KAVIYARASU ALIAS KAVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) MR. K. M. Subramanian, learned counsel appearing for petitioner, reports that the detention order in respect of the petitioner in the above petition has been revoked by the Government. The above statement is hereby recorded. In view of the s ame, no further adjudication is required. Hence, the petition is dismissed as infructuous.