Ramiya Moideenkunhi Kunhimahin vs The Regional Passport Officer
2022 Latest Caselaw 1773 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
                      WP(C) NO. 29561 OF 2021
PETITIONER:

          RAMIYA MOIDEENKUNHI KUNHIMAHIN
          AGED 42 YEARS
          W/O. MOIDEENKUNHI, BENDICHAL,
          THEKKIL P. O., CHENGALA VIA,
          KASARAGODE - 671 541,
          NOW RESIDING AT D.NO.2H,
          BLOCK 3, RANIMAYYEMMAI TOWERS,
          MRC NAGAR, RAJA ANNAMALAIPURAM S. O.,
          CHENNAI, TAMIL NADU - 600 028.

          BY ADVS.
          SRI. T.A. UNNIKRISHNAN
          SRI. K.K. AKHIL


RESPONDENT:

          THE REGIONAL PASSPORT OFFICER,
          REGIONAL PASSPORT OFFICE,
          KOZHIKODE - 673 006.

          SRI. MANU S. - ASG OF INDIA



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.29561 OF 2021

                                       2




                                JUDGMENT

The petitioner submits that he has filed an

application for renewal of his passport No.S5296425.

However, the respondent by communication dated

03.10.2018 informed the petitioner that on police

verification, the petitioner was found involved in a

criminal case.

2. According to the petitioner, all further

proceedings in C.C No.54 of 2014 pending before the

Chief Judicial Magistrate Court, Kasaragod is stayed by

this Court in Crl. M.C No.2220 of 2015 and for the said

reason the petitioner is not in a position to approach the

Chief Judicial Magistrate Court, Kasaragod for no

objection/permission for renewal/re-issuance of the

passport.

WP(C).No.29561 OF 2021

3. This Court by order dated 21.12.2021, had

given liberty to the petitioner to move an application in

Crl. M.C No.2220 of 2015 seeking appropriate permission

for renewal/re-issuance of the passport.

4. If the Court grants permission the petitioner

can approach the respondent for renewal/issuance of the

passport.

The writ petition is disposed of with the above

direction.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.29561 OF 2021

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 19.12.2018 IN WP(C) NO.41130/2018 OF THIS HON'BLE COURT.

EXHIBIT P2 TRUE COPY OF THE PASSPORT NO.T 3455956 DATED 14.05.2019 EXPIRED ON 13.05.2020.

EXHIBIT P3 TRUE COPY OF THE INTERIM ORDER DATED 28.10.2021 IN CRL.M.A.NO.3057/2015 IN CRL.MC.NO.2220/2015 OF THIS HON'BLE COURT.

RESPONDENT'S EXHIBITS: NIL.