MALAR Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR AND SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT

JUDGEMENT

(1.) Learned Government Advocate (Crl. Side) appearing for the respondents reports that the detention order has been revoked by the Government in G.O.Rt. No. 169, Prohibition & Excise (XIV) Department dated 30.0 1.2006 and hence, as on date nothing survives for adjudication in this Habeas Corpus Petition. Recording the above statement, the petition is closed.