MUNIYAMMAL Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR; INSPECTOR OF POLICE, PE WING, THIRUKALUKUNDRAM, KANCHEEPURAM DISTRICT AND INSPECTOR OF POLICE, P E WING, CHENGALPET, KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) Learned Government Advocate informs this Court that, by Government Order in G.O.Rt. No. 527, Prohibition & Excise (XI) Department, dated 15.03.2006, the detention order passed against the detenu has been revoked.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.