ASHOK MUTHANA Vs. REGIONAL PASSPORT OFFICER, CHENNAI

JUDGEMENT

(1.) This writ petition is filed for issue of a Writ of Mandamus directing the respondent herein to renew/reissue the petitioner's passport bearing No. M2742762 pursuant to the petitioner's application dated 28.04.2015 bearing application reference No. ARN151003416867 with file No.MA 1078479168515 for the normal full validity period as provided under the Passport Act.

(2.) The facts of the case are:

(3.) Learned Senior Counsel appearing for the petitioner submitted that the petitioner has shown compliance. According to the learned Senior Counsel, the petitioner is not likely to abscond and he has been co-operating with the investigation over the years. What he wants to do is to extend his services as a Consultant by travelling abroad and as he has been declared as an insolvent, he would pay one-third of his income to the Official Assignee. Therefore, the writ petition has to be allowed.