Anumol C.M vs State Of Kerala
2024 Latest Caselaw 23280 Ker

Kerala High Court

Anumol C.M vs State Of Kerala on 2 August, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                     &
                   THE HONOURABLE MR. JUSTICE G.GIRISH
         FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946
                         WP(CRL.) NO. 699 OF 2024
PETITIONER:

           ANUMOL C.M
           AGED 32 YEARS
           D/O MOHANAN, CHEMBANADAN VEEDU, PAZHUVIL WEST,
           KURUMBILAVU, PAZHUVIL P.O, THRISSUR, PIN - 680564.

           BY ADVS.
           M.H.HANIS
           P.M.JINIMOL
           T.N.LEKSHMI SHANKAR
           NANCY MOL P.
           ANANDHU P.C.
           NEETHU.G.NADH
           CIYA E.J.


RESPONDENTS:

     1     STATE OF KERALA
           REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
           HOME AND VIGILANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM,, PIN - 695001.

     2     THE DISTRICT COLLECTOR & DISTRICT MAGISTRATE
           CIVIL STATION, KAKKANAD, ERNAKULAM DISTRICT, PIN - 682030.

     3     THE DISTRICT POLICE CHIEF
           REVENUE TOWER, ERNAKULAM DIST, KOCHI, PIN - 682035.

     4     THE CHAIRMAN
           ADVISORY BOARD, KAAPA, SREENIVAS, PADAM ROAD,
           VIVEKANANDA NAGAR, ELAMAKKARA,ERNAKULAM, PIN - 682026.

     5     THE SUPERINTENDENT OF JAIL,
           CENTRAL JAIL, VIYYUR,THRISSUR DIST, PIN - 670004.


           SRI K A ANAZ, PP

     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION         ON
02.08.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 699 OF 2024                         2


                                          JUDGMENT

Raja Vijayaraghavan, J.

When the matter is taken up for consideration, Sri.M.H Hanis, the

learned counsel appearing for the petitioner submits that the Government

has revoked the order invoking powers under Section 13 of the Kerala Anti

Social Activities (Prevention) Act, 2007 and submits that no further orders

are required to be passed.

In view of the said submission, this writ petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

Sd/-

G.GIRISH JUDGE Sru

APPENDIX OF WP(CRL.) 699/2024

PETITIONER EXHIBITS

Exhibit -P1 A TRUE COPY OF ORDER NO. SC6-3493/2024 DATED 12.06.2024 OF THE 2ND RESPONDENT.