HANIFASA IBRAHIMSHA SHAHMADAR FAKIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate appearing for the respective petitioner in the captioned petition has stated at the bar that the order of detention has been revoked by the authority. Accordingly, the captioned petitions stand disposed of as having become infructuous.

(2.) Registry to maintain the copy of this order in each of the petition.