MALLAIAH MALAVALLI BASAVARAJU Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court calling in question a show cause notice dtd. 17/2/2025 seeking the petitioner to show cause as to why the passport that is granted to him should not be withdrawn.

(2.) Heard Smt Monisha N S, learned counsel appearing for petitioner and Sri Unnikrishnan M, learned Central Government Counsel appearing for respondents.

(3.) The petitioner is the holder of Indian Passport which was set to expire on 31/5/2025, before which the petitioner approaches the Passport Authorities and the Passport Authorities reissue/renew the passport. Later during police verification it comes to the knowledge of the Passport Authorities that the petitioner has not mentioned about the criminal case pending against him. Therefore, issues show cause notice on 17/2/2025 seeking to show cause as aforesaid. The issuance of show cause notice has driven the petitioner to this Court in the subject petition.