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D.Manivannan vs The Union Of India
2026 Latest Caselaw 896 Mad

Citation : 2026 Latest Caselaw 896 Mad
Judgement Date : 27 February, 2026

[Cites 1, Cited by 0]

Madras High Court

D.Manivannan vs The Union Of India on 27 February, 2026

Author: R.Vijayakumar
Bench: R.Vijayakumar
                                                                                        W.P.(MD).No.5512 of 2026


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 27.02.2026

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                               W.P(MD)No.5512 of 2026

                     D.Manivannan                                                            ... Petitioner
                                                                Vs.

                     1.The Union of India
                       Represented by the Principal Secretary,
                       Ministry of External Affairs,
                       Union of India, E-Block,
                       Central Secretariat,
                       New Delhi.

                     2. The Regional Passport Officer,
                        Claret Plaza,
                        Melakkal Main Road,
                        Kochadai, Madurai

                     3. The Superintendent of Police,
                        O/o.Superintendent of Police,
                        Dindigul District.

                     4. The Inspector of Police,
                        Natham Police Station,
                        Natham, Dindigul District

                     5. The Inspector of Police,
                        Thuvarankurichi Police Station,
                        Thuvarankurichi,
                        Trichy District.                                              ... Respondents


                     1/5




https://www.mhc.tn.gov.in/judis             ( Uploaded on: 02/03/2026 03:15:17 pm )
                                                                                            W.P.(MD).No.5512 of 2026




                     PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                     praying this Court to issue a Writ of Mandamus, directing the respondents 1
                     and 2 herein to issue passport based on the application submitted by the
                     petitioner vide Application No.201201006118(979643-V) dated 11.12.2025
                     within a stipulated period that may be fixed by this Honble Court.


                                              For Petitioner           : Mr.R.Vignesh

                                              For R1 & R2              : M/s.M.Anbarasi
                                                                         Central Government Standing Counsel

                                              For R3 to R5             : Mrs.M.Aasha
                                                                         Government Advocate (Criminal Side)

                                                                ORDER

The present Writ Petition has been filed seeking a Mandamus directing

the second respondent to issue passport to the petitioner based upon his

application dated 11.12.2025.

2. The learned Government Advocate (Criminal Side) appearing for the

fifth respondent brought to the notice of this Court that the petitioner has

been implicated in a criminal case in Crime No.247 of 2024, on the file of the

fifth respondent police station. Though charge sheet has been made ready, so

https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/03/2026 03:15:17 pm )

far, it has not been filed.

3. This Court in a judgment reported in 2014 8 MLJ 61 (Mr.W.Jaihar

Willam Vs.the State of Tamil Nadu) has held that mere pendency of FIR

would not be a legal impediment for issuance of passport.

4. In view of the above said facts, the second respondent is directed to

consider the application of the writ petitioner for issuance of passport and

pass orders on or before 30.03.2026.

5. With the above said observation, this Writ Petition stands disposed

of. There shall be no order as to costs.




                                                                                                         27.02.2026
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi

Note: Issue order copy on 02.03.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/03/2026 03:15:17 pm )

To

1.The Principal Secretary, Ministry of External Affairs, Union of India, E-Block, Central Secretariat, New Delhi.

2. The Regional Passport Officer, Claret Plaza, Melakkal Main Road, Kochadai, Madurai

3. The Superintendent of Police, O/o.Superintendent of Police, Dindigul District.

4. The Inspector of Police, Natham Police Station, Natham, Dindigul District

5. The Inspector of Police, Thuvarankurichi Police Station, Thuvarankurichi, Trichy District.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/03/2026 03:15:17 pm )

R.VIJAYAKUMAR,J.

ebsi

27.02.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/03/2026 03:15:17 pm )

 
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