Andhra Pradesh High Court - Amravati
Prathipati Sarath vs Union Of India on 17 March, 2025
APHC010230692024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3331]
(Special Original Jurisdiction)
MONDAY, THE SEVENTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
WRIT PETITION NO: 12072/2024
Between:
1. PRATHIPATI SARATH, S/O. P. PULLA RAO, AGED 36 YEARS, R/O
PLOT NO 391/E, ROAD NO 81, JUBILEE HILLS, HYDERABAD -
500033, TELANGANA STATE
...PETITIONER
AND
1. UNION OF INDIA, REP.BY ITS SECRETARY, MINISTRY OF HOME
AFFAIRS, NORTH BLOCK, NEW DELHI - 110001.
2. BUREAU OF IMMIGRATION, MINISTRY OF HOME AFFAIRS,
GOVERNMENT OF INDIA REPRESENTED BY ITS COMMISSIONER
IMMIGRATION, EAST BLOCK,
3. THE STATION HOUSE OFFICER, MACHAVARAM P.S.,
VIJAYAWADA CITY, NTR 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 an appropriate writ or order or direction more particularly a
writ in the nature of a Writ of Mandamus declaring the action of the
Respondent No.2 authorities in issuing Lookout Circular (LOC) against the
Petitioner bearing Indian Passport No. Z6318661 at the instance of
Respondent No.3 as illegal, arbitrary, contrary to law and violative of
Articles.19 and 21 of the Constitution of India besides being violative of Office
Memorandum No. 25016/10/2017-lmm(Pt.), Ministry of Home Affairs, dated
22.02.2021 issued by Respondent No.1 and Passport Act, 1967 and
consequently to set aside the same and further direct the Respondent to
communicate the closure of LOC to the Respondent No.2 herein as per the
procedure laid down under Office Memorandum dt. 22.02.2021 and to pass
such
IA NO: 1 OF 2024
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
may be pleased to suspend the Lookout Circular (LOC) issued against the
Petitioner bearing Indian Passport No. Z6318661 and to pass such
IA NO: 2 OF 2024
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
may be pleased to direct the Respondent No.3 to communicate the
suspension of the Lookout Circular (LOC) issued against the Petitioner
bearing Indian Passport No. Z6318661 to Respondent No.2 and to pass such
Counsel for the Petitioner:
1. JAVVAJI SARATH CHANDRA
Counsel for the Respondent(S):
1. M UMA DEVI (CENTRAL GOVT COUNSEL)
2. GP FOR HOME
The Court made the following:
:: ORDER ::
The above writ petition is filed to declare the action of respondent No.2 in issuing Lookout Circular (LOC) against the petitioner at the instance of respondent No.3, as illegal and arbitrary.
2. Today, when the matter is listed, learned counsel for the petitioner would submit that by Lookout Circular (LOC) issued against the petitioner was withdrawn/deleted on 27.06.2024. Hence, no further adjudication is required in the writ petition.
3. Recording the submission made by learned counsel for the petitioner, the Writ Petition is closed. No order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.
___________________________ JUSTICE SUBBA REDDY SATTI Date : 17.03.2025 TVN 128 THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI WRIT PETITION No.12072 OF 2024 Date : 17.03.2025 TVN