HIMAYATH ALI KHAN Vs. MINISTRY OF HOME AFFAIRS

JUDGEMENT

(1.) The petitioner is before this Court calling in question a Look Out Circular ('LOC' for short) dtd. 7/3/2022 issued by the 2nd respondent/Bank of Baroda 1('the Bank' for short) and executed by the 1st respondent/Bureau of Immigration and has sought a consequent direction by issuance of a writ in the nature of mandamus or declaration declaring that the action of the 2nd respondent/Bank in issuing LOC to be arbitrary and illegal and also for other consequential reliefs.

(2.) Heard Sri K.Shashikiran Shetty, learned senior counsel appearing for the petitioner, Sri H.Shanti Bhushan, learned Deputy Solicitor General appearing for respondents 1 and 3 and Sri Nagaraj Damodar, learned counsel appearing for respondent No.2.

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