M VEERAPPAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner's son by name Murugan is the detenu, who had been incarcerated by the order of detention dated 10.12.2003 passed by the first respondent herein, under Section 3(1)(i) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (Central Act 52 of 1974).

(2.) PENDING the above writ petition, the Government by G.O.Ms.No.289, 26.3.2004, revoked the order of detention and the said Government Order reads as follows:-