JAYASEELAN Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) As per Exhibit P1 order No. D1/223/2015(1) dated 20.2.2015 issued by the District Magistrate, Kasaragod, under Sec. 3(1) of the Kerala Anti -Social Activities (Prevention) Act, Azhakesan, the brother of the petitioner, was detained on 22.2.2015. In this Writ Petition, the order of detention as well as the continued detention are under challenge.

(2.) When the Writ Petition came up before another Division Bench on 24.6.2015, the following order was passed :

(3.) The first respondent has filed a detailed counter affidavit. The third respondent has also filed a separate counter affidavit. Against the counter affidavits filed by respondents 1 and 3, the petitioner has filed a reply affidavit.