KRISHNAN Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY, PROHIBITION AND EXCISE DEPARTMENT AND DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) The learned Government Advocate (Crl.side) has brought to our notice that the impugned detention order has been revoked by the Government in G.O.Rt. No. 339 Prohibition & Excise (XV) Department dated 21.02.2 006 and he has also produced copy of the same. Accordingly, as on date nothing survives for adjudication in this petition, hence the same is dismissed as infructuous.