RAJEEVA M.J. Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed seeking for issuance of writ of mandamus to direct the respondents to process and issue passport to the petitioner in accordance with law as regards his pending application in File No. BNM075164213025 at Annexure-B.

(2.) It is the case of the petitioner that petitioner was issued a passport on 14/8/2014 and as the validity had expired on 13/8/2024, petitioner on 21/5/2025 has applied seeking renewal of his passport. It is further submitted that the renewal has not been considered and upon enquiry, petitioner noticed in the portal that an entry was made under the caption 'status' as follows:

(3.) The petitioner is given to understand that in light of the proceedings initiated against him, his application was not cleared in police verification. It is submitted that an FIR dtd. 4/4/2025 was lodged against him and registered as Crime No. 83/2025. However, as regards the said crime number and registration of FIR, petitioner had approached this Court in W.P.No.5846/2025 and an interim order has been passed staying further investigation as per the order of this Court dtd. 22/4/2025.