PATHURI PRAVEEN Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed by the petitioners seeking to declare the action of the Respondents in issuing Look Out Circular (LOC) against the petitioner No.1 as illegal, arbitrary and unconstitutional and consequently, prayed this Court to set aside/quash the same and direct the Respondents not to obstruct/restrain the Petitioner No.1 from travelling to and fro from the country vide Passport No.W2210071.

(2.) Heard the learned counsel for the parties and perused the record.

(3.) The petitioner No.1 claims to be the Managing Director of petitioner No.2-M/s. Progressive Constructions Limited (for short 'the company'), incorporated under the provisions of Companies Act and engaged in the business of infrastructure construction and developmental activities. It is the case of the petitioners that for the purpose of business, the said company availed various credit facilities from the consortium of Banks and the petitioner No.1 stood as guarantor. It is further case of the petitioners that the said company suffered losses and could not repay the loans and at the request of the company, the loan was restructured. It is further case of the petitioners that petitioner No.1 was stopped by the immigration authorities on the ground that an 'Look Out Circular' (LOC) was issued against him.