SREEMATHI SURENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Under challenge in this Writ Petition, preferred under Article 226 of the Constitution of India, is Ext.P1 order of detention dtd. 28/12/2024, issued by the District Magistrate, Thrissur, the 2nd respondent herein.

(2.) Brief facts:

(3.) Sri. Sarath Babu Kottakkal, the learned counsel appearing for the petitioner, raised the following contentions before us: