Andhra Pradesh High Court - Amravati
Pichika Srinivasulu vs State Of Andhra Pradesh Rep. By Its ... on 21 June, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI --
(SPECIAL ORIGINAL JURISDICTION}
PRIDAY, THE TWENTY FIRST BAY QF JUNE
RYO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE OR JUSTICE K MANMADNA RAO :
WRIT PETITION NO: 13988 OF 2078 _-
Between:
Piohika Srinivasulu, Sfo. Venkateswaruiu Aged about 48 years Bro. Doar No.33-2
19 Chalamalavan Street Kasturibaipeta, Viiayawada, Krishna Distret
. Pattionar
AND .
1. State of Andhra Pradesh rep, by lis Principal Ss acretary, Depariment of Home,
AP. Secretariat, Hyderabad
Ka
Commissioner of Police Vilayawada Police Commissionarate, Vijayawada,
Kashna Cistrict.
3. Regional Passport Officer : Regional Passpart Office, Kurnmariquea,
Secunderabad
. Respondents
Petition under Ariicle 286 of the Ganstitufion of india praying that in the
ciroumstances stated in the affidavit fied therewith, the High Court may be sleased
to Issue a Will, Order, ar Direofion more pariicularly ane in the nature of WRIT OF
MANDAMUS declaring the action of the respondent authoriies i not faking all
prudent sleps fo issue passport to the Petitioner as arbivary, disgal and
unnonatilufional and consequently di rect the 2°" respanderl to Tumish information as
indicated in the proceedings dated 19-07-2074 and also the Judgment in C.0.No
458 of 2011 on the fle of the Metropolitan Magistrate, Railway Magistrate af
Vibsyawada to respondent No.3 who in turn may be directed fo issue casapart to the
oatitioner
i§ NO: 1 OF 2607SW.P. ALP No (8337 of 2048):
My SENS cay : a roe oe ge ot. Saved ee et 2 & ree L Sey Syn Sy ey
Patten un PST Gf CPC is fled praying that in the clroumstannas
pets
stated in the affidavit fed in Su sport of the petilion, the High Court may be pleased
io direct the 5° resnondent te issue a lemporary / provisional passport fo the
petitioner to travel Nepal and Srilanka, Pending disposal of WP 1395 of 2015, as
ihe He of the High Court.
The Petition caming on far hearing, uoca perusing the Petiiion and the
afidavi fled in support thereof and the orders of the High Court
Sated:07 04.2084 and upon hearin iy ihe arguments of SRIK S MURTHY Advocate
tor the Petitioner, and of GF FOR HOME, far the Respondent Nost & 3, and of MIS
M. WMA DEVI, Central Government Cour
made the fallowing
ORDER:
wf
the Respondent No.3, the Cound
"On O4.04. 2024, this Court directed the 3 * rasponcent te fae counter and
in default, the concerned officer fo appear before this Court,
Without complying with the same, Ms.AiUma Devi, earned counsel for
Central Government sopearing for the 3° respondent, requested flirther ime
for fing counter.
Cansidering the request on condition that the concerned officar shall
appear before this Court by Sng counter siong with leave petition, post the
matter on O8.07 2024,"
1. The Principal Secretary, Department of Nore. State of Andhra Pradesh @.P.
aS
a say pegh Relat re.
Secretarial, Velaganudi, Amaravali Guntur DY Hstrict a
a Ths SS missioner aes Sadie Vide Bankes "i sic e .
a Me LLOMPHTHSSiOner of SOS, Viayewada Folios Orn OV are fe.
Vilayawada, Krishna District 8
on
&.
Regional Passport Officer Regional Passport Office, Kummanduda,
Secunderabad {Addressees 1 to 3 by SPEED POST)
One CC fo SRL K S MURTHY Advorate [OPUC)
Two OCs to GP FOR HOME, High Court of Andhra Pradesh. [QUT]
One OC to M/s MUMA DEVI, Sentral Sovamment Caunsel fOPUG!
The Section Officer, Writ Non-Service Section, High Court of Andhra Pradesh,
Amaravat. |
One spare copy
HIGH COURT
Or KMR J
DATED: STA 2024
NOTE: POST THE MATTER ON OS.07 2
ORDER
WPUNG (3888 af 2078
APPEARANCE
Yui
terns
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