Mohammed Abdul Rhaleel vs The Union Of India
2026 Latest Caselaw 54 Tel

Telangana High Court

Mohammed Abdul Rhaleel vs The 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.5240 of 2026

                          Dated: 25.03.2026

Between:

Sri Mohammed Abdul Khaleel
                                                        ...Petitioner

                                AND

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

This Writ Petition is filed to issue an appropriate writ, order,

or direction, more particularly in the nature of a Writ of

Mandamus, directing the respondents to correct the petitioner's

name from "Adhil Khaleel Ahmed" to "Mohammed Abdul Khaleel"

and the date of birth from "25.05.1970" to "06.10.1963" in their

records, and consequently to forthwith issue a new passport to the

petitioner with the corrected particulars.

2. Heard Sri Polampelli Raju, learned counsel for the petitioner

and Sri Janardhan Goud Sunkari, learned Standing Counsel for

Central Government, for the respondents.

3. Learned counsel for the petitioner made submissions on the

lines of writ affidavit and requested this Court to direct the

respondents to consider the petitioner's representation dated

24.12.2025 as expeditiously as possible.

4. Learned Standing Counsel for Central Government, for the

respondents, submits that if the aforesaid petitioner's

representation 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

representation, if pending, and to pass appropriate orders in

accordance with law, within a period of two (02) 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:25.03.2026 myk