G MURUGANANDAM Vs. GOVERNMENT OF TAMIL NADU

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 Side) appearing for the respondents reports that the detention order has been revoked by the Government in G. O. Rt.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. 3159, Prohibition and Excise (XV) Department dated 27. 1 2. 2005 and hence, as on date nothing survives for adjudication in this Habeas Corpus Petition. Recording the above statement, the petition is closed.