MARY REDI KOTTUNKAL JOY AND ORS. Vs. THE ASSISTANT DIRECTOR/PORT REGISTRATION OFFICER (PRO) BUREAU OF IMMIGRATION, GOVERNMENT OF INDIA, COCHIN INTERNATIONAL AIRPORT, NEDUMBASSERY AND ORS.

JUDGEMENT

(1.) The petitioners, who are granted valid visa to travel and join the first petitioner's husband (father of the petitioners 2 and 3) in United States of America where he is employed, has approached this Court seeking the following reliefs:

(2.) The petitioners allege that when they went to board the flight on 22/11/2014 at the Cochin International Airport at Nedumbassery, the first respondent restrained them illegally and did not clear them to travel and also illegally seized their passports taking the stand that he would not permit persons who have T2 and T3 visas granted by the American Government to travel to America. The petitioners were issued with the letter of seizure of their passports. It is with this background, the petitioners have come up before this Court.

(3.) This Court, by interim order dated 19th December, 2014 directed the third respondent to release the passport to the petitioners within a period of two weeks. Accordingly, the passports were released. Therefore, the only surviving question is whether the petitioners be permitted to go abroad to join the first petitioner's husband (father of petitioners 2 and 3) who is now in United States of America.