AIR 2009 KERALA 184 ::2010 AIHC NOC 20 ::(2010) 1 CivilCourtC 774 ::(2010) 1 RecCivR 369 ::2009 (4) CurCC 290 ::2009 (3) KerLT 96 ::(2009) 2 Ker LJ 696

Kerala High Court

Hon'ble Judge(s): S. S. Satheesachandran , J

(A) Passports Act (15 of 1967) , S.10— Impounding of passport - Power of Court - Only passport authority empowered to impound or revoke passport of a person if had been convicted for an offence - Thus, except in a case where holder of passport is convicted of an offence under said Act or Rules thereunder - Court cannot order for revocation or impounding of passport on any other ground not provided in said Act - Court ordering to impound passport of judgment-debtor on an application of decree holder for execution of money decree - Without sanction of law and patently erroneous. AIR 2008 SC 1414, Relied on. (Para 3 4) (B) Constitution of India , Art.21— Passports Act (15 of 1967) , S.10— Impounding of passport - Order issued against judgment-debtor in an execution proceeding without issuing notice - Order for impounding or revoking passport of a holder without affording him an opportunity to show cause - Is an infringement of his personal liberty. AIR 1978 SC 597, Relied on. (Para 4) .....