SENTHIL Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) LEARNED Government Advocate informs this Court that, by Government order in G. O. Rt. No. 97, Prohibition and Excise (XII) Department, dated 13. 01. 2006, the detention order passed against the detenu has been revoked.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.