Kankanala Suresh Babu vs Union Of India
2023 Latest Caselaw 918 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                WRIT PETITION No.3767 of 2023

JUDGMENT:-

      Ms. Tadasina Alekhya, learned Central Government

Counsel for the respondent Nos.1 and 2, raises preliminary

objection regarding maintainability of this writ petition on the

ground of territorial jurisdiction.

2. This writ petition has been filed for a writ of mandamus

declaring the action of the respondent No.2, the Regional

Passport Officer, Ministry of External Affairs, Government of

India, Regional Passport Office, Koramangala, Bengaluru -

560095, in placing the petitioner's application No.22-

1000154649, dated 08.01.2022 for renewal of passport "on

hold" status.

3. Learned counsel appearing for the petitioner submits that

the petitioner applied for renewal of the passport, before the

respondent No.2. Respondent No.2 is an authority outside the

territorial jurisdiction of this Court.

4. The petitioner is also resident of the Karnataka State.

5. Learned counsel for the petitioner could not argue that

any part of cause of action to maintain this petition accrued

within the territorial jurisdiction of this High Court.

6. The writ petition is not maintainable before this Court in

view of Article 226 (1) & (2) of the Constitution of India.

7. Accordingly, the Writ Petition is dismissed.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 15.02.2023 SCS

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.3767 of 2023

Date: 15.02.2023

Scs