KADAR VALLI SHAIK Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri P. Sree Ramulu Naidu, Sri Ch. Madhava Rao on behalf of Sri K. V. Aditya Chowday and Sri Surepalli Madhava Rao, learned counsels for the petitioners, Sri G. Arun Showri and Ms. Alekhya Tadasina, learned Central Government Counsel and learned GP for Home for the respondents.

(2.) As the issue involved in all these writ petitions is common, on the request of the learned counsels for the parties, all these three writ petitions were heard together and are being decided by the common judgment, at this stage. FACTS OF THE CASE:

(3.) W.P.No.1392 of 2023 has been filed under Article 226 of the Constitution of India by the petitioner for the following relief: -to issue a Writ Direction Order or Orders more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in refusing to renew not renewing the Petitioner's Passport No.L0037632 on the ground that FIR in Crime No.223/2018 u/s 498 A of IPC and 3 and 4 of Dowry Prohibition Act dtd. 2/6/2018 was registered on the file of S.H.O, TSundupal1i Police Station in CC No.03/2019 on the file of Honourable Principal Junior Civi1 Judge-cum-J.F.C.M, Rayachoty, YSR District, Andhra Pradesh against the petitioner as illegal, arbitrary, contrary to the provisions of Passport Act 1967, judgments of the Honourable Supreme Court and this Honourable High Court and consequently direct the respondents to renew the petitioner's Passport No.L0037632 forthwith and pass such order...?