ANJALA Vs. STATE

JUDGEMENT

(1.) The petitioner challenges the impugned order of detention in B.C.D.F.G.I.S.S.S.V.No.71/2020 dated 28.12.2020, detaining her son "Goonda" under Section 2(f) of the Tamil Nadu Act 14 of 1982. The learned Government Advocate (Crl.Side) reports that the order of detention passed against the detenue has been revoked by the Government by its order in G.O.Rt.No.803, Home, Prohibition and Excise (XI) Department, dated 18.02.2021 and he has also produced a copy of the Government Order. Recording the same, this Habeas Corpus Petition stands closed.