JANU A.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed challenging Ext.P1 order of detention issued under Sec. 3(1) of the Kerala Anti Social Activities (Prevention) Act, 2007.

(2.) When the matter is taken up, it is submitted by Sri.M.H. Hanis, the learned counsel appearing for the petitioner that by order dtd. 25/7/2024, the Government in consideration of the opinion of the Advisory Board has revoked the order of detention. The learned counsel submits that in spite of the revocation order, the detenu has not so far been released.

(3.) Heard Sri. K.A.Anas, the learned Senior Government Pleader.