S.K.Muthu Krishnan vs The Regional Passport Officer
2023 Latest Caselaw 13844 Mad

                                                                              W.P.(MD)No.4447 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 12.10.2023

                                                   CORAM:

                          THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                           W.P.(MD)No.4447 of 2021

                S.K.Muthu Krishnan                                             ... Petitioner
                                                     Vs.

                1.The Regional Passport Officer,
                  Regional Passport Office,
                  Bharatathi Ula Road,
                  Race Course Salai,
                  Madurai-625 002.

                2.The Inspector of Police,
                  Kulasekharam Police Station,
                  Kanyakumari District.                                        ...Respondents

                PRAYER : Writ Petition is filed under Article 226 of the Constitution of India
                praying for issuance of Writ of Mandamus, to direct the first respondent herein
                to reconsider the reissue application submitted by the petitioner in file
                No.MD2072645620719 dated 02.12.2019 by complying the legal formalities on
                the basis of the petitioner's representation made before him by RPAD dated
                10.02.2021.
                                  For Petitioner     : Mr.B.Brijesh Kishore
                                  For R2             : Mr.R.Sivakumar
                                                            Government Advocate
                                  For R1             : Mr.G.Rajaraman


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https://www.mhc.tn.gov.in/judis
                                                                                          W.P.(MD)No.4447 of 2021




                                                            ORDER

This writ petition has been filed for the issue of writ of mandamus

directing the first respondent to renew the passport of the petitioner based on

the application submitted by the petitioner on 02.12.2019.

2.Heard the learned counsel appearing on either side.

3.The application submitted by the petitioner for the renewal of

passport was not considered by the first respondent on the ground that a

criminal case is pending against the petitioner. Accordingly, the application of

the petitioner was also rejected. Now it is brought to the notice of this Court

that the criminal case that was pending against the petitioner ended in acquittal

in C.C.No.415 and 418 of 2019 before the learned Judicial Magistrate No.II,

Padmanabhapuram through judgment dated 08.12.2021.

4.In light of the above development, it is left open to the petitioner to

make a fresh application before the first respondent forthwith seeking for

renewal of the passport and the first respondent shall act upon the same and

reissue passport, if the petitioner satisfies all the other requirements. This

https://www.mhc.tn.gov.in/judis W.P.(MD)No.4447 of 2021

process shall be completed by the first respondent within a period of four weeks

from the date of receipt of the application from the petitioner.

5.This Writ Petition is disposed of in the above terms. No costs.

                                                                                         12.10.2023
                NCC      : Yes / No
                Index    : Yes/No
                Internet : Yes/No
                ta

                To

                The Inspector of Police,
                Kulasekharam Police Station,
                Kanyakumari District.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.4447 of 2021

N.ANAND VENKATESH, J.

ta

W.P.(MD)No.4447 of 2021

12.10.2023

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