S. MARTIN Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE Petitioner has preferred the instant Writ of Mandamus praying for passing of an order by this Court in directing the Respondents 1 and 2 to withdraw the Look Out Circular against him and from preventing him for travelling abroad and detaining and arresting him in any immigration (entry or exit) point in India and interfering with his freedom of movement within or without India.

(2.) THE Writ Facts:

(3.) THE Learned Counsel for the Petitioner urges before this Court that the Look Out Circular issued in respect of the Petitioner on 06.10.2012 (for the period from 06.10.2012 to 05.10.2013) and later on extended for six months till 26.05.2014, through Communication No.F -13/FRRO/COP/CH/2014 - 538 by the Bureau of Immigration, (MHA), Government of India, Chennai - 6 dated 27.01.2014, as per the request received from DC/CCB -1 dated 16.12.2013, are unlawful and illegal one, besides the same being in violation of the Passports Act, 1967, rules made therein and also against his Fundamental Rights enshrined under Articles 14, 19 and 21 of the Constitution of India.