SANKARANARAYANAN Vs. REGIONAL PASSPORT OFFICER, GOVERNMENT OF INDIA, MINISTRY OF EXTERNAL AFFAIRS, REGIONAL PASSPORT OFFICE, BHARATHI ULA VEETHI, RACE COURSE ROAD, MADURAI; SUPERINTENDENT OF POLICE, MADURAI DISTRICT, MADURAI

JUDGEMENT

(1.) The Petitioner focussed the instant Writ Petition praying for passing of an order by this Court in calling for the records of the First Respondent issued in Letter No.1300050-CPC-MDU, dated 22.04.2016 and to quash the same as illegal one and further he has prayed to adhere to the notification issued by the Government of India, Ministry of External Affairs in G.S.R.No.570(E), dated 25.08.1993 and in the light of the order, dated 27.05.2010 passed by this Court in W.P(MD)No.6623 of 2010.

(2.) According to the Petitioner, he was issued with a Passport bearing No.U038364, dated 08.04.1983 by the Regional Passport Officer, Tiruchirappalli. Later, the same was renewed in Passport No.R.348644 issued by the Regional Passport Officer, Tiruchirappalli. Thereafter, he was issued with a Passport bearing No.F2495417 on 05.03.2015 by the First Respondent and the same was valid till 04.03.2015.

(3.) The stand of the Petitioner is that from the date of issuance of Passport, there is no adverse remarks against him in violation of any of the provisions of the Passport Act, 1967. However, in the year 2012-2013, he was falsely implicated in the following three Criminal Cases: