VENKATA SAI RAKESH KATTULA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed to declare action of 2nd respondent in retaining passport of the petitioner bearing No.74004557 without issuing any notice, order or letter pursuant to or prior to his surrendering passport before 2nd respondent, as illegal and consequently direct 2nd respondent to release the passport to the petitioner.

(2.) Heard Sri Dheeraj, learned counsel, representing Sri M.Rishikesh Reddy, learned counsel for the petitioner and Sri B. Jitender, learned Standing Counsel for Central Government appearing for respondent Nos.1 to 3 and Sri Bommineni Vivekananda, learned counsel appearing for respondent No.4. Perused the record.

(3.) The petitioner is holder of passport bearing No. R 5548391 dtd. 10/8/2017 issued by 3rd respondent and in continuation of it, a new passport bearing No.T4004557, dtd. 18/12/2020 was issued by 2nd respondent at Atlanta, USA. At present petitioner is in USA.