AVINASH REDDY PALADUGU Vs. BUREAU OF IMMIGRATION

JUDGEMENT

(1.) Heard Mr. Katika Ravinder Reddy, learned counsel appearing on behalf of the Petitioners, Mr Gadi Praveen, learned Deputy Solicitor General of India appearing on behalf of Respondent No.1, learned Government Pleader for Home appearing on behalf of respondent No.2 and Mr T. Sudhakar Reddy, learned counsel appearing on behalf of respondent No.3.

(2.) Petitioner approached the Court seeking prayer as under: This Writ Petition is filed to issue a Writ of Mandamus declaring the action of the Respondents in issuing Look Out Circular against the petitioner based on Crime No. 211 of 2023, dtd. 7/4/2023, on the file of Women Police Station, DD, Hyderabad, as illegal and contrary to law and an abuse of authority and process of law, and consequently, direct the Respondents to withdraw the Look Out Circular issued against the petitioner based on Crime No. 211 of 2023, dtd. 7/4/2023, on the file of Women Police Station, DD, Hyderabad.

(3.) PERUSED THE RECORD :