Jai Kharbanda vs UNION OF INDIA
- Court
- Madras High Court
46035 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13-11-2026
CORAM
THE HON'BLE MS. JUSTICE P.T. ASHA
WP No. 46035 of 2026
CNR:{HCMA012723872026}
Jai Kharbanda
199 , Hackney Road,
Flat 3, London E2 8JL,
United Kingdom
..Petitioner(s)
Vs
1. Union Of India
Rep. by its Secretary,
Ministry of External Affairs,
South block , New Delhi 110 001
2. Union Of India
Rep. by its Secretary,
Ministry of Home Affairs,
North block , New Delhi 110 001
3. The Regional officer
Foreigners Regional Registration office,
No. 26, Shastri Bhavan, Annexe Building,
Haddows Road, Nungambakkam,
Chennai 06
4. The Regional Officer
Foreigners Regional Registration office,
VIII, Level 2, East block,
Sector 1, Rama Krishna Puram,
New Delhi , Delhi 110 066
__________
age1 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2026 05:35:48 pm )
46035 of 2026
5. State of Tamil Nadu
Rep. by its Secretary,
Home department,
Fort St.George, Chennai 09
6. Commissioner of Police
Police Commissionerate,
Greater Chennai police,
No. 132 VK Sampath Road,
Vepery, chennai 07
7. District superintendent of Police
Foreigners Registration office,
superintendent of Police office,
Elil Nagar, Dindigul,
Tamil Nadu 624005
8. Inspector of Police
Kodaikanal Police station,
Near Taluk office, Anna Salai,
Kodaikanal 624 101
..Respondent(s)
Prayer:- Writ petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus directing respondent nos. 3
and 4 along with the cooperation of Respondent nos. 1,2,5,6,7, and 8 to
process the petitioners applications for a Police Clearance Certificate
(Application IDs, 19102625V0RH and 221026G2Q7MI) within a period
of one week.
__________
age2 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2026 05:35:48 pm )
46035 of 2026
For Petitioner(s): Mr.Ajith Kadambi
for
Mr.Krishna Sumanth
For Respondent(s): Mr.A.Mohamed Imran
Government Advocate (Crl.Side)-R6 to R8
Mrs.Inthu Karunakaran,
Special Government Pleader -R3 and R5
Order
This writ petition has been filed seeking a direction to the
respondents 3 and 4 along with the cooperation of respondents 1, 2, 5, 6,
7, and 8 to process the petitioner’s applications for a Police Clearance
Certificate (Application IDs, 19102625V0RH and 221026G2Q7MI) within
a period of one week.
2. The petitioner is a British Citizen and an OCI Card holder, who
resided in Kodaikanal, Tamil Nadu for his schooling between 20.07.1999
and 19.05.2001.
3. The Petitioner is applying for Italian citizenship by marriage and
was required to produce a Police Clearance Certificate (PCC) in respect of
__________
age3 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2026 05:35:48 pm )
46035 of 2026
his previous stay in India. Though the Indian High Commission, London,
issued a PCC dated 17.06.2026, the Italian authorities declined to accept
the same and insisted upon a PCC from the competent Indian police
authority. Accordingly, the petitioner approached the FRRO and submitted
applications for issuance of PCC. However, the applications were not
processed, citing technical and jurisdictional difficulties. The petitioner
made several representations to the FRRO, Indian High Commission,
London and other concerned authorities, furnishing the available
documents and seeking issuance of the requisite PCC. Despite repeated
follow-ups, no effective action was taken. The petitioner would submit
that the respondents have neither issued the PCC nor passed any reasoned
order on his applications. Hence, the Petitioner has filed the present writ
petition seeking the aforesaid relief.
4. Heard the learned counsel on both sides and perused the materials
available on record.
5.Considering the facts and circumstances of the case, this Court
directs the respondents 3 and 4 to consider the petitioner's applications for
Police Clearance Certificate and pass appropriate orders in accordance
__________
age4 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2026 05:35:48 pm )
46035 of 2026
with law, within a period of two weeks from today. Accordingly, this Writ
Petition is disposed of. No costs.
13-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
SRN
To
1. The Secretary,
Union Of India
Ministry of External Affairs,
South block , New Delhi 110 001
2. The Secretary,
Union Of India
Ministry of Home Affairs,
North block , New Delhi 110 001
3. The Regional officer
Foreigners Regional Registration office,
No. 26, Shastri Bhavan, Annexe Building,
Haddows Road, Nungambakkam,
Chennai 06
4. The Regional Officer
Foreigners Regional Registration office,
VIII, Level 2, East block,
Sector 1, Rama Krishna Puram,
New Delhi , Delhi 110 066
__________
age5 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2026 05:35:48 pm )
46035 of 2026
5. The Secretary,
State of Tamil Nadu
Home department,
Fort St.George, Chennai 09
6. Commissioner of Police
Police Commissionerate,
Greater Chennai police,
No. 132 VK Sampath Road,
Vepery, chennai 07
7. District superintendent of Police
Foreigners Registration office,
superintendent of Police office,
Elil Nagar, Dindigul,
Tamil Nadu 624005
8. Inspector of Police
Kodaikanal Police station,
Near Taluk office, Anna Salai,
Kodaikanal 624 101
__________
age6 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2026 05:35:48 pm )
46035 of 2026
P.T.ASHA J.
SRN
WP No. 46035 of 2026
13-11-2026
__________
age7 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2026 05:35:48 pm )