SIVAMATHAN v. THE STATE REP BY ITS

This Writ Petition is filed with a prayer directing the respondents to act on the representation, dated 12.04.2025 to immediately process and approve the petitioner's Exit Permit and facilitate his safe, lawful and dignified return to his home country, Sri Lanka without further delay.

2. Heard Mr.R.Sankara Subbu, learned Counsel for the petitioner; Mr.G.Mutharasu, learned Central Government Standing Counsel for the respondent Nos.1, 2 and 4 and Mr.V.Manoharan, learned Additional Government Pleader for the respondent Nos.3 and 5. I have perused the affidavit filed in support of the Writ Petition and material records of the case.

3. It is the case of the petitioner that the petitioner is a Srilankan national and now wants to go back to his home country. When he prayed for Exit Permit, the same is not given. Therefore, he is before this Court.

4. The learned Counsel for the petitioner would submit that a mail was

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also received by him on 16.04.2025 requesting him to make an online application. He would also submit that already, the original of the passport is with the fourth respondent.

5. When the matter is taken up for hearing, the learned Central Government Standing Counsel for the fourth respondent would submit that an application has to be made online by also uploading the Air Ticket. Once the application is made, the same will be considered in accordance with law.

6. In view thereof, this Writ Petition is disposed of on the following terms:-

(i) The petitioner shall make an online application for Exit Permit in the website (https://indianfrro.gov.in/eservices). He shall also upload the Air Ticket that is purchased by him in this regard;

(ii) Upon such uploading of the application, since the passport of the petitioner is with the fourth respondent, the application shall be considered

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and orders shall be passed in accordance with law;

(iii) Once the Exit Permit is granted, along with the same, the passport of the petitioner shall be handed over to him so that he will return safely to his home country;

(iv) The aforesaid exercise shall be done on the following time line:-

(a) Without waiting for a certified copy of this order and on receipt of a web-copy of this order, within one week, the petitioner shall make an online application;

(b) Upon such application is made, within two weeks therefrom, the fourth respondent shall complete the enquiry and pass orders in accordance with law;

(v) There shall be no order as to costs.

30.04.2025

Neutral Citation : no grs

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To

1. The Principal Secretary, Union Ministry of Home Affairs, India Gate, New Delhi - 110 001.

2. The Principal Secretary, Ministry of External Affairs, Government of India, South Block, Raisina Hill, New Delhi - 110 001.

3. The Secretary to Government, Public (Foreigners) Department, Secretariat of Tamil Nadu Government, Chennai - 600 009.

4. The Foreigners Regional Registration Officer, Office of FRRO,

Haddows Rd, Subba Road Avenue,

Nungambakkam, Chennai - 600 006.

5. The District Collector, Office of the District Collector, George Town, Chennai - 600 001.

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D.BHARATHA CHAKRAVARTHY, J.

grs W.P.No.16015 of 2025

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30.04.2025

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