[Made by P.N.PRAKASH, J.] The petitioner challenges the impugned order of detention in Cr.M.P.No.8/Goonda/2021 dated 15.04.2021 detaining his son as Goonda, as contemplated under Section 2(f) of the Tamil Nadu Act 14 of 1982. http://www.judis.nic.in The learned Additional Public Prosecutor reports that the order of detention passed against the detenu has been revoked by the Government by its order in G.O.Rt.No.2636, Home, Prohibition and Excise (XII) Department, dated 14.06.2021 and he has also produced a copy of the Government Order. Recording the same, this Habeas Corpus Petition stands closed. (P.N.P.,J.) (R.N.M.,J.) 28.09.2021 http://www.judis.nic.in 1.The Principal Secretary to Government, Home, Prohibition & Excise (XVI) Department, Fort St.George, Secretariat, Chennai 600 008. 2.The District Magistrate and District Collector, Tiruppur District. 3.The Superintendent of Police, Tiruppur District. 4.The Superintendent, Central Prison, Coimbatore, Coimbatore District. 5.The Inspector of Police, Perumanallur Police Station, Tiruppur District. 6.The Joint Secretary to Government of Tamil Nadu, Public, Law and Order Department, Secretariat, Chennai 9. 7.The Public Prosecutor, Madras High Court, Chennai 600 104. http://www.judis.nic.in P.N.PRAKASH,J. R.N.MANJULA,J. 28.09.2021 http://www.judis.nic.in http://www.judis.nic.in