THESNIBAN Vs. THE UNION OF INDIA

JUDGEMENT

(1.) The Consul General of India, Jeddah, Kingdom of Saudi Arabia, is suo motu impleaded as the additional fourth respondent.

(2.) The grievance voiced by the petitioner in the writ petition concerns the inaction on the part of the additional fourth respondent in re-issuing the passport of the husband of the petitioner as directed by the Court of the Chief Judicial Magistrate, Manjeri in Ext.P3 order.

(3.) The learned Assistant Solicitor General, on instructions, submits that though Ext.P3 order was passed as early as on 11.8.2016, the same was made available by a relative of the husband of the petitioner in the office of the second respondent only on 12.06.2017 and immediately on receipt of the same, the same was communicated to the additional fourth respondent. According to learned Assistant Solicitor General, in the light of Ext.P3 order, which was forwarded to the additional fourth respondent, there cannot be any impediment at all in re-issuing the passport of the husband of the petitioner. In the circumstances, the writ petition is closed, recording the submission made by the learned Assistant Solicitor General. The husband of the petitioner is free to approach the additional fourth respondent for re-issue of the passport applied for by him.