Aby Chakkiath vs Union Of India
2022 Latest Caselaw 6418 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
                        RD
        FRIDAY, THE 3        DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                             WP(C) NO. 17974 OF 2022
PETITIONER:

            ABY CHAKKIATH,
            AGED 38 YEARS,
            S/O.VARGHESE, CHACKIATH HOUSE, MOOKKANNOOR P.O.,
            ANGAMALY, ERNAKULAM DISTRICT, KERALA, PIN-683 577.

            BY ADVS.
            SANTHOSH PETER (MAMALAYIL)
            P.N.ANOOP
            K.C.SALMAN
            AMEERA SALMAN
            SMITHA PILLAI
            CHITHRA PRABHA
            M.S.SANDEEP SUDHAKARAN


RESPONDENTS:

    1         UNION OF INDIA,
              REPRESENTED THROUGH THE ASSISTANT SOLICITOR GENERAL,
              HIGH COURT OF KERALA, PIN-682 031.

    2         THE REGIIONAL PASSPORT OFFICER,
              REGIONAL PASSPORT OFFICE, PANAMPILLY NAGAR,
              ERNAKULAM, PIN-682 036.


OTHER PRESENT:

            SRI. V.K.SUNIL, SR. GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17974 OF 2022         -2-




                              JUDGMENT

Petitioner has already submitted an application to

the respondent for renewal of the passport as the

permission has already been granted for a period of one

year for going abroad.

2. Learned counsel for the respondents submits

that they will issue the passport by taking into

consideration the provisions of GSR No.570E limiting the

validity of the passport for a particular period.

In view of the statement made on behalf of the

respondents, Writ petition is disposed off by issuing

directions to the respondents to issue the passport in

terms of the GSR within a period of twenty days from the

date of receipt of a certified copy of the judgment.

Sd/-

AMIT RAWAL JUDGE vv

APPENDIX OF WP(C) 17974/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER IN CRL.MC NO.3395/2019 DATED 23.05.2019 OF THE HON'BLE HIGH COURT OF KERALA.

Exhibit P2 TRUE COPY OF THE WRITTEN SUBMISSION MADE BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 28.04.2022.

Exhibit P3 TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 05.05.2022.