Telangana High Court
Aitha Thirupathi Reddy vs Union Of India on 5 May, 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.15891 of 2026
Dated: 05.05.2026
Between:
Aitha Thirupathi Reddy ...Petitioner
AND
The Union of India,
Represented by its Secretary
Ministry of Finance,
3rd floor, Jeevan Deep Building,
Sansad Marg, New Delhi - 110 001 & others. ...Respondents
ORDER:
Heard Mr.B.Laxmaiah Yadav, learned counsel for the petitioner and Sri N.Bhujanga Rao, learned Deputy Solicitor General of India, for respondent No.1. Perused the record.
2. When the matter is taken up for hearing, learned counsel for petitioner submitted that the issue raised in this Writ Petition is squarely covered by the order passed by this Court in W.P.No.18913 of 2024, dated 22.08.2024 and therefore, the same order may be passed in this writ petition as well. The operative portion of the said order reads as under:
"8. In view of the above circulars, this Court deems it appropriate to direct the respondents to ensure that the agents engaged by them for recovery of the loan amounts, shall strictly follow the guidelines and instructions issued by the Reserve Bank of India and also the judgments of the Hon'ble Supreme Court in ICICI Bank Ltd Vs. 2 Prakash Kaur's case (1 supra) and ICICI Bank Vs. Shanti Devi Sharma's case (2 supra).
9. With the above direction, the writ petition is disposed of. No costs."
3. Learned Standing counsel for the respondents has no objection.
4. Accordingly, in terms of the order passed by this Court in W.P.No.18913 of 2024, dated 22.08.2024, and for the reasons alike, this writ petition is disposed of directing the respondent authorities and their agents to scrupulously follow the guidelines/instructions issued by the Reserve Bank of India in its Circular dated 12.08.2022 and also the judgments of Hon'ble Supreme Court in ICICI Bank Ltd. v. Prakash Kaur 1 case and ICICI Bank v. Shanti Devi Sharma 2 case, while recovering the loan amounts from the petitioner. No costs.
Pending miscellaneous applications, if any, shall stand closed.
____________________________ NAGESH BHEEMAPAKA, J Dated: 05.05.2026 mrm 1 (2007) 2 SCC 711 2 (2008) 7 SCC 532