P THANTHONI Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT OF TAMIL NADU, PROHIBITION AND EXCISE DEPARTMENT; DISTRICT MAGISTRATE AND DISTRICT COLLECTOR AND STATE, REP BY ITS SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Learned Government Advocate (Crl. Side) appearing for the respondents reports that the detention order has been revoked by the Government in G.O.Rt. No. 193, Prohibition & Excise (XI) Department dated 30.01 .2006 and hence, as on date nothing survives for adjudication in this Habeas Corpus Petition. Recording the above statement, the petition is closed.