SHADIL SHABEER Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) THE controversy in this writ petition relates to the delivery of a passport issued by the first respondent and to be delivered through the 2nd respondent. THE issue is as to whether the petitioner has established his residential address to the satisfaction of the 2nd respondent Post Master for the delivery of that postal article, if it is one addressed to him. THE Post Master, not being satisfied of the identity of the petitioner, called for further materials and the ration card is now relied on. Ration card number 1737072882 which is issued by the Taluk Supply Officer, North Paravur, the original of which has been shown to me contains name of one Sri.Shadil Shabeer as the 7th person in the list of residents of House No.107 in Ward No.7 of Karumaloor Panchayat showing residential address as Valiyeliparamba (Veliyath), Veliyathunadu. THE entry including the said person in that voters list is shown to be made by the Taluk Supply Officer, North Paravur by making addition on 13/8/06 following the letter of Sri.V.D.Satheesan, MLA, North Paravur.

(2.) IN the aforesaid circumstances, this writ petition is disposed of directing that 2nd respondent-Post Master will act on a certificate that the petitioner may produce from Taluk Supply Officer, North Paravur regarding the aforesaid entry and if any further clarification is required, the petitioner may also produce a letter from Sri.V.D.Satheesan, MLA if he gives such a letter since the Taluk Supply Officer is shown to have acted on his letter. The issuance of certificate as aforesaid will be considered by the Taluk Supply Officer, North Paravur, within three days of the production of the copy of this judgment and the second respondent Post Master will act accordingly. Writ petition is disposed of with the above observation.