Kerala High Court

Lisbin P.P vs Regional Passport Officer on 9 May, 2025

                                                       2025:KER:33690
WP(C) NO. 16821 OF 2025                1


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

        FRIDAY, THE 9TH DAY OF MAY 2025 / 19TH VAISAKHA, 1947

                        WP(C) NO. 16821 OF 2025

        CRIME NO.369/2023 OF Kalady Police Station, Ernakulam

PETITIONER/S:

           LISBIN P.P.,AGED 43 YEARS
           S/O P.T. PAULOSE, PALLASSERY HOUSE, YORDANAPURAM P.O.,
           POTHIYEKKARA, KALADY, ERNAKULAM DISTRICT, PIN - 683574


           BY ADV MARIYA ANTONY


RESPONDENT/S:

    1      REGIONAL PASSPORT OFFICER,
           OFFICE OF THE REGIONAL PASSPORT OFFICE,
           MINISTRY OF EXTERNAL AFFAIRS, GOVERNMENT OF INDIA,
           PANAMPILLY NAGAR P.O., KOCHI, ERNAKULAM, PIN - 682036

    2      STATION HOUSE OFFICER,
           KALADY POLICE STATION,KALADY P.O.,
           ERNAKULAM DISTRICT, PIN - 683574


           BY ADV SHRI.C.DINESH, CGC




            SMT.SURYA BINOY, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.05.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                         2025:KER:33690
WP(C) NO. 16821 OF 2025               2



                                JUDGMENT

Petitioner has filed the captioned writ petition

pointing out the delay in processing and disposal of Ext.P5

application filed before the 1 st respondent for a Police

Clearance Certificate (now as NIOC), especially in the light

of Ext.P4 order issued by the concerned trial Court.

2. Considering the nature of the pleadings and the

urgency pointed out, this writ petition would stand disposed

of directing the 1st respondent herein to consider and pass

orders on Ext.P5 application filed as above, as expeditiously

as possible, at any rate within three weeks from today, after

granting the petitioner also an opportunity of being heard .

Sd/-

HARISANKAR V. MENON JUDGE ajt 2025:KER:33690

APPENDIX OF WP(C) 16821/2025

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE RELEVANT PAGES OF PETITIONER'S PASSPORT.

Exhibit P2 TRUE PHOTOCOPY OF THE CHARGESHEET IN CC. NO.

387/2023 ON THE FILES OF JUDICIAL FIRST-CLASS MAGISTRATE IV COURT, PERUMBAVOOR

Exhibit P3 TRUE PHOTOCOPY OF THE PETITION FILED BY THE PETITIONER DATED 19.03.2025 BEFORE THE JUDICIAL FIRST-CLASS MAGISTRATE IV COURT, PERUMBAVOOR AS C.M.P NO. 329/2025.

Exhibit P4 TRUE PHOTOCOPY OF THE ORDER IN C.M.P 329/2025 DATED 01.04.2025 PASSED BY THE JUDICIAL FIRST-CLASS MAGISTRATE IV COURT, PERUMBAVOOR.

Exhibit P5 TRUE PHOTOCOPY OF THE POLICE CLEARANCE CERTIFICATE (PCC) APPLICATION FORM SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 16.04.2025.