Telangana High Court
Kondeti Siva Nageswara Rao vs Union Of India on 25 March, 2026
Author: Nagesh Bheemapaka
Bench: Nagesh Bheemapaka
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HONOURABLE SRI JUSTICE NAGESH BHEEMAPAKA
WRIT PETITION No.6125 of 2026
25.03.2026
Between:
Kondeti Siva Nageswara Rao
...Petitioner
AND
The Union of India,
Represented by its Secretary,
Ministry of Finance,
New Delhi & 12 others
...Respondents
ORDER:
Heard Sri Nakka Kiran Kash, learned counsel for the petitioner, Smt NVR Rajyalakshmi, learned Standing Counsel for Central Government appearing for respondent No.1, Sri B.Srihari, learned counsel appearing for respondent No.6 and Sri Damera Jayasimha Reddy, learned counsel for respondent No.9. Perused the record.
2. None appeared for remaining respondents.
3. When the matter is taken up for hearing, learned counsel for petitioner submitted that the issue raised in this Writ Petition is squarely covered by the order passed by this Court in W.P.No.18913 of 2024, dated 22.08.2024 and therefore, the same 2 order may be passed in this writ petition as well. The operative portion of the said order reads as under:
"8. In view of the above circulars, this Court deems it appropriate to direct the respondents to ensure that the agents engaged by them for recovery of the loan amounts, shall strictly follow the guidelines and instructions issued by the Reserve Bank of India and also the judgments of the Hon'ble Supreme Court in ICICI Bank Ltd Vs. Prakash Kaur's case (1 supra) and ICICI Bank Vs. Shanti Devi Sharma's case (2 supra).
9. With the above direction, the writ petition is disposed of. No costs."
4. Learned counsel for respondent Nos.1, 6 & 9 have no objection.
5. Accordingly, in terms of the order passed by this Court in W.P.No.18913 of 2024, dated 22.08.2024, and for the reasons alike, this writ petition is disposed of directing the respondent authorities and their agents to scrupulously follow the guidelines/instructions issued by the Reserve Bank of India in its Circular dated 12.08.2022 and also the judgments of Hon'ble Supreme Court in ICICI Bank Ltd. v. Prakash Kaur' 1s case and ICICI Bank v. Shanti Devi Sharma' 2s case, while recovering the loan amounts from the petitioner. No costs. 1 (2007) 2 SCC 711 2 (2008) 7 SCC 532 3 Pending miscellaneous applications, if any, shall stand closed.
____________________________ NAGESH BHEEMAPAKA, J Dated:25.03.2026 AQS