James Thomas vs The Chief Passport Officer
2024 Latest Caselaw 26018 Ker

Kerala High Court

James Thomas vs The Chief Passport Officer on 30 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) NO. 14980 OF 2024

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                                               2024:KER:72757
          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

  MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946

                   WP(C) NO. 14980 OF 2024

PETITIONER:
          JAMES THOMAS,
          AGED 55 YEARS
          S/O THOMAS, THEKKEKKARA LATHUKIZHAKETHIL HOUSE,
          PALLIKKAL EAST,THEKKEKKARA P.O, ALLEPPY, PIN -
          690107

          BY ADVS.
          PADMINIDEVI.C
          A.SHAMSUDEEN
          BILAL SHAMSUDEEN
          MOHAMMED RAZALI K.A


RESPONDENTS:
    1     THE CHIEF PASSPORT OFFICER,
          (THE JOINT SECRETARY, PSP AND CPODIVISION),
          MINISTRY OF EXTERNAL AFFAIRS, UNION OF INDIA,ROOM
          NO.8, PATIALA HOUSE,TILAK MARG, NEW DELHI, PIN -
          110001

    2     CONSULATE GENERAL,
          DIPLOMATIC ENCLAVE, ARABIAN GULF STREET, P.O. BOX,
          1450, SAFAT-13015, KUWAIT. EMAIL.
          ADMNKUWAIT@MEA.GOV.IN, PIN - 1450

    3     THE REGIONAL PASSPORT OFFICER, KOCHI,
          ,NEAR IDBI CORPORATE BRANCH, SHIHABTHANGAL ROAD,
          PANAMPILLY NAGAR, KOCHI, KERALA, PIN - 682036

           BY ADV SHRI.T.C.KRISHNA, SCGC
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 14980 OF 2024

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                                                          2024:KER:72757
                               JUDGMENT

After some arguments, the learned counsel for the petitioner

submits that he would like to withdraw the writ petition and pursue the

remedies as may be available to him under the law.

Considering the said submission of the learned counsel for the

petitioner, the present Writ Petition is dismissed as withdrawn with liberty

as aforesaid prayed.

SD/- DINESH KUMAR SINGH JUDGE

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