MAHEEN M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is directed against Ext.P1 order of externment dtd. 24/8/2024 passed against the petitioner by the 2nd respondent invoking Sec. 15(1)(a) of the Kerala Anti-Social Activities (Prevention) Act, 2007 [KAA(P) Act for the sake of brevity].

(2.) As per the said order, the petitioner was restrained from entering the limits of the District Police Chief, Thiruvananthapuram Rural for a period of one year from the receipt of the said order.

(3.) For passing the order of externment, the competent authority reckoned 4 cases in which the petitioner got involved. The details of the said cases are as follows: <FRM>JUDGEMENT_105_LAWS(KER)1_2025_1.html</FRM>