P R VASUDEVAN Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) Seeking a direction to the respondent to issue him a passport by considering his representation dated 18.07.2016, the petitioner is before this Court.

(2.) The petitioner had submitted the application dated 24.06.2009 seeking issuance of passport. The respondent issued the proceedings in No.MASB02059809, on 30.06.2009 seeking explanation in the form of sworn affidavit as to under what circumstances he suppressed the filing of an earlier application. Though the petitioner claimed to have replied to the said notice, the petitioner himself admitted that there is no copy of the said reply available with him. In such circumstances, he sent a representation to the respondent on 18.07.2016 seeking to issue passport enabling him to travel abroad for medical treatment.

(3.) Learned counsel for the petitioner submitted that the petitioner has submitted the sworn affidavit, as required to be filed by the respondent, in spite of which, he was not issued with the new passport. Since the petitioner wants to take treatment at Singapore, the respondent may be directed to consider his representation.