Andhra Pradesh High Court - Amravati
Pathan Bhujan Baby vs The State Of Andhra Pradesh on 14 October, 2025
APHC010384932021
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
TUESDAY,THE FOURTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION No. 23721/2021
Between:
1. PATHAN BHUJAN BABY, W/O.SHAIK IBRAHIM, MUSLIM,
FEMALE, AGED 34 YEARS, R/O.D.NO.4-17, NEAR BUSSTOP,
TYAJAMPUDI, DEVARAPALLI MANDAL, WEST GODAVARI
DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY TO HOME DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE SUPERINTENDENT OF POLICE, WEST GODAVARI
DISTRICT, ELURU.
3. THE ADDL DIRECTOR GENERAL OF POLICE C I D, .,
KOLANUKONDA, TADEPALLI MANDAL, MANGALGIRI, GUNTUR
DISTRICT.
4. THE SUBDIVISIONAL POLICE OFFICER, JANGAREDDYGUDEM,
WEST GODAVARI DISTRICT.
5. THE STATION HOUSE OFFICER JEELUGUMILLI POLICE
STATION, , WEST GODAVARI DISTRICT.
6. SHAIK IBRAHIM, S/O. AHMED VALLI, MUSLIM, AGED ABOUT 38
YEARS, RESIDENT OF DOOR NO.2-109, KOTHA COLONY,
DHARBAGUDEM, JEELUGUMILLI MANDAL, WEST GODAVARI
DISTRICT.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a writ, order or direction more particularly one in the
nature of Writ of Mandamus declaring the action of the Respondents No.2
to 4 in not taking steps for extension of the lookout circular 26.08.2020
against petitioner's husband Shaik Ibrahim (Passport No. K 1696764) in
spite of pendency of the N.B.W. in C.C.No.144 of 2018 on the file of the
Judicial First Class Magistrate, Jangareddygudem, D.V.C.No.12 of 2018,
M.C.No,3 of 2018 on the file of the Judicial Magistrate of First Class
Nidadavolu as illegal, irregular, arbitrary and in violation of the provisions
2
of the Settle Principles of law and also violation of criminal procedure code
and also offends Articles 14 and 21 of constitution of India and
consequently direct the Respondents 2 to 4 to take steps for renewal of
the lookout circular against the unofficial respondent in Passport (Passport
No. K 1696764) and pass
IA NO: 1 OF 2021
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be
pleased to direct the Respondents 2 to 4 to take steps for renewal of the
lookout circular against the unofficial respondent in Passport (Passport
No.K 1696764), pending disposal of the main writ petition and pass
Counsel for the Petitioner:
1. MANGENA SREE RAMA RAO
Counsel for the Respondent(S):
1. GP FOR HOME
3
The Court made the following:
ORDER:
This Writ Petition under Article 226 of the Constitution of India is filed by the Petitioner 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 Respondents No.2 to 4 in not taking steps for extension of the lookout circular 26.08.2020 against petitioner's husband Shaik Ibrahim (Passport No. K 1696764) in spite of pendency of the N.B.W. in C.C.No.144 of 2018 on the file of the Judicial First Class Magistrate, Jangareddygudem, D.V.C.No.12 of 2018, M.C.No,3 of 2018 on the file of the Judicial Magistrate of First Class Nidadavolu as illegal, irregular, arbitrary and in violation of the provisions of the Settle Principles of law and also violation of criminal procedure code and also offends Articles 14 and 21 of constitution of India and consequently direct the Respondents 2 to 4 to take steps for renewal of the lookout circular against the unofficial respondent in Passport (Passport No. K 1696764) and pass ...."
At the time of hearing, learned counsel for the Petitioner would submit that the cause does not survive for adjudication and this Writ Petition has become infructuous.
Learned Assistant Government Pleader for Home appearing for respondent State is in attendance.
In that view, this Writ Petition is dismissed as infructuous. No order as to costs.
Pending applications, if any, shall stand closed.
DR.JUSTICE VENKATA JYOTHIRMAI PRATAPA Mjl/* 4 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA Writ Petition No. 23721 of 2021 14.10.2025 Mjl /*