Soupik V.N vs The Secretary
2022 Latest Caselaw 5229 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 13TH DAY OF MAY 2022 / 23RD VAISAKHA, 1944
                        WP(C) NO. 14975 OF 2022
PETITIONER/S:

            SOUPIK V.N.
            AGED 42 YEARS
            S/O. CHEEKKU, VAYALIL NECHOLI VEEDU, KUMARANELLOOR,
            MUKKAM, KOZHIKODE.673602.

            BY ADV P.M.HABEEB


RESPONDENT/S:

    1       THE SECRETARY
            MINISTRY OF EXTERNAL AFFAIRS, GOVERNMENT OF INDIA, NEW
            DELHI 110 001

    2       PASSPORT OFFICER
            REGIONAL PASSPORT OFFICE, KOZHIKODE , ERANHIPALAM POST,
            KOZHIKODE 673 006

            BY ADV MANU S., ASG OF INDIA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14975 OF 2022

                                        2




                           JUDGMENT

The petitioner prays for issuance of a passport. The

learned ASGI for the second respondent on instructions

submitted that even though the petitioner had submitted the

application for renewal of passport, the application was not

taken up since the petitioner did not appear and the

application can no longer be considered. It is submitted

that a fresh application will have to be filed by the

petitioner. Petitioner submitted that the objection taken

regarding the pendency of litigation is no longer relevant

since the issues have been settled between the parties. The

petitioner is hence directed to file a fresh application along

with all the documents relating to the settlement of the

cases before the second respondent and the second

respondent shall consider the same keeping in mind the WP(C) NO. 14975 OF 2022

decision of this court in Harris Vs State of Kerala reported

in 2010 KHC 828, Mohammed V State of Kerala reported in

2012 (4) KLT 655 and Moosa Pattupara V State of Kerala

reported in 2022 (2) KHC 293.

Writ Petition is disposed of.

sd/-

T.R.RAVI, JUDGE

R.AV WP(C) NO. 14975 OF 2022

APPENDIX OF WP(C) 14975/2022

PETITIONER EXHIBITS Exhibit P1 THE PHOTOCOPY OF THE PASSPORT ISSUED TO THE PETITIONER DATED 04-09-2010 AS PASSPORT NO Z1921907.

Exhibit P2 PHOTOCOPY OF THE LETTER DATED 28-09-2020