Madras High Court
Latha vs The Secretary To Government on 17 July, 2023
Author: M.Sundar
Bench: M.Sundar
H.C.P.No.275 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.07.2023
CORAM
THE HONOURABLE MR.JUSTICE M.SUNDAR
and
THE HONOURABLE MR.JUSTICE R.SAKTHIVEL
H.C.P.No.275 of 2023
Latha .. Petitioner
Vs.
1. The Secretary to Government
Home, Prohibition and Excise Department
Secretariat, Chennai-600 009.
2. The District Collector & District Magistrate
Tiruvannamalai District, Tiruvannamalai
3. The Superintendent of Police
Tiruvannamalai District Tiruvannamalai
4. The Superintendent of Prison
Central Prison, Vellore
5. The Inspector of Police
Kilpennathur Police Station
Tiruvannamalai District .. Respondents
Page Nos.1/4
https://www.mhc.tn.gov.in/judis
H.C.P.No.275 of 2023
Petition filed under Article 226 of the Constitution of India praying
for issuance of a writ of habeas corpus calling for the records in connection
with the order of detention passed by the second respondent dated
13.02.2023 in D.O.No.16/2023-C2 against the petitioner Husband
Subramani @ Sivalingam, male, aged 51 years, son of Narayanasamy who
is confined at Central Prison, Vellore and set aside the same and direct the
respondents to produce the detenu before this Court and set him at liberty.
For Petitioner : Mr.D.Balaji
For Respondents : Mr.E.Raj Thilak
Additional Public Prosecutor
ORDER
[Order of the Court was made by M.SUNDAR, J.,] Mr.D.Balaji, learned counsel on record for petitioner and Mr.E.Raj Thilak, learned Additional Public Prosecutor are before us.
2. Learned counsel on both sides submit that the impugned preventive detention order has since been revoked (Advisory Board) vide proceedings dated 17.03.2023 bearing reference G.O.Rt.No.1521, Home, Prohibition and Excise (XI) Department.
Page Nos.2/4https://www.mhc.tn.gov.in/judis H.C.P.No.275 of 2023
3. In the light of the undisputed position, common submission is made that nothing survives in the captioned habeas corpus petition.
4. Recording the above said submission, captioned Habeas Corpus Petition is disposed of as closed. There shall be no order as to costs.
(M.S.,J.) (R.S.V.,J.)
17.07.2023
gpa
To
1. The Secretary to Government Home, Prohibition and Excise Department Secretariat, Chennai-600 009.
2. The District Collector & District Magistrate Tiruvannamalai District, Tiruvannamalai
3. The Superintendent of Police Tiruvannamalai District Tiruvannamalai
4. The Superintendent of Prison Central Prison, Vellore
5. The Inspector of Police Kilpennathur Police Station Tiruvannamalai District
6. The Public Prosecutor High Court, Madras.
Page Nos.3/4https://www.mhc.tn.gov.in/judis H.C.P.No.275 of 2023 M.SUNDAR, J., and R.SAKTHIVEL, J., gpa H.C.P.No.275 of 2023 17.07.2023 Page Nos.4/4 https://www.mhc.tn.gov.in/judis