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Judgment
4 paragraphs · 94 wordsA. Muhamed Mustaque, J.
The petitioner has approached this Court challenging the externment order. The petitioner is aged 30 years. The petitioner was prevented from entering into the Alappuzha District by the impugned order. The petitioner's father passed away recently and no one is there to take care of the petitioner's mother.
Having considered the fact that only two more weeks are there to expire the externment order, we confine the operation of the impugned order till 10.01.2024. The impugned order is accordingly modified.
The W.P Crl. is disposed of as above.