LAWS(MAD)-2016-6-304

A MARIA ANTO MELVIN Vs. REGIONAL PASSPORT OFFICER, MADURAI REGION; SUPERINTENDENT OF POLICE, TIRUNELVELI DISTRICT; INSPECTOR OF POLICE, VALLIYOOR POLICE STATION, TIRUNELVELI DISTRICT

Decided On June 15, 2016
A Maria Anto Melvin Appellant
V/S
Regional Passport Officer, Madurai Region; Superintendent Of Police, Tirunelveli District; Inspector Of Police, Valliyoor Police Station, Tirunelveli District Respondents

JUDGEMENT

(1.) Heard both sides.

(2.) By consent, the main writ petition itself is taken up for final disposal.

(3.) According to the petitioner, he applied for a passport by means of submitting an on-line application before the Passport Seva Kendra, Tirunelveli District and his application was accepted. As a matter of fact, on 26.11.2015, he personally appeared at the Passport Seva Kendra, Tirunelveli and after paying necessary charges, he submitted relevant documents before the Passport Authority concerned. His application was taken on file vide File No. MD2068965640115 and till date, his application is pending.