ANIL KUMAR M.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is aggrieved by Ext.P1 order of externment issued by the 2nd respondent under Sec. 15(1) of the Kerala Anti Social Activities (Prevention) Act, 2007, whereby the petitioner has been restrained from entering into the territorial limits of District Police Chief, Kottayam for a period of six months, except for appearing in Court litigations, attending marriages and bereavement in respect of close relatives and for own medical treatment.

(2.) The petitioner states that he was issued Ext.P3 notice dated 03.12.2018 under Sec. 15(1) of the Kerala Anti Social Activities (Prevention) Act, 2007 ('the Act, 2007', for short) on the basis of Ext.P2 report of the 3rd respondent-District Police Chief. The petitioner was required to show cause why he should not be subjected to restriction of movement under Sec. 15 of the Act, 2007. Thereafter, Ext.P1 order of externment was passed on 13.01.2019.

(3.) The petitioner submitted Ext.P4 representation before the Advisory Board constituted under Sec. 8 of the Act, 2007. The Advisory Board did not consider the materials produced before it. The authorities have not applied their mind. Relevant documents/statements were withheld from the petitioner, contends the petitioner.