Kerala High Court
Karukaputhur Kuries And Koru Gold ... vs Sajith A.V on 21 May, 2024
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
WP(C) NO. 42329 OF 2023
PETITIONERS:
1 KARUKAPUTHUR KURIES AND KORU GOLD JANAKEEYA ACTION
COMMITTEE
KARUKAPUTHUR P.O., CHAZHIYATTIRI, PALAKKAD,
PIN-679535, REPRESENTED BY ITS SECRETARY,
MOHANAN P.V., AGED 54 YEARS, S/O.AYYAPPAN,
PANDARATHUVALAPPIL HOUSE, CHAZHIYATTIRI P.O.,
PALAKKAD DISTRICT, PIN - 679535
2 MOHANAN A.V.
AGED 54 YEARS
S/O.AYYAPPAN, PANDARATHUVALAPPIL HOUSE,
CHAZHIYATTIRI P.O., PALAKKAD DISTRICT,
PIN - 679535
3 SHAFFEEQ V.V.
AGED 36 YEARS
S/O.ALI VARIATH VALAPPIL HOUSE, ANAKKARA P.O.,
PALAKKAD DISTRICT, PIN - 679511
BY ADV E.D.GEORGE
RESPONDENTS:
1 SAJITH A.V.
AGED 43 YEARS
S/O.NARAYANAN AYYATH VALAPPIL P.O.,
CHAZHIYATHIRI, AKILANAMA, PERINGAD,
PALAKKAD DISTRICT, PIN - 679535
2 REGIONAL PASSPORT OFFICER
REGIONAL PASSPORT OFFICE, SHIHAB THANGAL ROAD,
NEAR IDBI CORPORATE BRANCH,
PANAMPILLY NAGAR, KOCHI, KERALA, PIN - 682036
3 DISTRICT POLICE CHIEF, PALAKKAD DISTRICT
SOUTH FORT ROAD, PALAKKAD,
KERALA, PIN - 678001
4 DISTRICT POLICE CHIEF, MALAPPURAM DISTRICT
DISTRICT POLICE CHIEF BUILDING,
UPHILL, MALAPPURAM, PIN - 676504
WP(C) No.42329 Of 2023
2
5 CITY POLICE COMMISSIONER, COMMISSIONERATE,
THRISSUR DISTRICT
PATTALAM ROAD, SAKTHAN THAMPURAN NAGAR,
VELIYANNUR, THRISSUR,
PIN - 680001
BY ADV KRISHNA T C
SRI.BINOY DAVIS-GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 21.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) No.42329 Of 2023
3
JUDGMENT
Dated this the 21st day of May, 2024
The writ petition has been filed by Karukaputhur Kuries
and Koru Gold Janakeeya Action Committee and others
seeking to direct the 2nd respondent-Regional Passport
Officer to impound Ext.P4 Passport issued to the 1 st
respondent. The petitioners also seek to direct the Passport
Officer to freeze the operation of Ext.P4 Passport.
2. The petitioners alleged that the 1st respondent has
cheated depositors and Chittalans of a Kury Company and a
huge amount of nearly ₹100 Crores was swindled. It is in
such circumstances that the petitioners seek to direct the
Regional Passport Officer to impound the Passport.
3. Heard.
4. The Passport Officer is bound by the provisions
under the Passports Act and Rules for impounding a
WP(C) No.42329 Of 2023
Passport. Passport of citizens cannot be impounded simply
for the reason that an offence is alleged against the Passport
holder.
5. In the circumstances of the case, if the petitioners
have any grievance against the 1st respondent, they have to
approach the appropriate Investigation Machineries or
competent Courts for any action in the matter. This writ
petition is unsustainable.
Accordingly, the writ petition is dismissed.
Sd/-
N.NAGARESH
JUDGE
hmh
WP(C) No.42329 Of 2023
APPENDIX OF WP(C) 42329/2023
PETITIONER EXHIBITS
Exhibit- P1 TRUE COPY OF THE RELEVANT PAGES OF THE
BYE-LAW OF THE ACTION COUNCIL.
Exhibit- P2 TRUE COPY OF THE FIR IN CRIME
NO.644/14, DATED 26/8/2014, REGISTERED
BY CHALISSERY POLICE.
Exhibit- P3 TRUE COPY OF THE CHARGE IN FIR
NO.644/14, DATED 31/10/2015, FILED
BEFORE THE J.F.C.M. COURT, PATTAMBI.
Exhibit- P4 TRUE COPY OF THE PASSPORT NO. V7947764
DATED 25/5/2022, ISSUED BY THE 2ND
RESPONDENT TO THE 1ST RESPONDENT.
Exhibit- P5 TRUE COPY OF THE E-COURTS REGISTER OF
JFCM, PATTAMBI COURT.
Exhibit- P6 TRUE COPY OF THE LIST OF THE CASES
PENDING BEFORE THE JUDICIAL FIRST
CLASS MAGISTRATE COURT PERINTHALMANNA,
REGISTERED BY THE 4TH RESPONDENT.
Exhibit- P7 TRUE COPY OF THE E-COURTS REGISTER OF
JUDICIAL FIRST CLASS MAGISTRATE COURT,
WADAKKANCHERRY.
Exhibit- P8 TRUE COPY OF THE ORDER DATED 22/2/2023
ON THE FILE OF THIS HON'BLE COURT.
