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Judgment
5 paragraphs · 134 wordsA.Muhamed Mustaque, J.
The petitioner challenges an externment order passed under the Kerala Anti-Social Activities (Prevention) Act, 2007 (for short, 'KAAPA'), by which, the petitioner is restrained from entering to the limits of District Police Chief (Rural), Ernakulam.
The petitioner is aged only 27 years. He already suffered an externment order for a period of six months from 04.11.2024 onwards. He is the only breadwinner of his family.
Having considered the fact that the petitioner has already undergone six months' externment and he is only 27 years old, we confine the operation of the impugned order till today. Hereafter, the petitioner shall report before the Station House Officer, Perumbavoor on every Sunday at 11. 00 a.m for a further period of two months.
This writ petition is disposed of as above.