NAVAS P.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The question in this case is whether any writ of certiorari against look out notice is maintainable without challenging the detention order.

(2.) The petitioner is absconding. A look out notice is issued under the Kerala Anti-Social Activities Prevention Act, 2007 [for short, "the KAA(P)A"]. The petitioner approached this Court challenging the look out notice without challenging the detention order.

(3.) A detention order under KAA(P)A will be served at the time of execution of the order. It is appropriate to refer to Sec. 7(1) of the KAA(P)A, which reads thus;