SETTU Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) LEARNED Government Advocate informs this Court that, by Government order in G. O. Rt. No. 2706, Prohibition and Excise (IX) Department, dated 2 8. 10. 2005, the order of detention passed against the detenu by name Palasulai mani has been revoked.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.