- (1.) Heard Learned Counsel for the Petitioner and the Learned Counsel for the State.
(2.) The Petitioner initially preferred a writ petition to challenge the order passed by the Deputy Commissioner-cum-District Magistrate, East-Singh hum, Jamshedpur, Annexure-1, dated 12.01.2011 by which the District Magistrate opined that detention of the writ Petitioner is essential in view to prevent him in acting in a manner prejudicial to public order and there is a reason to fear that activities of anti-social elements cannot be prevented otherwise than by immediate arrest of the Petitioner by exercising power under Sub-Section 1 of Section 12 of the Bihar Control of Crimes Act, 1981.
(3.) It is submitted that during pendency of this writ petition the State Government passed the order on 08.03.2011 approving the order passed by the Deputy Commissioner-cum-District Magistrate, East-Singh hum, Jamshedpur dated 12.01.2011.;