Syed Imran vs The State Of Telangana And 5 Others
2022 Latest Caselaw 6607 Tel

            HON'BLE SRI JUSTICE K. LAKSHMAN

                WRIT PETITION No.44148 of 2022

ORDER:

Heard learned counsel for the petitioner, learned Assistant

Government Pleader for Home, and Sri Gadi Praveen Kumar, learned

Deputy Solicitor General of India for respondent Nos.5 and 6.

2. Petitioner herein is holder passport bearing No.E5596809. It

was expired on 11.10.2006 itself. He has submitted an application

dated 05.05.2022 with respondent No.6 with a request to renew the

passport and the same was not considered on the ground that there

were criminal cases pending against petitioner and a rowdy sheet was

opened and continued against him.

3. It is relevant to note that petitioner herein had filed

W.P.No.32182 of 2022 to declare the action of respondent No.6 in not

renewing the passport. The said writ petition was dismissed granting

liberty to the petitioner to make a fresh application after closing the

rowdy sheet opened against him and continued.

4. Petitioner herein filed a W.P.No.35118 of 2022 challenging the

aforesaid rowdy sheet opened and continued against him. The said

writ petition was allowed on 10.10.2021 and respondents therein were

directed to close the rowdy sheet opened against him.

5. Learned Assistant Government Pleader for Home, placed

written instructions before this court, wherein it is specifically stated

that the aforesaid rowdy sheet was closed on 26.10.2022 itself.

According to the petitioner, he has submitted a representation dated

24.10.2022 with respondent No.6 by duly enclosing copy of the

aforesaid order dated 10.10.2022 in W.P.No.35118 of 2022 with a

request to consider his application seeking renewal of passport.

Despite receiving and acknowledging the same, respondent No.6 did

not consider the same. Therefore, the present writ petition.

6. Whereas learned Deputy Solicitor General of India on

instructions would submit that petitioner did not serve a copy of the

aforesaid judgment with respondent No.6.

7. In view of the aforesaid submission this writ petition is disposed

of directing the respondent No.6 to consider the aforesaid online

application dated 05.05.2022 submitted by the petitioner seeking

renewal of passport and pass appropriate orders strictly in accordance

with law more particularly provisions of Passport Act 1967. If

respondent No.6 did not receive copy of the aforesaid judgment along

with the aforesaid representation, liberty is granted to him to seek a

copy of the said order and also information, if any, to consider the

aforesaid representation dated 05.05.2022. However, he shall

complete the entire exercise within a period of two (02) months from

the date of receipt of copy of this order. No costs.

As a sequel, the miscellaneous petitions, if any, pending in the

Writ Petition shall stand closed.

___________________ K. LAKSHMAN, J

08.12.2022 AQS