NARIGE RAVINDRANATH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr Pulla Rao Yellanki, the learned counsel appearing on behalf of the Petitioner, Mr G.Praveen Kumar, Deputy Solicitor General of India, learned counsel appearing on behalf of respondent No.1 and the learned Government Pleader Home appearing on behalf of Respondent Nos.2 and 3.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus to declare the action of the 2nd Respondent in not renewing the petitioner's passport No. L1275522 in spite of having submitted an application dtd. 16/5/2023 vide File No. MA1075321574923 on the ground that adverse police verification report against the petitioner that he was involved in three criminal cases those are 1) Crime No.269 of 2022 under Sec. 420 I.P.C, Sec. 7 and 8 of ECA, 2) Crime No.270 of 2022 under Sec. 420 I.P.C and Sec. 7 and 8 of ECA and 3) Crime No. 310 of 2022 for offence punishable under Sec. 420 I.P.C and 7 and 8 ECA had been registered against the petitioner on the file of the P.S. Paloncha as illegal, arbitrary, unjust, in violation of principles of natural justice and violation of articles 14, 15, 16 and 21 of the Constitution of India and consequently direct the 2nd respondent to renew the petitioner's passport No.L1275522 by permitting the petitioner to travel abroad for a period of one year without any conditions.

(3.) It is the specific case of the Petitioner that the petitioner is permanent resident of Paloncha Town, Bhadradri - Kothagudem district and the petitioner's father had established rice mill and based on certain policies the surrounding needy people come to their rice mill to get rice since long back. The police officials used to visit petitioner rice mill upon the presumption that the petitioner has purchased the PDS rice from the dealer. Based on false information, the then S.I of police registered three cases against the petitioner 1)Crime No.269 of 2022 under Sec. 420 I.P.C, Sec. 7 and 8 of ECA, 2) Crime No.270 of 2022 under Sec. 420 I.P.C and Sec. 7 and 8 of ECA and 3) Crime No.310 of 2022 for offences punishable under Sec. 420 I.P.C and 7 and 8 ECA.