ALAGUPANDI NOW CONFINED AT MADURAI CENTRAL PRISON Vs. PRINCIPAL SECRETARY TO GOVERNMENT, STATE OF TAMIL NADU, HOME, PROHIBITION AND EXCISE DEPARTMENT, FORT ST. GEORGE, CHENNAIQ

JUDGEMENT

(1.) When the matter was taken up for hearing, the learned Additional Public Prosecutor, by producing a proceeding in G.O.Rt.No.4416, Home, Prohibition and Excise (IX) Department, dtd. 15/7/2022 submitted that the detention order has already been revoked.

(2.) Recording the said submission, this Habeas Corpus Petition is closed.