Vigneswaran, vs The Passport Officer,
- Court
- Madras High Court
WP(MD) No. 30082 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 05-11-2026
CORAM
THE HON'BLE MR. JUSTICE SENTHILKUMAR
RAMAMOORTHY
WP(MD) No. 30082 of 2026
CNR:{HCMD011498462026}
Vigneswaran,
2/98, old theerbogi,
Puduvalasai Post,
Ramanathapuram District 623 522.
Now residing at
137 Prince Saud Abdullah,
1.28 3rd Industrial city,
Jeddah,
Kingdom of Saudi Arabia-22772.
..Petitioner(s)
Vs
1. The Passport Officer,
The Regional Passport Office
Madurai
Bharathi Ula Veethi
Race Course Road
Madurai - 625002.Madurai
2. The Inspector of Police
Devipattinam Taluk Police Station
Devipattinam Police Station
Ramanathapuram District.
3. The Consulate General of India,
Jeddah. (R-3 is suo motu impleaded vide court
order dated 02.11.2026 in
WP(MD)No.30082/2026 by SKRJ)
..Respondent(s)
PRAYER: Writ Petition, filed under Article 226 of the Constitution of
India, praying this court to issue a Writ of Mandamus directing the 1st
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respondent to re-issue passport to the petitioner based on the petitioners
application in File No.SB1076029331226 within a stipulated timeframe
fixed by this Honble court and pass such further or other orders as this
Honble Court may deem fit and proper in the circumstances of the case
and thus render justice.
For Petitioner(s) :M/s N. Sathishwaran
For Respondent(s) :M/s. V.Boominathan(cgsc)
Memo Of Appearance For R1
Mr.R.Mohamed Riyaz, Govt.
Advocate
(crl. Side) Takes Notice For R2
M/s. M.Karthikeya
Venkatachalapathy, Standing Counsel
Takes Notice For R3
ORDER
The petitioner is currently stated to be working at the National
Company for Plastic Industries Limited, Jeddah, Saudi Arabia. It is stated
that his employment contract runs from 05.06.2026 to 04.06.2027. The
petitioner has approached this Court for directions relating to the renewal
of his passport, which is expiring on 06.11.2026. There are two criminal
cases pending against the petitioner in Special SC No. 27 of 2023 and
Criminal MP No. 3171 of 2023 before the Hon'ble Sessions Court for
Exclusive Trial of Cases under the SC/ST Act, Ramanathapuram and the
Judicial Magistrate No. I, Ramanathapuram, respectively.
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WP(MD) No. 30082 of 2026
2. Because the petitioner is currently in Saudi Arabia, the
reissuance has to be done by the Consulate General of India, Jeddah,
Kingdom of Saudi Arabia. Therefore, the petitioner was directed to
submit a draft affidavit. Said draft affidavit was filed by the petitioner. In
the draft affidavit, in relevant part, it is stated as under:
“ 4. I further submit that I am in urgent need of
reissuance of passport for a limited period, therefore, I
request you to issue passport immediately to avoid my
overstay at Kingdom of Saudi Arabia. I undertake that I
shall return to India within a period of 3 months from the
date of reissuance of my passport, without fail, for the
purpose of appearing before the respectful jurisdictional
courts and participating in proceedings in the above
mentioned criminal cases.
5. I further undertake that I shall not evade, avoid
for obstruct the proceedings in either of the aforesaid
criminal cases and shall duly appear before the respective
courts on the dates of hearing.
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WP(MD) No. 30082 of 2026
6. I hereby specifically undertake that the reissue
passport may kindly be granted with the restricted validity
up to the month of May 2027 period as the competent
authority may deem appropriate and I shall not claim any
right to a longer validity on the basis of this application.
7. I further undertake that I shall comply with the all
applications imposed by the competent courts, shall not
violate any bail conditions, travel restrictions or any other
directions issued in the future.
8. I respectfully submit that I am making this request
with the Bonafide intention of complying with the
requirement of the passport authority as well as m
obligation before the criminal courts in India. I hav not
intention whatsoever of avoiding the due process c law or
evading the criminal proceedings pending against me.”
3. Learned counsel for the petitioner also submits that sureties
would be provided on behalf of the petitioner to the satisfaction of the
Hon'ble Sessions Court for Exclusive Trial of Cases under the SC/ST
Act, Ramanathapuram and the Judicial Magistrate No. I,
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Ramanathapuram, within one week from the date of receipt of a copy of
this order.
4. Considering the above facts and circumstances, this writ petition
is disposed of on the following terms:
(i) The petitioner shall submit an affidavit before the Consulate
General of India, Indian Embassy at Jeddah, Kingdom of Saudi
Arabia, substantially in the form placed before this Court as a draft
affidavit, on or before 06.11.2026.
(ii) The petitioner shall also provide sureties to the satisfaction of
the Hon'ble Sessions Court for Exclusive Trial of Cases under the
SC/ST Act, Ramanathapuram and the Judicial Magistrate No. I,
Ramanathapuram, within one week from the date of receipt of a
copy of this order.
(iii) The petitioner shall return to India within three months and
participate in proceedings in Special SC No. 27 of 2023 and
Criminal MP No. 3171 of 2023. If a NBW was issued, the
petitioner shall surrender before the Court concerned within said
period.
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WP(MD) No. 30082 of 2026
(iv) Subject to the fulfilment of the above conditions, the second
respondent is directed to issue a No Objection Certificate to the
first and third respondents.
(v) The third respondent is directed to consider the petitioner's
request for a passport with a validity period of three months.
(vi) All the above authorities are directed to act in accordance with
this order on an urgent basis. No costs.
05-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
PKN
Note: Issue order copy today.
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WP(MD) No. 30082 of 2026
To
1. The Passport Officer
The Regional Passport Office
Madurai
Bharathi Ula Veethi
Race Course Road
Madurai - 625002.Madurai
2. The Inspector of Police
Devipattinam Taluk Police Station
Devipattinam Police Station
Ramanathapuram District
3. The Consulate General of India
Jeddah. (R-3 is suo motu impleaded vide court order dated 02.11.2026
in WP(MD)No.30082/2026 by SKRJ)
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WP(MD) No. 30082 of 2026
SENTHILKUMAR RAMAMOORTHY, J.
PKN
WP(MD) No. 30082 of 2026
05-11-2026
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