MADHUSMITA SAMANT Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is at the instance of the Petitioner on the following prayer :-

(2.) Factual background appears to be the Petitioner is already in grant of Passport No.H3734383. The period of Passport remains to be from 24/3/2009 to 23/3/2019. Finding the Passport going to expire and as required under law, the Petitioner, a woman in her sincere attempt in applying for renewal of Passport in due time and appears to be still struggling in the matter of renewal of her Passport.

(3.) This Writ Petition appears to be in second round of litigation. In the first round of litigation on the Petitioner moving the Writ Petition bearing W.P.(C) No.14051/2022 for expediting the renewal aspect, vide order dtd. 16/5/2023 this Court after providing opportunity to the Counsel for the Petitioner as well as the Regional Passport Authority finally came to observe as follows :-