KAMAL PREET SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Application is allowed and written statement along with annexures filed by the respondent No.3 is taken on record. CWP No. 25686 of2022

(2.) In this Writ Petition, the petitioner seeks a writ in the nature of Certiorari for quashing of the Look Out Circular (for short "LOC") issued against him at the instance of UCO Bank (respondent No.3) by the Bureau of Immigration (respondent No.2) on the ground it is violative of his rights under Article 14, 19, 20 and 21 of the Constitution of India and seeks direction to permit him to travel abroad by expunging the entries made in his Passport. background facts

(3.) Notice of motion in this Writ Petition was issued on 11/11/2022 for 30/11/2022, and Mr. Satya Pal Jain, Additional Solicitor General of India, appearing on behalf of respondents No.1 and 2, was directed to produce a copy of the LOC issued against the petitioner at the instance of respondent No.3 by respondent No.2, and also the request for issuance of such LOC made by respondent No.3 to respondent No.2.