DHARAM SINGH Vs. PASSPORT SEVA KENDRA

JUDGEMENT

(1.) Pleadings on record would indicate that vide order dated 04.07.2016 issued by the Passport Office, Jalandhar, the passport facility was denied to the petitioner. Such action was put to challenge by the petitioner by filing an appeal under Section 11 of the Passports Act, 1967.The short grievance raised in the instant writ petition is that even though the Appellate Authority has approved processing of the passport application of the petitioner as per communication dated 27.07.2018 (Annexure P-2), yet no final decision has been taken by the Passport Office, Jalandhar and in any case nothing has been conveyed to him.

(2.) The order dated 27.07.2018 issued by the Appellate Authority in the appeal filed by the petitioner under Section 11 of the Passports Act, 1967 would be relevant to the prayer raised in the instant petition and the same is reproduced hereunder:

(3.) You are requested to contact the Passport Office in Jalandhar in this connection. Counsel would submit that no further progress has been made in the matter and that he would be satisfied if the writ petition was to be disposed of with a direction to the respondent to take a final decision in the matter against the backdrop of a representation dated 22.02.2019 (Annexure P-3).