S. CHANDRAN Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The petitioner applied to the Regional Passport Officer, Trichy in the year 1994 and obtained passport. He was working as Mason in Singapore. The passport was subsequently renewed. The petitioner's passport expired in the year 2014. He once again applied for renewal through an agent. The agent had given false particulars. Therefore, the petitioner was asked to appear for enquiry before the police authority. The petitioner appeared before the police authority and surrendered his passport. The petitioner's passport has been impounded. That led to the filing of this writ petition.

(3.) The prime argument of the learned counsel for the petitioner is that the impounding was done without notice to the petitioner. The petitioner has sought declaration that the cancellation of his passport is illegal.