GOVERDHAN REDDY BOBBILI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.Komatireddy Venkatanarasimha, learned counsel appearing on behalf of the petitioner and Mr.Gadi Praveen Kumar, learned Deputy Solicitor General of India appearing on behalf of the respondents.

(2.) The petitioner approached this Court seeking the relief as under:

(3.) The case of the petitioner in brief is that, the petitioner herein had applied for issuance of passport vide Tatkaal Application bearing No.HY1075969254923 dtd. 14/11/2023 and the same was dispatched on 15/11/2023 via Speed Post Tracking Number PP45525075IN to the 2nd respondent -Regional Passport Officer, Secunderabad, along with all the requisite documents and fees prescribed, with a request to issue the passports. The same was not considered by the respondents on the ground that, the petitioner is accused in criminal case vide C.C.No.77 of 2022 on the file of Judicial Magistrate of First Class, Nalgonda. Hence, the present Writ Petition.