POTTURI RADHIKA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed claiming the following relief:

(2.) The case of the petitioner is as follows:

(3.) Petitioner herein was issued passport bearing No.H9804377 and the same is valid from 4/6/2010 to 3/6/2020. After expiry of the said passport, the petitioner made an application to the 2nd respondent for renewal of her passport. Then, the 2nd respondent directed the petitioner herein to surrender her passport on the ground that adverse remarks were received from the police. Pursuant to the same, the petitioner herein surrendered his passport on 19/6/2020. Accordingly, a surrender certificate dtd. 22/6/2020 has also been issued to the petitioner to that effect.