Kerala High Court
Anoop Mulanthara Sunil vs The Passport Officer on 3 May, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
WP(C) NO. 16943 OF 2024
PETITIONER:
ANOOP MULANTHARA SUNIL, AGED 37 YEARS
S/O. SUNIL, 12/208, MULANTHARA HOUSE, CHITTAR
TOWN, CHITTAR P.O.,PATHANAMTHITTA, KERALA,
INDIA, PIN - 689 663
BY ADVS.
P.SIVARAJ
M.MEHAR FARSANA
RESPONDENTS:
1 THE PASSPORT OFFICER, REGIONAL PASSPORT OFFICE,
SNM BUILDING, PETTA, KARALKADA JUNCTION,
KAITHAMUKKU P.O., THIRUVANANTHAPURAM, KERALA,
PIN - 695 024
2 STATION HOUSE OFFICER, PATHANAMTHITTA POLICE
STATION, PATHANAMTHITTA, PIN - 689 645
SRI.T.C.KRISHNA, SR.PANEL COUNSEL, SRI.RIYAL
DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C)No.16943 of 2024
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JUDGMENT
The application filed by the petitioner for re-issuance of
lost passport has not been considered by the first respondent
stating that the petitioner did not produce the FIR.
2. Heard the learned counsel for the petitioner, the
learned Senior Panel Counsel as well as the learned
Government Pleader.
3. The law does not contemplate that along with an
application for re-issuance of passport, in case where the
passport has been lost, the applicant should produce the copy
of the FIR. The applicant had already submitted a complaint
online before the Station House Officer, Pathanamthitta
stating that he has lost his passport. Exts.P3 and P4 would
prove the same. Moreover, the applicant has made a
publication regarding the loss of passport in the news paper.
4. In these circumstances, I am of the view that there
can be a direction to the first respondent to consider Ext.P2
application without insisting for FIR.
In the result, this writ petition is disposed of with a
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direction to the first respondent to consider Ext.P2 application
for re-issuance of passport without insisting for FIR and re-
issue passport within a period of one month from today, if the
application is otherwise in order.
Sd/-
DR. KAUSER EDAPPAGATH
JUDGE
PR
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APPENDIX OF WP(C) 16943/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE AFFIDAVIT FOR LOSS
OF PASSPORT DATED 14-03-2024
Exhibit P2 A TRUE COPY OF THE APPLICATION
SUBMITTED BY THE PETITIONER BEFORE THE
LST RESPONDENT
Exhibit P3 A TRUE COPY OF THE COMPLAINT DATED 04-
04-2024 IN ONLINE SUBMITTED BY THE
PETITIONER BEFORE THE SHO,
PATHANAMTHITTA POLICE STATION
Exhibit P4 A TRUE COPY OF THE RECEIPT DATED 04-
04-2024 ACKNOWLEDGING THE
COMPLAINT/APPLICATION OF THE
PETITIONER ISSUED FROM THE
PATHANAMTHITTA POLICE STATION
Exhibit P5 A TRUE COPY OF THE NEWSPAPER
PUBLICATION DATED 15-03-2024 REGARDING
THE LOSS OF PASSPORT OF THE PETITION
CAME IN THE NEWSPAPER DEEPIKA DAILY
