VANMATHY Vs. STATE, REP BY ITS SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT AND DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) Learned Additional Public Prosecutor appearing for the respondents reports that the detention order has been revoked by the Government in G.O.Rt. No. 920 Prohibition & Excise (IX) Department dated 10.05.2006 and hence, as on date nothing survives for adjudication in this Habeas Corpus Petition.

(2.) Recording the above statement, the petition is closed.