Muthyam Pruthvi Raju vs The Union Of India
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Telangana High Court

Muthyam Pruthvi Raju vs The Union Of India on 1 April, 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.7548 of 2026

                        Dated: 01.04.2026

Between:

Sri Muthyam Pruthvi Raju
                                                     ...Petitioner

                                AND

The Union of India and others
                                                  ...Respondents
ORDER:

This Writ Petition is filed seeking to declare the action of

respondent No.3 in not renewing the petitioner's passport bearing

No. Z8313558, pursuant to Application No. US8075584492725, on

the ground of a pending criminal case in Crime No.122/2023 on

the file of P.S. Gachibowli, for the offences under Sections 448,

506, and 290 IPC, in which a charge sheet has been filed and

taken cognizance as C.C.No.0122/2023 on the file of the learned X

Additional Metropolitan Magistrate, Cyberabad at Kukatpally, as

illegal, arbitrary, unconstitutional, and violative of fundamental

rights, and contrary to the provisions of the Passports Act, 1967,

and consequently direct respondent No.3 to renew the petitioner's

passport bearing No.Z8313558 pursuant to Application

No.US8075584492725, without reference to the said criminal case.

2. Heard Ms. Mukkera Sahithi Sri Kavya, learned counsel for

the petitioner; Smt. NVR Rajyalakshmi, learned Standing Counsel

for Central Government representing Sri N. Bhujanga Rao, learned

Deputy Solicitor General of India, for respondent Nos.1 and 3 and

learned Government Pleader for Home, for respondent Nos.2, 4

to 6.

3. Learned counsel for the petitioner made submissions on the

lines of writ affidavit and requested this Court to direct the

respondent authorities to consider the aforesaid petitioner's

application as expeditiously as possible.

4. Learned counsel for the respondents submits that if the

aforesaid petitioner's application is still pending, the respondent

authorities may be directed to consider the same and pass

appropriate orders in accordance with law.

5. In view of the submissions made by the learned counsel

appearing on either side, and without expressing any opinion on

the merits of the case, this Writ Petition is disposed of by directing

the respondent authorities to consider the aforesaid petitioner's

application, if pending, and to pass appropriate orders in

accordance with law, within a period of three (03) weeks from the

date of receipt of a copy of this order, and to communicate the

same to the petitioner. No costs.

Miscellaneous petitions, if any, pending in this Writ Petition,

shall stand closed.

___________________________ NAGESH BHEEMAPAKA,J

Date:01.04.2026 Note:

Issue C.C. by 02.04.2026. B/o.

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