Madras High Court
Maharasi vs The Additional Chief Secretary To ... on 9 February, 2021
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram, G.Ilangovan
H.C.P.(MD) No.2 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 09.02.2021
CORAM:
THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
and
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
H.C.P.(MD) No.2 of 2021
Maharasi ... Petitioner
-vs-
1.The Additional Chief Secretary to Government
Home, Prohibition and Excise Department
State of Tamilnadu, Fort St.George
Chennai-600 009
2.The District Collector and District Magistrate
Office of the District Collector
and District Magistrate
Tirunelveli District, Tirunelveli
3.The Superintendent of Prison
Palayamkottai Central Prison
Tirunelveli District ... Respondents
___________
Page 1 of 4
http://www.judis.nic.in
H.C.P.(MD) No.2 of 2021
PRAYER : Petition is filed under Article 226 of the Constitution of India praying
for the issue of a Writ of Habeas Corpus calling for the entire records connected
with the detention order of the respondent No.2 in M.H.S.Confdl.No.88/2020,
dated 04.11.2020, and quash the same and direct the respondents to produce
the detenu by name Poolpandi, son of Kombaiah Thevar, aged about 26 years,
now detained in Palayamkottai Central Prison, before this Court and set him at
liberty forthwith.
For Petitioner : Mr.Vinoth Bharathi.R.
For Respondents : Mr.K.Dinesh Babu
Additional Public Prosecutor
ORDER
(Order of the Court was made by K.KALYANASUNDARAM, J.) When the matter was taken up for hearing, the learned Additional Public Prosecutor for the respondents, by producing a copy of G.O.Rt.No.221, Home, Prohibition & Excise (XIV) Department, dated 11.01.2021, would state that the impugned detention order has been revoked.
___________ Page 2 of 4 http://www.judis.nic.in H.C.P.(MD) No.2 of 2021
2. Recording the above submissions, the habeas corpus petition is closed.
[M.K.K.S., J.] [G.I., J.]
09.02.2021
Index : Yes / No
Internet : Yes / No
Note :
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.
krk To:
1.The Additional Chief Secretary to Government, Home, Prohibition and Excise Department, State of Tamilnadu, Fort St.George, Chennai-600 009.
2.The District Collector and District Magistrate Office of the District Collector, and District Magistrate, Tirunelveli District, Tirunelveli.
3.The Superintendent of Prison, Palayamkottai Central Prison, Tirunelveli District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
___________ Page 3 of 4 http://www.judis.nic.in H.C.P.(MD) No.2 of 2021 K.KALYANASUNDARAM, J.
and G.ILANGOVAN, J.
krk H.C.P.(MD) No.2 of 2021 09.02.2021 ___________ Page 4 of 4 http://www.judis.nic.in