MURUGAMMAL Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY, PROHIBITION AND EXCISE DEPARTMENT AND 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 Side) appearing for the respondents reports that the detention order has been revoked by the Government in G.O.Rt.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. 360, Prohibition & Excise (X) Department dated 24.02.2006 and hence, as on date nothing survives for adjudication in this Habeas Corpus Petition. Recording the above statement, the petition is closed.