Syed Muzammil vs Union Of India
2026 Latest Caselaw 55 Tel

Telangana High Court

Syed Muzammil vs 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.5897 of 2026

                             Dated: 25.03.2026

Between:

Sri Syed Muzammil
                                                               ...Petitioner

                                    AND

Union of India & others

                                                            ...Respondents

ORDER:

This Writ Petition is filed seeking to declare the action of the

respondent authorities in not reissuing the passport to the petitioner

(minor), who was holding Passport No.U7335105, and in keeping the

same on hold on the ground that his mother's name is not mentioned in

his father's passport, as arbitrary, illegal, and violative of Articles 14 and

21 of the Constitution of India; and consequently to direct the

respondent authorities to forthwith reissue the passport to the petitioner

(minor) to enable him to travel abroad to the U.K. for medical treatment.

2. Sri Mir Ahmed Khan, learned counsel for the petitioner and

Sri K. Karuna Sagar, learned Standing Counsel for Central Government,

for respondent Nos.1 and 2.

3. When the matter is taken up for hearing, learned counsel for the

petitioner submits that, in similar circumstances, this Court, while

dealing with Writ Petition No.5451 of 2025, by order dated 31.10.2025,

allowed the said writ petition by directing the official respondents to

issue passports to the petitioners' minor grandchildren in accordance

with law, and prays for a similar order in the present case.

4. Despite due service of notice on respondent No. 3 and filing of

proof of service, none has entered appearance on his behalf.

5. Learned Standing Counsel appearing for respondents Nos.1 and 2

submits that if appropriate orders are passed by this Court, respondent

No.2 will consider the case of the petitioner and re-issue passport in

accordance with law.

6. Accordingly, in terms of the order passed by this Court in

W.P.No.5451 of 2025, dated 31.10.2025, and for the reasons alike, this

Writ Petition is allowed by directing the official respondents to consider

the case of the petitioner and re-issue passport to the petitioner (minor),

in accordance with law. No costs.

Miscellaneous petitions, if any pending, shall stand closed.

___________________________ NAGESH BHEEMAPAKA,J Date:25.03.2026 Note:

Issue C.C. by 30.03.2026. B/o.

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