DONDETI MARREDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner, learned Central Government counsel appearing for the 1st and 3rd respondents, learned standing counsel appearing on behalf of the 2nd respondent, learned Government Pleader for Home appearing for the 4th and 5th respondents, and also the learned counsel appearing on behalf of the 6th and 7th respondents.

(2.) This writ petition is filed to issue a writ, order, orders or direction more particularly in the nature of Mandamus, declaring the action of respondent Nos.2 and 3 as arbitrary and illegal and direct respondent Nos.2 and 3 to impound the passports of respondent Nos.6 and 7 vide passport No.K079406 and Z2887031.

(3.) The case of the Petitioner, in brief, is as follows: