Kerala High Court
K.P.Shaji vs Union Of India on 30 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.M.BADAR
FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
WP(C) NO. 13741 OF 2021
PETITIONER:
K.P.SHAJI
AGED 51 YEARS
S/O. LATE K.P. ARAVINDAKSHAN AND C. YESODHA,
RESIDING AT MALATHI NIVAS, NANDIYATTUKUNNAM,
AVOOTTIL ROAD, NORTH PARAVUR-683 513
BY ADVS.
R.LAKSHMI NARAYAN
R.RANJANIE
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY TO MINISTRY OF
EXTERNAL AFFAIRS AND MINISTRY OF OVERSEAS INDIAN
AFFAIRS, ROOM NO. 2021, 'A' WING, JAWAHARLAL NEHRU
BHAWAN, 23-D, JANPATH, NEW DELHI-110 011.
2 THE REGIONAL PASSPORT OFFICER
REGIONAL PASSPORT OFFICE, SHIHAB THANGAL ROAD,
NEAR IDBI CORPORATE BRANCH, PANAMPILLY NAGAR,
KOCHI-682 036.
BY ADV SHRI.P.VIJAYAKUMAR, ASG OF INDIA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 30.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) No.13741 of 2021 2
JUDGMENT
The petitioner, applicant for issuance of passport, was
granted passport for the validity period from 17.03.1999 to
16.03.2009. Subsequently, the petitioner had obtained passport
which had validity upto 05.05.2019. The petitioner then preferred
an application as per Ext.P10 for passport.
2. According to the learned counsel for the petitioner, the
petitioner was informed by the respondents that the petitioner is
possessing another passport and therefore, the application at
Ext.P10 shall be processed after completing enquiry in that
regard. Learned counsel for the petitioner submits that the
petitioner is not having any other passport than what has been
disclosed in the instant writ petition. Even the documents are
already handed over to the respondents during enquiry. With this
it is argued that the application for passport at Ext.P10 be directed
to be decided expeditiously.
3. Learned counsel appearing for respondents submits that
the petitioner was holding another passport.
4. Be that as it may, even from the submission of the
learned counsel appearing for respondents, it is clear that the
application for passport at Ext.P10 is not yet decided by the
respondents. The petitioner is praying for directing the
respondents to decide the said application expeditiously.
5. In this view of the matter, this writ petition is disposed of
with the following directions:
The respondents shall decide the application at Ext.P10
submitted by the petitioner, if the same is not already decided,
within a period of one month from today, after hearing the
petitioner, if the petitioner so desires, and according to the
provisions of the relevant Act and Rules as well as Manual. The
parties to act on authenticated copy of this judgment.
Sd/-
A.M.BADAR
JUDGE
smp
APPENDIX OF WP(C) 13741/2021
PETITIONER EXHIBITS
Exhibit P1 THE PHOTOCOPY OF RELEVANT PAGES OF THE
PASSPORT OF THE PETITIONER BEARING NO. E-
021113.
Exhibit P2 THE PHOTOCOPY OF THE RELEVANT PAGES OF
THE PASSPORT OF THE PETITIONER BEARING
NO. A-7268203.
Exhibit P3 THE PHOTOCOPY OF MARRIAGE CERTIFICATE
DATED 6.9.2002 OF PETITIONER.
Exhibit P4 THE PHOTOCOPY OF THE AADHAR CARD OF THE
PETITIONER.
Exhibit P5 THE PHOTOCOPY OF ELECTION COMMISSION OF
INDIA IDENTITY CARD ISSUED TO THE
PETITIONER.
Exhibit P6 THE PHOTOCOPY OF THE DRIVING LICENSE OF
THE PETITIONER.
Exhibit P7 THE PHOTOCOPY OF THE PAN CARD OF THE
PETITIONER.
Exhibit P8 THE PHOTOCOPY OF RELEVANT PAGES OF RATION
CARD HELD BY PETITIONER.
Exhibit P9 THE PHOTOCOPY OF RELEVANT PAGES OF
PASSPORT BEARING NO. H-4273197.
Exhibit P10 THE PHOTOCOPY OF THE PASSPORT
APPLICATION, COPY OF WHICH WAS GIVEN TO
THE PETITIONER ON 28.09.2020.
Exhibit P11 THE PHOTOCOPY OF THE LETTER DATED
28.09.2020 SUBMITTED BY THE PETITIONER TO
THE SECOND RESPONDENT.
Exhibit P12 THE PHOTOCOPY OF EXPLANATION DATED
1.10.2020 SUBMITTED BY THE PETITIONER.
Exhibit P13 THE PHOTOCOPY OF LETTER DATED 12.03.2021,
SUBMITTED BY PETITIONER BEFORE 2ND
RESPONDENT, ALONG WITH ACKNOWLEDGMENT.
RESPONDENTS' EXHIBITS: NIL.
True Copy
P.S to Judge
smp
