SIMRANJEET KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through the instant petition under Article 226 of the Constitution of India is seeking direction to respondents to decide his appeal in a time bound manner.

(2.) The petitioner assailing order dtd. 16/2/2024 (Annexure P-12) passed by Passport Authority, has preferred appeal before Appellate Authority which is pending adjudication.

(3.) Mr. H.P.S. Ishar, Advocate, at the outset, submits that grievance of the petitioner would be redressed, if respondents are directed to decide his appeal in a time bound manner. He further submits that case of the petitioner is squarely covered by judgment of Karnataka High Court in Master Arya Selvakumar Priya v. Joint Secretary (PSP) And Chief Passport Officer Ministry of External Affairs, (Karnataka) (Writ Petition No. 21642 of 2022).