S JAYALAKSHMI Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR AND SECRETARY TO GOVERNMENT PROHIBITION AND EXCISE DEPARTMENT, GOVERNMENT OF TAMIL NADU

LAWS(MAD)-2006-4-403

HIGH COURT OF MADRAS

Decided on April 04,2006

S Jayalakshmi Appellant

VERSUS

District Magistrate And District Collector And Secretary To Government Prohibition And Excise Department, Government Of Tamil Nadu Respondents

JUDGEMENT

- (1.) Learned Government Advocate (Crl. Side) appearing for the respondents reports that the detention order has been revoked by the Government in G.O.Rt. No. 167, Prohibition & Excise (XIV) Department dated 30.0 1.2006 and hence, as on date nothing survives for adjudication in this Habeas Corpus Petition. Recording the above statement, the petition is closed.;

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