Sajitha Chemmanattil vs Regional Passport Office
2022 Latest Caselaw 6478 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
       THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 WEDNESDAY, THE 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944
                  WP(C) NO. 18445 OF 2022
PETITIONER/S:

         SAJITHA CHEMMANATTIL
         AGED 38 YEARS
         W/O. ARUNKUMAR, FLAT NO. 8C3,
         MERCY LANE 2, ELAMAKKARA,
         ERNAKULAM, PIN - 682026
         BY ADV C.R.REKHESH SHARMA


RESPONDENT/:

         REGIONAL PASSPORT OFFICE
         PANAMPILLY NAGAR PO, COCHIN
         REPRESENTED BY THE REGIONAL PASSPORT OFFICER, PIN
         - 682036

OTHER PRESENT:

         SMT S. KRISHNA - CGSC



    THIS WRIT PETITION (CIVIL) HAVING COME UP
FOR ADMISSION ON 08.06.2022, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 W.P.(c) No.18445/2022
                                     2




                                JUDGMENT

Dated this the 8th day of June, 2022

The petitioner states that she has to travel abroad in

connection with her official capacity and had applied for

passport on 21.02.2022. However, the respondent informed the

petitioner that her application for passport was filed

suppressing material information and Ext.P1 show cause notice

dated 25.02.2022 was issued calling for her explanation. The

petitioner stated that she has submitted Ext.P2 explanation to

Ext.P1. According to the petitioner, she has not suppressed any

material facts before the respondent. It is stated that, though a

crime is registered against her, she has not been charge-

sheeted and that passport cannot be denied to her.

2. Since the petitioner has already submitted Ext.P2

explanation to Ext.P1 show cause notice, I am of the view that

the writ petition can be disposed of with a direction to the W.P.(c) No.18445/2022

respondent to consider Ext.P2 explanation within a short period.

Accordingly, there will be a direction to the respondent to

consider Ext.P2 explanation of the petitioner to Ext.P1 show

cause notice and take appropriate decision in accordance with

law within ten days from the date of receipt of a copy of this

judgment.

The writ petition is disposed of with the above direction.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

al/-

W.P.(c) No.18445/2022

APPENDIX

PETITIONER EXHIBITS ExhibitP1 THE TRUE COPY OF THE SHOW CAUSE NOTICE DATED 25.02.2022 ExhibitP2 THE TRUE COPY OF THE EXPLANATION SUBMITTED BY THE PETITIONER ExhibitP3 THE TRUE COPY OF THE SCREENSHOT OF THE PASSPORT APPLICATION STATUS