V SHANTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) LEARNED Government Advocate informs this Court that, by government Order in G. O. Rt. No. 3059, Prohibition & Excise (XI) Department, dated 16. 12. 2005, the detention order passed against Venkat , the husband of the petitioner herein, has been revoked.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. .