K THIRUPATHI Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) IN this petition, the petitioner, who is detained as " GOONDA " under the Tamil Nadu Act 14 of 1982, challenges the order of detention on various grounds.

(2.) SINCE the detention order was passed on 30. 08. 2004 and the period of detention is one year, even according to the counsel for the petitioner, as on date nothing survives for adjudication. In other words, the petition has become infructuous. On this ground, this petition is dismissed.