Madras High Court
Kushidha Banu vs The Regional Passport Officer on 4 October, 2024
Author: M.Dhandapani
Bench: M.Dhandapani
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.10.2024
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.29842 of 2024
Kushidha Banu ... Petitioner
Vs.
1. The Regional Passport Officer,
Government of India, Ministry of External Affairs,
Regional Passport Office,
Old No.785, New No.158, Anna Salai Chennai-2.
2. The Inspector of Police,
N-2, Kasimedu Police Station,
Chennai District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the first respondent herein to
consider the petitioner's passport application Number MA No.2076178044924
dated 19.01.2024 in the light of the judgment of this Court in Khushboo Sundar
Vs. Regional Passport Officer in 2017 SCC online Mad 13127 within a time
frame as fixed by this Court.
For Petitioner : Mr.S.Ahok Kumar
For Respondents : Mr.G.Baskaran R1
Mr.L.Baskaran, GA (Crl side) R2
ORDER
By consent of both the parties, the writ petition is taken up for final
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disposal at the time of admission stage itself.
2. The Writ Petition has been filed seeking a direction to the first
respondent herein to consider the petitioner's passport application Number MA
No.2076178044924 dated 19.01.2024 in the light of the judgment of this Court
in Khushboo Sundar Vs. Regional Passport Officer in 2017 SCC online Mad
13127 within a time frame as fixed by this Court.
3. The petitioner's passport has been expired in the year 2023 and she
made application before the first respondent for renewal of passport on
19.01.2024 and the same has not been considered. Hence, the petitioner filed
the present writ petition.
4. The learned counsel for the petitioner submitted that this Court may
issue a direction to the first respondent to consider the petitioner's application
and pass appropriate orders within the stipulated time as fixed by this Court.
5. On the other hand, the learned Standing Counsel appearing for the first
respondent submitted that the first respondent will be considered the application
of the petitioner and appropriate orders will be passed on merits within the time
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frame to be fixed by this court.
6. Heard the learned counsel for the petitioner and the learned
Government Counsel appearing on behalf of the respondents and perused the
materials available on record.
7.Considering the facts and circumstances of the case and having regard
the submissions made by the learned counsel on either side, the first respondent
is directed to consider the petitioner's application dated 19.01.2024 on merits
and in accordance with law, after providing opportunity to the petitioner within
a period of four weeks from the date of receipt of a copy of this order.
8.With the above direction, the writ petition stands disposed of. No costs.
04.10.2024
rli
Index : Yes/No
To
1. The Regional Passport Officer,
Government of India, Ministry of External Affairs,
Regional Passport Office,
Old No.785, New No.158, Anna Salai Chennai-2.
2. The Inspector of Police,
https://www.mhc.tn.gov.in/judis
N-2, Kasimedu Police Station,
Chennai District.
M.DHANDAPANI,J
rli
04.10.2024
https://www.mhc.tn.gov.in/judis
