Faizal Joseph vs Union Of India
2024 Latest Caselaw 13213 Ker

Kerala High Court

Faizal Joseph vs Union Of India on 23 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
         THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                WP(C) NO. 16092 OF 2024
PETITIONER:

         FAIZAL JOSEPH,
         AGED 46 YEARS
         S/O. JOSEPH, MUDAVATHIL,
         SPW ROAD, COMPANYPADY, THAIKKATTUKARA,
         ALUVA, ERNAKULAM, PIN - 681306.

         BY ADVS.
         ALEX K.JOHN
         REENA JACOB
         SRAYAS JOSEPH
         REMYA MURALI


RESPONDENTS:

   1     UNION OF INDIA,
         REPRESENTED BY ITS SECRETARY,
         MINISTRY OF EXTERNAL AFFAIRS, 37,
         SOUTH BLOCK, NEW DELHI, PIN - 110001.

   2     STATE OF KERALA,
         REPRESENTED BY PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA AT
         ERNAKULAM, PIN - 682031.

   3     THE REGIONAL PASSPORT OFFICE,
         THIRUVANANTHAPURAM, PIN - 605036.

         BY ADVS.
         SRI.T.C.KRISHNA
         SRI.SREEJITH V.S, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP      FOR
ADMISSION ON 23.05.2024, THE COURT ON THE SAME      DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.16092 of 2024
                                 :2:


                          JUDGMENT

Dated this the 23rd day of May, 2024

The petitioner, who is a Passport holder, has

approached this Court seeking the following reliefs:-

"(i) Issue a writ of mandamus or any other writ, order or direct the third respondent for renewing the passport of the petitioner with regard to the Passport No.F1411262.

(ii) To give permission to the petitioner herein for going to Dubai for the 15 days with any conditions put forwarded by this Hon'ble Court.

(iii) Grant such other relief as this Hon'ble Court may deem fit and proper as on the facts and circumstances of the case."

2. Senior Panel Counsel representing the

respondents submits that there is difficulty in renewing the

Passport of the petitioner as a criminal case is pending

against the petitioner. The petitioner will have to obtain

permission from the competent Criminal Court to go abroad,

for the purpose of renewal of Passport.

Taking into consideration the afore facts, the writ

petition is disposed of permitting the petitioner to obtain

necessary permission from the competent Criminal Court and

pursue his Passport renewal application. If the petitioner

produces necessary Court Order, I am sure that the Regional

Passport Officer will expeditiously consider the Passport

renewal application of the petitioner.

Sd/-

N. NAGARESH JUDGE ams

APPENDIX OF WP(C) 16092/2024

PETITIONER'S EXHIBIT Exhibit P1 THE TRUE COPY OF THE PASSPORT DATED 17.12.2004 TILL 16.12.2014.