S. KARUPASAMY Vs. THE REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) Mr. S. Subbiah, learned Central Government Standing Counsel, takes notice for the respondent.

(2.) By consent of both parties, this writ petition is taken up for final disposal at the stage of admission itself.

(3.) In view of the pendency of criminal case in F.I.R.No.633 of 2017, on the file of Sankarankovil Town Police Station, the petitioner's request for issuance of passport has been kept pending