ATHIMULAM Vs. PASSPORT OFFICER PASSPORT OFFICE MADURAI

JUDGEMENT

(1.) Heard Mr.V.Manoharan, the learned counsel appearing on behalf of the petitioner, as well as Dr.R.Rajagopal, the learned counsel appearing on behalf of the respondent.

(2.) At this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the respondent had submitted that certain adverse police report had been received from the Superintendent of Police, Tirunelveli, with regard to the place of residence of the petitioner. In such circumstances, a notice had been sent to the petitioner, on 09.02.2010, asking him to submit his explanation. Thereafter, the petitioner had submitted his explanation, on 24.02.2010, admitting that he was not residing in the address given earlier. However, he had stated that he had shifted his residence to No.49A, Mutharamman Koil, Thanmadal Street, Kadayanallur, Tirunelveli District.

(3.) The learned counsel appearing on behalf of the respondent had further submitted that if the petitioner makes a fresh application for the issuance of a passport with his new residential address, the same would be considered and appropriate orders would be passed.