JAYANTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) LEARNED Government Advocate informs this Court that, by Government order in G. O. Rt. No. 1161, Prohibition and Excise (XIII) Department, dated 27. 12. 2005, the detention order passed against Suresh, viz. , husband of the petitioner herein, has been revoked.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.