Madras High Court
K.Kannan vs Union Of India on 16 September, 2025
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.35177 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.09.2025
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.35177 of 2025
K.Kannan ... Petitioner
Vs
1.Union of India,
Rep by its Secretary,
Ministry of External affairs,
New Delhi-110011.
2.The Regional Passport Officer,
Royala Towers,
No.2 & 3, 4th Floor,
Old No.785, New No.158,
Anna Salai, Chennai-600 002.
3.The Inspector of Police,
Kandamanalam Police Station,
Villupuram. ... Respondents
PRAYER : Petition filed under Article 226 of the Constitution of India praying
for the issuance of a Writ of Mandamus directing the 2nd Respondent to renew
and re-issue the passport to the petitioner based on the application received from
Indian Embassy, Qatar vide Receipt No.OTOF251743615937 dated 05.08.2025
by considering the representation of the petitioner dated 23.08.2025.
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W.P.No.35177 of 2025
For Petitioner : Mr.M.Arun
For Respondents : Mr.S.Balaji,
Government Advocate (Crl.Side)
For R-2
ORDER
This Writ Petition has been filed seeking a direction to the 2nd respondent to consider the petitioner’s representation dated 23.08.2025 for renewal and re-issuance of the passport to the petitioner based on the application received from Indian embassy, Oatar vide Receipt No.QTQF251743615937 dated 05.08.2025
2.Mr.S.Balaji, learned Government Advocate (Crl.Side) takes notice on behalf of the 2nd respondent.
3.Since, no adverse order is being passed as against the respondents 1 & 3, notice to respondents 1 & 3 is dispensed with.
4. It is the case of the petitioner that he is working as a driver in Qatar. He had applied for renewal of passport before the Indian Embassy at Doha, Qatar on 05.08.2025 and after receipt of oral instruction from the Indian Embassy, Qatar 2/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 10:24:22 pm ) W.P.No.35177 of 2025 about the pendency of criminal case as against the petitioner, he gave a representation dated 22.08.2025 to the Indian Embassy, Qatar stating that the criminal case as against the petitioner was closed as “Mistake of fact” and further forwarded the said representation to the 2nd respondent. However, after receipt of the same, no action has been taken by the 2 nd respondent so far. Hence, the present Writ Petition.
5. Though very many grounds have been raised, learned counsel for the petitioner submits that it would suffice, if this Court issues a direction to the 2 nd respondent to consider the petitioner’s representation dated 22.08.2025 and pass appropriate orders on the same in accordance with law within the time that may be stipulated by this Court.
6. Learned Government Advocate (Crl.Side) appearing for the 2 nd respondent submitted that the petitioner’s representation for renewal of passport will be considered and appropriate orders will be passed on the same.
7. In view of the aforesaid submissions, this Court without expressing any opinion on the merits of the case, directs the 2nd respondent to consider the 3/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 10:24:22 pm ) W.P.No.35177 of 2025 petitioner’s representation dated 22.08.2025 and pass appropriate orders in accordance with law within a period of six (6) weeks from the date of receipt of a copy of this order.
8. This Writ Petition stands disposed of with the aforesaid direction. There shall be no order as to costs.
16.09.2025 Index:Yes/No Internet:Yes Speaking/Non-Speaking order Nhs 4/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 10:24:22 pm ) W.P.No.35177 of 2025 To
1.The Secretary, Union of India, Ministry of External affairs, New Delhi-110011.
2.The Regional Passport Officer, Royala Towers, No.2 & 3, 4th Floor, Old No.785, New No.158, Anna Salai, Chennai-600 002.
3.The Inspector of Police, Kandamanalam Police Station, Villupuram.
4.The Public Prosecutor, Madras High Court.
5/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 10:24:22 pm ) W.P.No.35177 of 2025 M.DHANDAPANI, J.
Nhs W.P.No.35177 of 2025 16.09.2025 6/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 10:24:22 pm ) W.P.No.35177 of 2025 W.P.No.35177 of 2025 M.DHANDAPANI, J This petition has been listed under the caption “For being Mentioned” at the instance of Registry.
2. It is brought to the notice of this Court by Registry that an error has crept in the order dated 16.09.2025 wherein, the appearance of Mr.S.Balaji, Government Advocate (Crl.Side) has been wrongly marked as if he had appeared for the 2nd respondent though he had appeared for the 3rd respondent which has got reflected in para 6 of the order as well and therefore, it is prayed that necessary corrections may be made in the said order.
3. Learned counsel appearing on either side fairly concedes to the above and have no objection to making the said correction.
4. In view of the above stand taken by either side, in the appearance portion as well as in para 6 of the order dated 16.09.2025 passed in W.P.No.35177 of 2025, the appearance of Mr.Balaji, Government Advocate (Crl.Side) shall stand corrected and be read as he had appeared for the 3 rd respondent.
5. Registry is directed to make necessary corrections in the aforesaid order and issue fresh order copy to the parties.
24.10.2025 7/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 10:24:22 pm ) W.P.No.35177 of 2025 Nhs M.DHANDAPANI, J Nhs W.P.No.35177 of 2025 24.10.2025 8/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 10:24:22 pm )