RAVI SHANKAR MANGIPUDY Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) This writ petition has been filed seeking issuance of a writ of mandamus directing the first respondent to consider the representation made by the petitioner wherein the petitioner is seeking for renewal of passport.

(2.) Mr.Venkatesh Mohanraj, learned counsel for petitioner, Mr.K.Subbu Ranga Bharathi, learned Central Government Counsel appearing for first respondent and Mr.V.Meganathan, learned Government Advocate [Crl.side] appearing for sixth respondent.

(3.) Learned Government Advocate [Crl.side] appearing on behalf of the sixth respondent submitted that there are no criminal cases pending against the petitioner. Learned counsel further submitted that on verification, it is seen that some cases have been filed for offence u/s.138 of the Negotiable Instruments Act.