through video conferencing.

3. Learned counsel for the petitioner would submit

that the petitioner and his wife both had applied for passport.

The wife of the petitioner has received her passport, but the

petitioner did not receive.

4. Learned counsel for the respondent no.2 would

submit that the petitioner and his wife both had applied for

passport on 21.06.2023. The passport of the wife of the

petitioner has been issued, but, with regard to the passport of

the petitioner, proceedings are still underway. No decision has

been taken.

5. Learned counsel for the parties would submit

that there is no time limit, as such, fixed within which the

passport may be issued.

6. Since a statement is given that the passport

making process qua the petitioner is underway, this Court

does not see any reason to direct the respondent-authority, in

any manner, in the instant petition. The petition may be

considered to be a little premature. Therefore, there is no

reason to make any interference in this petition. Accordingly,

the writ petition deserves to be dismissed at the stage of

admission itself.

7. The petition is dismissed in limine.

(Ravindra Maithani, J.) 09.08.2023 Ravi Bisht