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Haris Padavingal Abu vs Regional Passport Office
2021 Latest Caselaw 5785 Ker

Citation : 2021 Latest Caselaw 5785 Ker
Judgement Date : 17 February, 2021

Kerala High Court
Haris Padavingal Abu vs Regional Passport Office on 17 February, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

    WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

                       WP(C).No.2124 OF 2021(M)


PETITIONER:

               HARIS PADAVINGAL ABU
               AGED 36 YEARS
               S/O PADAVINGAL KUNJUMUHAMMED ABU, PADAVINGAL HOUSE,
               KALVATHY, FORT KOCHI P.O.ERNAKULAM-682 001.

               BY ADVS.
               SMT.AMRIN FATHIMA
               SRI.REJEESH M.A.

RESPONDENTS:

      1        REGIONAL PASSPORT OFFICE
               PANAMPILLY NAGAR P.O.COCHIN-682 036, REPRESENTED
               THROUGH ITS REGIONAL PASSPORT OFFICER.

      2        THE REGIONAL PASSPORT OFFICER,
               REGIONAL PASSPORT OFFICE, PANAMPILLY NAGAR
               P.O.COCHIN-682 036.

               R1-2 BY ADV. SRI.P.VIJAYAKUMAR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2124 OF 2021(M)

                                   2

                             JUDGMENT

Dated this the 17th day of February 2021

Heard both sides.

2. The learned counsel for the petitioner submits that the

petitioner has submitted application for renewal of his passport, which

is at Ext.P3 and as yet, the same is not decided by the respondent.

The learned counsel for the respondents, relying on the statement

filed by the respondents, contended that the case in hand is the case

of double passport and necessary action is being taken. The learned

counsel for the respondents further submits that the respondents shall

take final decision on the application at Ext.P3 within a period of ten

days from today.

In this view of the matter, the petition is disposed of with the

direction to the respondents to decide the application at Ext.P3 filed by

the petitioner within a period of ten days from today.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.2124 OF 2021(M)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE PASSPORT HAVING NO J1494880 ISSUED TO THE PETITIONER BY THE RESPONDENTS.

EXHIBIT P2 A TRUE COPY OF THE LATEST VISA ISSUED FROM DUBAI, VALID FROM 15.10.2020 TILL 14.10.2022 OF THE PETITIONER

EXHIBIT P3 A TRUE COPY OF THE APPLICATION DATED 15.12.2020 SUBMITTED BY THE PETITIONER FOR REISSUING/RENEWING A NEW PASSPORT

EXHIBIT P4 A TRUE COPY OF THE LETTER DATED 17.12.2020 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER

EXHIBIT P5 A TRUE COPY OF THE DESHABHIMANI DAILY NEWSPAPER DATED 22.12.2020

EXHIBIT P6 A TRUE COPY OF THE EMAIL COMMUNICATION DATED 22.1.21 EXTENDING THE LEAVE TO FURTHER 2 WEEKS AS LAST CHANCE

 
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