UMA Vs. STATE OF KERALA

JUDGEMENT

(1.) Two orders of detention issued by the District Magistrate (District Collector), Palakkad (hereinafter referred to as the 'authorised officer') under S.3(2) of the Kerala Anti Social Activities (Prevention) Act, 2007, are under challenge in these two writ petitions filed by the spouses of the two detenus.

(2.) Since the two orders of detention emanate from same set of facts and circumstances and since the grounds of challenge in both the petitions are identical, we are disposing of these two cases by this common judgment.

(3.) Relevant facts which are essential for considering the question of validity, legality and sustainability of the orders of detention may be briefly noticed.