SHIJAS SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is instituted challenging Ext.P1 order issued under Sec. 15(1)(a) of the Kerala Anti-Social Activities (Prevention) Act, 2007 (the Act) restraining the petitioner from entering the limits of Kottayam Revenue District for a period of one year.

(2.) Heard the learned counsel for the petitioner as also the learned Government Pleader.

(3.) Ext.P1 order refers to various prejudicial activities stated to have been committed by the petitioner. The last prejudicial activity referred to in Ext.P1 order is the involvement of the petitioner in Crime No.955 of 2022 of Thrissur East Police Station. The occurrence which is the subject matter of the said crime took place on 13/5/2022. The last prejudicial activity stated to have been committed by the petitioner in Kottayam District as referred to in Ext.P1 order is his involvement in Crime No.46 of 2022 of Changanassery Police Station. The occurrence which is the subject matter of the said crime took place on 14/11/2021. It is on 11/8/2022, the fourth respondent, the District Police Chief, Kottayam initiated proceedings for restricting the movement of the petitioner within the limits of Kottayam District by forwarding his recommendation for the said purpose to the competent authority under the Act. Ext.P1 order was passed based on the said recommendation on 18/9/2022.