KANNAGE Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR; SECRETARY TO GOVERNMENT, PUBLIFE INSURANCE CORPORATION (LAW AND ORDER-F) DEPARTMENT, GOVERNMENT OF TAMIL NADU AND SECRETARY TO GOVERNMENT OF INDIA, MINISTRY OF HOME AFFAIRS, DEPARTMENT OF INTERNAL SECURITY

JUDGEMENT

(1.) The petitioner is the mother of the detenu by name Kannan alias Thadi Kannan, who had been incarcerated by the order of detention dated 24.2.2004 passed by the first respondent herein, under Section 3(2) of the National Security Act, 1980 (Central Act 65 of 1980).

(2.) Pending the above writ petition, the Government by G.O.Ms.No.274, 23.3.2004, revoked the order of detention and the said Government Order reads as follows:-

(3.) In that view of the matter, the writ petition is dismissed as infructuous.