LAWS(KER)-2011-11-59

KUNJUMON THANKAPPAN Vs. CHIEF PASSPORT OFFICER

Decided On November 09, 2011
KUNJUMON THANKAPPAN Appellant
V/S
CHIEF PASSPORT OFFICER Respondents

JUDGEMENT

(1.) Petitioner is the holder of passport No. J2314435 dated 24/11/2010 issued by the second respondent. Ext. P1 order was issued by the second respondent on 04/02/2011, impounding his passport and the reason stated in the said order reads thus:

(2.) Further, he also stated that there were two cases pending against him before the Family Court, Kottarakkara, which were OP Nos. 289/2010 and 501/2010. In this writ petition, he has also produced Ext. P5, the order dated 02/04/2011 of the Family Court, which shows that the proceedings in the aforesaid two OPs were settled and were withdrawn.

(3.) Petitioner submits that the appeal was heard by the first respondent on 01/09/2011. However, orders have not been passed so far. In the meanwhile, on 18/09/2011, when the petitioner landed at the Thiruvananthapuram Airport, his passport was seized and was forwarded to the second respondent. According to the petitioner, he has to join back his employer on 10/11/2011 and as a result of failure of the first respondent in passing orders on his appeal, he is prevented from getting the passport released from the second respondent. It is in these circumstances, the writ petition has been filed with the prayers as follows: