JAMAL MOHIDEEN Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) The petitioner claims himself to be a senior citizen and an Indian national. His father Mohideen Meera Sahib is an Indian citizen, who held a valid Indian Passport. His father was born in India on 22/7/1923 and was an Indian citizen throughout his lifetime. His father during his lifetime visited Sri Lanka for business and married the petitioner's mother, who was a Sri Lankan national. From the wedlock, the petitioner was born on 22/2/1960. In the year 1981 the petitioner had returned to India and had been residing in his village namely Kayamozhi, Tuticorin District since then. The petitioner was born in India in the year 1960 and his father was citizen of India by descent as per Sec. 4(1)(a) of the Citizenship Act, 1955. The petitioner has also been issued with an Indian passport in the year 1990 and the same has also been renewed in the year 2014. Moreover petitioner's wife is an Indian citizen and their children are all born in India and they are also Indian citizens.

(2.) According to the petitioner, certain relatives with nefarious intention of grabbing the petitioner's property appeared to have made some anonymous complaints to the Government stating that the petitioner was not a Indian citizen..

(3.) The petitioner therefore was constrained to file a writ petition in W.P(MD)No.3431 of 2004 seeking to forbear the respondents, namely the district administration and the police officer from harassing him on the basis of certain anonymous complaints by the vested interests. After considering the legal principles on the subject matter, this Court has also granted interim protection restraining the district administration and Police from harassing petitioner in regard to his citizenship status in 2007 and thereafter, the petitioner claims to have been living peacefully without any interference or harassment from the district administration or police.