Mr.Ravichandran vs The Regional Passport Officer
2023 Latest Caselaw 7755 Mad

                                                                                 W.P.No.19878 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 06.07.2023

                                                          CORAM

                                           MR.JUSTICE N.SESHASAYEE

                                               W.P.No.19878 of 2023


                  Mr.Ravichandran                                                   ... Petitioner

                                                           Vs.

                  1.The Regional Passport Officer
                  Office of the Regional Passport Office
                  Chennai Royala Towers, No.2 & 3
                  IV Floor, Old No.785, New No.158
                  Anna Salai, Chennai 600 002

                  2.State Rep. by the Inspector of Police
                  Kandili Police Station
                  Tirupattur Taluk, Vellore 635 601                          ... Respondents

                  PRAYER: The writ petition filed under Article 226 of the Constitution of
                  India, for issuance of a writ of Mandamus, to direct the 1st respondent to
                  consider           the   petitioner's     passport   renewal         application
                  No.MA51C5065283522 dated 29.08.2022 and consequentially direct the 1st
                  respondent to pass orders on renewal of the passport on the basis of the
                  petitioner's representation dated 24.04.2023 in accordance with law.



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https://www.mhc.tn.gov.in/judis
                                                                               W.P.No.19878 of 2023


                                  For Petitioner   : Mr.A.Arfat Mohammed

                                  For Respondents : Mr.K.Gangadaran
                                                    CGC for R1

                                                    Mr.C.Kathiravan
                                                    Special Government Pleader for R2

                                                    ORDER

By consent, this writ petition is taken up for final disposal at the admission

stage itself.

2.The petitioner has applied for renewal of his passport vide his application

dated 24.04.2023 but it is not considered by the authority concerned. The

learned counsel made a fair statement that after applying for the renewal of

the passport it has come to light that he has been arrived as an accused in

Crime No.93 of 2020 before Vellore Police Station under Section 430 I.P.C.

and 21(1) of Mines and Minerals (Development & Regulation) Act, 1957.

Relying on the judgment of the Division Bench of this Court in

W.A.(MD).No.301 of 2018, dated 27.03.2018 in Arumugam V. the Regional

Passport Officer, the learned counsel submitted that mere pendency of an

F.I.R. cannot be a ground to deny renewal of passport.

https://www.mhc.tn.gov.in/judis W.P.No.19878 of 2023

3.Mr.K.Gangadaran, the learned CGC takes notice for the 1st respondent and

Mr.C.Kathiravan, the learned Special Government Pleader takes notice for

the 2nd respondent.

4.The 1st respondent is now directed to hold an enquiry and take into

consideration the judgment of the Division Bench of this Court in

W.A.(MD).No.301 of 2018, dated 27.03.2018 in Arumugam V. the Regional

Passport Officer and decide the issue within a period of four (4) weeks.

5.This writ petition stands disposed of accordingly. No costs.

06.07.2023 kas

To

1.The Regional Passport Officer Office of the Regional Passport Office

IV Floor, Old No.785, New No.158 Anna Salai, Chennai 600 002

https://www.mhc.tn.gov.in/judis W.P.No.19878 of 2023

N.SESHASAYEE, J.

kas

2.State Rep. by the Inspector of Police Kandili Police Station Tirupattur Taluk, Vellore 635 601

W.P.No.19878 of 2023

06.07.2023

https://www.mhc.tn.gov.in/judis