Anwarsha Kamarudeen vs The Union Of India
2021 Latest Caselaw 6916 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

    FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                       WP(C).No.5114 OF 2021(L)


PETITIONER:

               ANWARSHA KAMARUDEEN
               AGED 35 YEARS
               S/O.KAMARUDEEN, ANWAR MANZIL, KALAYAPURAM,
               KOLLAYAIL P.O., NEDUMANGAD,
               THIRUVANANTHAPURAM DISTRICT - 695 541.

               BY ADV. SRI.P.ANOOP (MULAVANA)

RESPONDENTS:

      1        THE UNION OF INDIA
               REPRESENTED BY SECRETARY, MINISTRY OF EXTERNAL
               AFFAIRS, NEW DELHI - 110 001.

      2        THE REGIONAL PASSPORT OFFICER,
               REGIONAL PASSPORT OFFICE, S.N.S.M BUILDING,
               KARALKADA JUNCTION, PETTAH P.O.,
               THIRUVANANTHAPURAM DISTRICT - 695 024.


OTHER PRESENT:

               SRI.P.VIJAYAKUMAR, ASGI.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.5114/2021                  2


                              JUDGMENT

Dated this the 26th day of February 2021

By this writ petition, the petitioner seeks for a direction to

the 2nd respondent to consider and dispose of the application

filed by the petitioner for issuance of a new passport.

2. Learned counsel for the petitioner submits that the

petitioner has surrendered his passport bearing No.K2046639

before the 2nd respondent and surrender certificate is also issued

by the said respondent. The petitioner then applied for fresh

passport on 11.01.2019. But there is no action on his

application by the 2nd respondent. With this, according to the

learned counsel for the petitioner, the petitioner has submitted a

representation at Ext.P3 regarding the subject matter of

issuance of fresh passport. But the same is not yet decided by

the 2nd respondent. The petitioner, therefore, prays that the

representation at Ext.P3 be decided in a time bound manner.

3. Learned Standing Counsel appearing for the

2nd respondent submitted that the representation at Ext.P3, if

pending, shall be decided within a period of one month.

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

with a direction to the 2nd respondent to decide the

representation at Ext.P3, if not already decided, within a period

of one month from the date of communication of this judgment.

The petitioner to supply a copy of the judgment to the

2nd respondent. Learned Standing Counsel is also requested to

inform the 2nd respondent about the judgment.

Sd/-

A.M.BADAR

JUDGE

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APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SURRENDER CERTIFICATE ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE APPLICATION FOR THE FRESH PASSPORT DATED 11/10/2019

EXHIBIT P3 TRUE COPY OF THE PETITION DATED 21.1.2021

EXHIBIT P4 TRUE COPY OF THE POSTAL RECEIPT DATED 21.1.2021 RESPONDENTS' EXHIBITS: NIL.

True Copy

P.S to Judge

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