BIJU ADUPPUKALLINGAL Vs. ADVISORY BOARD UNDER KAAPA

JUDGEMENT

(1.) The questions of law involved in this Writ Petition are the following:

(2.) The petitioner submitted Ext.P2 reply to Ext.P1 show cause notice. The Inspector General of Police, Kannur Range passed Ext.P3 order dated 14.8.2012 under S. 15(1) of KAAPA, restraining the petitioner from entering into Kannur District for a period of one year, except with the prior permission of the District Police Chief, Kannur for the purposes specified in the order. It is stated in Ext.P3 that the decision taken earlier to issue an order under S. 15(1) was confirmed.

(3.) The petitioner filed a representation to the Advisory Board under S. 15(2) of KAAPA. The representation was not submitted within fifteen days as provided under sub-section (2) of S. 15. There was a delay of three days in filing the representation. Going by the date of service of the order, the petitioner should have submitted the representation to the Advisory Board on or before 23.9.2012. However, the representation was sent by registered post on 24.9.2012 and it was received by the Advisory Board on 26.9.2012.