GOWRI Vs. STATE

JUDGEMENT

(1.) LEARNED Government Advocate informs this Court that, by Government order in G. O. Rt. No. 195, Prohibition and Excise (XIV) Department, dated 3 0. 01. 2006, the detention order passed against the detenu has been revoked.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.