SUKUMARAN Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The Inspector General of Police, Kannur Range, passed Exhibit P1 order dated 2.4.2013 under Section 15(1) of the Kerala Anti-Social Activities (Prevention) Act (hereinafter referred to as the KAAPA), restraining the petitioner from entering into the Kozhikode Rural Police District for a period of one year except for specified events and that too with the previous permission of the District Rural Police Chief. The petitioner filed a representation under Section 15(2) of the KAAPA before the Advisory Board, challenging Exhibit P1 order. As per Exhibit P4 order, the Advisory Board rejected the representation as time barred. The Advisory Board held that it has no jurisdiction to condone the delay in filing the representation under Section 15(2).

(2.) The petitioner filed this Writ Petition challenging Exhibit P4 order dated 25th May 2013, passed by the Advisory Board as well as Exhibit P1 order dated 2.4.2013 passed by the Inspector General of Police under Section 15(1) of the KAAPA.

(3.) In W.P.(C) No. 2288 of 2013, we have held, by a detailed judgment that the Advisory Board has no jurisdiction to condone the delay in filing the representation under Section 15(2) of the KAAPA. Therefore, we are not inclined to entertain the challenge made by the petitioner against Exhibit P4 order passed by the Advisory Board.