S ARUNKUMAR ALIAS ASLIN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) LEARNED Government Advocate informs this Court that, by government Order in G. O. Ms. No. 1206, Public (Law & Order. F )Department, dated 19. 12. 2005, the detention order passed against S. Arunkumar @ Aslin , the petitioner herein, has been revoked. He has also produced a copy of the Government Order. Accordingly, no adjudication is required in this matter. Habeas Corpus Petition is dismissed as infructuous. .