ALEXANDAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE petitions have been brought forth by the petitioner in each petition seeking for the issue of a writ of habeas corpus. When the matter was taken up for enquiry in the last hearing, it was represented that all the children found in the petitions and in respect of whom custody is sought for, were in the Government Home and the Government has decided to file counter in this regard.

(2.) WHEN the matter is taken up today, it is represented by the learned counsel for the State that the children have been handed over to their respective parents, which fact is also admitted by the learned counsel for the petitioner in each petition. An endorsement is also made by the learned counsel for the petitioner in each petition in this regard and the same is also recorded. Under these circumstances, the request of the petitioner in each petition does not require for consideration. Accordingly, all these petitions are dismissed. Consequently, the connected MPs are also dismissed.