MISS M MARY SUMITHA Vs. STATE REP BY ITS SECRETARY, GOVERNMENT OF TAMIL NADU, PROHIBITION AND EXCISE DEPARTMENT; DISTRICT MAGISTRATE AND DISTRICT COLLECTOR AND STATE REP BY ITS INSPECTOR OF POLICE

JUDGEMENT

(1.) The learned Government Advocate (Crl.side) has brought to our notice that the impugned detention order has been revoked by the Government in G.O.Rt. No. 306 Prohibition & Excise (XI) Department dated 17.02.2 006 and he has also produced copy of the same. Accordingly, as on date nothing survives for adjudication in this petition, hence the same is dismissed as infructuous.