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Judgment
Hon''ble Amitava Lala, J.—When the representation dated 28.11.2011 has been filed for non issuance of pass port annexing a judicial order, we fail to understand as to why so much delay is being caused. Therefore, in disposing the writ petition, at the stage of admission, we direct he authority concerned to consider the same if any legal impediment is not available and pass appropriate order as expeditiously as possible preferably within a period of 15 days from the date of communication of this order upon giving fullest opportunity of hearing to the petitioners in accordance with law. No order is passed as to costs.
Now-a-days, we find that so many cases with regard to delay of issuance of pass port are coming forward before the Court which are unnecessarily consuming the valuable Court''s time, as a result whereof we observe herein that in case of such default, any party can approach to the Permanent Lok Adalat, Lucknow for the purpose of expeditious efficacious remedy. In case any of the parties is compelled to proceed before the Permanent Lok Adalat in such type of situation, he/she will also be entitled to claim for compensation for unnecessary delay.
Hon''ble P.K.S. Baghel, J.
I agree.