M.MOHAMEDFIYAS Vs. PASSPORT OFFICER

JUDGEMENT

(1.) The Petitioner has filed this Writ Petition seeking issuance of a Writ of Mandamus, directing the first respondent to issue passport to the petitioner based on his file No.MD1064388489722, dtd. 11/7/2022.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) The learned counsel appearing for the petitioner would submit that on 11/7/2022 the petitioner applied a Passport before the first respondent through online in File No.MD1064388489722 along with necessary documents demanded by the first respondent. After receipt of his passport application, the first respondent forwarded the same to the second respondent for verification. After the verification, the second respondent sent the adverse verification report against him to the first respondent in which they stated that Cr.No.226 of 2019 under Ss. 147, 148, 294(b), 323, 324 and 506(ii) IPC is pending before the second respondent is in NTF (Non Taken on File) Stage. Hence, the first respondent sent a notice to him on 4/8/2022 seeking explanation about the case pending against him before the second respondent and the first respondent asked him to appear before them to produce proper clarification/explanation for the same and submit all original documents within 30 days of receipt of the letter. After receipt of the above said notice from the first respondent, the petitioner appeared before him on 11/8/2022 in person and produced the documents demanded by them and made a representation on the same day itself to issue the passport. But the first respondent has not taken any action on his passport application. The petitioner was falsely implicated in this case and he has not involved in any criminal case. Now, he need a passport for obtaining the Visa in abroad for going to job. The criminal case registered against the petitioner by the second respondent is not grave in nature and it is not covered under the Passport Act to stop the issuance of Passport to him by the first respondent. In this situation issuance of passport to him no way affect the sovereignty of our country. Hence the Petitioner has filed this Writ Petition for the relief stated supra.