PONNI Vs. SECRETARY TO GOVERNMENT OF TAMIL NADU, PROHIBITION AND EXCISE DEPARTMENT; COMMISSIONER OF POLICE; SUPERINTENDENT, CENTRAL PRISON AND SUPERINTENDENT, SUB JAIL

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 Side) appearing for the respondents reports that the detention order has been revoked by the Government in G.O.Rt.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. 432, Prohibition & Excise (XIII) Department dated 03.03.2006 and hence, as on date nothing survives for adjudication in this Habeas Corpus Petition. Recording the above statement, the petition is closed.