GARLAPATI LAKSHMANA SWAMY Vs. SUPERINTENDENT PASSPORT OFFICE SECUNDERABAD

JUDGEMENT

(1.) Questioning the action of the first respondent in issuing the impugned proceedings No.30(4)pol/04, dated 12.8.2005 impounding the passports of the petitioners bearing Nos.B3402473, dated 15.2.2001 and A556720, dated 26.4.1991 respectively, the present writ petition has been filed.

(2.) The learned Counsel for the petitioners contended that the copy of the complaint does not show that the second petitioner is an accused in C.C.No.499 of 2003 on the file of V Metropolitan Magistrate, Vijayawada, and therefore, the impugned proceedings suffers from serious infirmities.

(3.) On the other hand, the learned Standing Counsel for the respondents contended that an efficacious alternative remedy of statutory appeal is available with the Chief Passport Officer against the orders passed by the first respondent, and the petitioners herein without availing the said alternative remedy of appeal available to them, they straightaway come to this Court through this writ petition, and hence, this writ petition is not maintainable.