Telangana High Court
Vsr Krishna Shastry Gangu vs The State Of Telangana on 24 November, 2023
HON'BLE SRI JUSTICE C.V. BHASKAR REDDY
WRIT PETITION No.27811 of 2023
ORDER:
This writ petition is filed seeking the following relief:-
"...to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the Respondent No.4 in not taking appropriate action based on the petitioners representation, dated 20/08/2023 which was acknowledged vide WRLU/HNK-WGLU/200823/01421 and take action against the unofficial respondents for illegal possession of petitioners original I-797B work visa documents as arbitrary and in violation of Articles 19, 21 and 300A of the Constitution of India and Sections 154, 156 and 157 Cr.P.C. and consequently direct the official respondents to take cognizance of the same and take action against the Respondent Nos.5 to 7 in accordance with law..."
2. The case of the petitioner is that his marriage was performed with respondent No.5 on 06.01.2021 as per the Hindu Rites and Customs and thereafter the said marriage was registered. It is the further case of the petitioner that 2 CVBR, J Wp_27811_2023 there are matrimonial disputes between him and respondent No.5 and respondent No.5 is residing separately with her parents. It is the further case of the petitioner that VISA documents relating to him were in the custody of respondent No.5. The grievance of the petitioner is that he has to move to U.S.A. for his employment purpose, therefore, his VISA documents, which are in the custody of respondent No.5 are essential.
3. Today, in the open Court, the counsel appearing for respondent No.5 has handed over the H1B VISA bearing Receipt No.IOE8335965214, along with company offer letter and other relevant documents pertaining to the petitioner, were handed over to him and after verification he had acknowledged the same and found that the same are intact.
4. In view of handing over of H1B VISA bearing Receipt No.IOE8335965214, along with company offer letter and other relevant documents to the petitioner, this Court deems it appropriate to dispose of the writ petition directing the petitioner and respondent No.5 to resolve their disputes by filing appropriate application, in accordance with law. 3
CVBR, J Wp_27811_2023
5. With the above observations, this Writ Petition is disposed of. There shall be no order as to costs.
6. As a sequel, the miscellaneous petitions pending, if any, shall stand closed.
________________________________ JUSTICE C.V.BHASKAR REDDY 24.11.2023 gkv