(1.) The question which arises for consideration in this Writ Petition is whether a person who has been detained under the Kerala Anti-Social Activities (Prevention) Act (hereinafter referred to as the 'KAAPA') is entitled to be informed that he has a right to make a representation to the Government as well as to the Advisory Board against the detention or whether it is sufficient that he is informed that he has got a right to make a representation either to the Government or to the Advisory Board.
(2.) Dini Babu, the son of the petitioner, was detained under Section 3(1) of the KAAPA as per Ext.P1 order of detention dated 22.8.2015 passed by the District Magistrate, Thiruvananthapuram. Dini Babu was arrested on 27.8.2015. The order of detention was confirmed on 28.10.2015.
(3.) In Ext.P2 grounds of detention it is stated as follows: <IMG>JUDGEMENT_122_LAWS(KER)1_2016.jpg</IMG>
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