MARAGATHAMMAL Vs. COMMISSIONER 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 Side) appearing for the respondents reports that the detention order has been revoked by the Government in g. O. Rt.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. 79, Prohibition and Excise (XIII) Department dated 13. 0 1. 2006 and hence, as on date nothing survives for adjudication in this Habeas Corpus petition. Recording the above statement, the petition is closed.