IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  6426 OF 2003

STATE OF GUJARAT & ANR.     ..... APPELLANTS

VERSUS

VINUBHAIDAHYABHAI PATEL & ORS. ..... RESPONDENTS

O R D E R

It is the conceded position that the period of  

detention of the respondent has been completed.  In  

this view of the matter, the present appeal has been  

rendered infructuous.  It is disposed of, accordingly.

We  also  direct  that  the  observations  made  in  

paragraph 7 of the impugned judgment should be treated  

as  confined  to  the  present  appeal  and  not  as  a  

precedent.

   ...................J     [HARJIT SINGH BEDI]

   ...................J           [K.S. RADHAKRISHNAN]

NEW DELHI MAY 05, 2010.