GEO VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is directed against Ext.P3 order of externment dtd. 30/4/2025, passed against one Viju @ Karichakk Viju by the 5th respondent, invoking Sec. 15(1)(a) of the Kerala Anti-Social Activities (Prevention) Act, 2007 [KAA(P) Act for the sake of brevity]. By the said order, the said Viju was interdicted from entering the jurisdictional limits of the District Police Chief Ernakulam Rural for six months from the date of the receipt of the order.

(2.) Altogether, three cases in which the externee was involved have been considered by the jurisdictional authority for passing Ext.P3 externment order. Out of the said cases, the case registered with respect to the last prejudicial activity is crime No.1498/2024 of Palakkad Town South Police Station, registered alleging commission of offences punishable under Ss. 55(a), 55D, and 67(B) of the Abkari Act.

(3.) Heard Sri. Sam Isaac Pothiyil, the learned counsel appearing for the petitioner, and Sri. K.A. Anas, the learned Government Pleader.