Kerala High Court

Thomas K.G @Reji vs The Chairman on 9 May, 2025

                                                      2025:KER:33664


              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

                                   &

             THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN

    FRIDAY, THE 9TH DAY OF MAY 2025 / 19TH VAISAKHA, 1947

                      WP(CRL.) NO. 459 OF 2025
PETITIONER:

            THOMAS K.G @ REJI
            AGED 41 YEARS, S/O GEORGE @ VAKKACHAN,
            KAROTTU KIZHAKKETHIL HOUSE, CHEMBANA, MALAMPUZHA,
            PALAKKAD DISTRICT, PIN - 678651
            BY ADV ROHIT BABEN

RESPONDENTS:

    1       THE CHAIRMAN
            ADVISORY BOARD, UNDER KERALA ANTI-SOCIAL ACTIVITIES
            (PREVENTION) ACT,SREENIVAS, PADAM ROAD, VIVEKANANDA
            NAGAR, ELAMAKKARA, ERNAKULAM DISTRICT,PIN - 682026
    2       DEPUTY INSPECTOR GENERAL OF POLICE
            OFFICE OF THE DEPUTY INSPECTOR GENERAL OF POLICE
            (THRISSUR RANGE) HIGH ROAD,THRISSUR KERALA,
            PIN - 680001
    3       DISTRICT POLICE CHIEF PALAKKAD
            DISTRICT POLICE OFFICE YAKKARA ROAD,
            NEAR KSRTC BUS STAND, PALAKKAD,KERALA, PIN - 678014

            BY ADVS.
            SRI.GRACIOUS KURIAKOSE,ADDL.DIRECTOR GENERAL OF
            PROSECUTION
            SRI.C.K.SURESH, SR. PUBLIC PROSECUTOR
            SRI V. TEK CHAND, PUBLIC PROSECUTOR


     THIS     WRIT   PETITION   (CRIMINAL)   HAVING   COME   UP   FOR
ADMISSION ON 09.05.2025, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                       2025:KER:33664
W.P. (CRL) No.459 of 2025       :2:


           ZIYAD RAHMAN A.A. & C.JAYACHANDRAN, JJ.
             ===========================
                  W.P. (CRL) No.459 of 2025
            ============================
               Dated this the 9th day of May, 2025

                            JUDGMENT

C. Jayachandran, J.

When the matter was taken up for consideration today, the

learned Government Pleader informed that final order under the

Kerala Anti-Social Activities (Prevention) Act (KAAPA), 2007 has

been passed.

In the circumstances, the present writ petition is closed,

leaving open the remedy of the petitioner to initiate appropriate

legal remedies as against the final order passed.

Sd/-

ZIYAD RAHMAN A.A. JUDGE

Sd/-

C. JAYACHANDRAN JUDGE nk 2025:KER:33664

APPENDIX OF WP(CRL.) 459/2025

PETITIONER EXHIBITS

Exhibit P1 THE ORIGINAL SHOW CAUSE NOTICE ISSUED BY THE 2ND RESPONDENT DATED 22.03.2025

Exhibit P2 THE TRUE COPY OF THE FIR IN CRIME NO. 50/2020 REGISTERED AT MALAMPUZHA POLICE STATION, PALAKKAD U/S 3 R/W 25(1-B) OF THE ARMS ACT DATED 18.02.2020

Exhibit P3 THE TRUE COPY OF THE FIR IN CRIME NO.

271/2021 REGISTERED AT KALADI POLICE STATION, ERNAKULAM DISTRICT U/S.143,144,148,149,323, 324,307 OF IPC DATED 08.04.2021

Exhibit P4 THE TRUE COPY OF THE FIR IN CRIME NO.

271/2023 REGISTERED AT MALAMPUZHA POLICE STATION, PALAKKAD DISTRICT U/S 379, 468, 471, R/W 34 OF IPC DATED 02.05.2023

Exhibit P5 THE TRUE COPY OF THE FIR IN CRIME NO.

896/2024 REGISTERED AT MALAMPUZHA POLICE STATION, PALAKKAD DISTRICT U/S 126(2), 115(2), 351(1) OF BNS DATED 12.11.2024

Exhibit P6 THE ORIGINAL INVITATION CARD OF THE PRIESTLY ORDINATION CEREMONY SCHEDULED ON THE 30TH OF APRIL 2025

Exhibit P7 THE TRUE COPY OF THE REPLY NOTICE SENT TO THE 2ND RESPONDENT BY THE PETITIONER DATED 28.03.2025

Exhibit P8 THE TRUE COPY OF THE ORDER NO.

B3-6127/2025/TSR DATED 30.04.2025