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Judgment
6 paragraphs · 216 wordsS. Manu, J
The petitioner has challenged Ext.P2 externment order dated 17.04.2024 issued by the second respondent. By Ext.P2, he has been restrained from entering into Kannur Revenue District for a period of one year form the date of receipt of the order. The order was served on the petitioner on 20.04.2024.
The petitioner had approached the Advisory Board under the Kerala Anti-Social Activities (Prevention) Act,2007 against Ext.P2 order. The Board, by order dated 22.05.2024, modified the operation of the externment order by reducing the period to nine months and further directed to appear before the concerned Station House Officer on alternative Sundays for the remaining period of three months.
Taking note of the offences involved in the cases considered by the Authority and the facts and circumstances pleaded, especially the fact that the petitioner is the only earning member of the family, we are of the view that the externment order can be confined to today (27.06.2024). The petitioner, hereafter, shall report before the Station House Officer, Kannavan Police Station on every Sunday at 11 am for a further period of three months.
On non compliance of the condition, the official respondents are free to proceed against the petitioner in accordance with law.
This writ petition is disposed of as above.