PATTABI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties. The learned Additional Public Prosecutor has brought to our notice that the impugned detention order has been revoked by the Government in G.O.Rt.No.2068, Prohibition & Excise (XI) Department, dated 16.10.2006 and he has also produced a copy of the same. In view of the same, nothing survives for adjudication in this petition. The Habeas Corpus Petition is, therefore, dismissed as having become infructuous.