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

JUDGEMENT

(1.) Learned Government Advocate informs this Court that, by Government Order in G.O.Rt. No. 686, Prohibition & Excise (IX) Department, dated 10.04.2006, the detention order passed against the detenue has been revoked.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.