FAROOQ ALI KHAN Vs. BUREAU OF IMMIGRATION

JUDGEMENT

(1.) The petitioner is before this Court calling in question a Look Out Circular issued against him which prevents the petitioner from travelling outside the shores of this nation and has also sought a direction by issuance of a writ in the nature of mandamus seeking recall of the Look Out Circular.

(2.) Heard Sri C.K. Nandakumar, learned senior counsel appearing for the petitioner, Sri M.N. Kumar, learned Central Government Counsel appearing for respondent No.1 and Sri Nagaraj Damodar, learned counsel appearing for respondent No.2.

(3.) Brief facts that leads the petitioner to this Court in the subject petition, as borne out from the pleadings, are as follows:-