BELMAN SRINIVAS BHAT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Kuriti Bhaskara Rao, learned counsel for the appellant; Mr. G.Praveen Kumar, learned Deputy Solicitor General of India for respondents No.1 and 2; and Mr. V.Mallikarjun Shastry, learned counsel for respondent No.3.

(2.) This appeal is directed against the order dtd. 13/9/2022 passed by the learned Single Judge in W.P.No.28679 of 2022 filed by respondent No.3 as the writ petitioner.

(3.) Appellant and respondent No.3 are wife and husband having estranged relationship. Respondent No.3 had filed the related writ petition questioning the action of Regional Passport Officer, Secunderabad in issuing final remainder letter dtd. 27/6/2022 directing respondent No.3 to surrender his passport to the said authority.