Dunlop India Limited vs State of Tamil Nadu

M. Jaichandren, J.—Heard the learned Counsel appearing on behalf of the Petitioner and the learned Government Advocate appearing on behalf of the Respondent.

At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Respondent had submitted that the impugned order of the Respondent, dated 28.01.2011, may be set aside and the Respondent may be directed to pass a fresh order, on the request of the Petitioner, to declare the Petitioner company as a Relief Undertaking, under the Tamil Nadu Relief Undertakings (Special Provisions) Act, 1969, after giving an opportunity of hearing to the Petitioner.

In view of the limited relief sought for by the learned Counsel for the Petitioner, the impugned order of the Respondent, dated 28.01.2011, is set aside. The Respondent is directed to consider the request of the Petitioner and pass appropriate orders thereon, on merits and in accordance with law, as expeditiously as possible, after giving an opportunity of hearing to the Petitioner and by permitting the Petitioner to file the relevant records in support of the contentions raised by the Petitioner.

Accordingly, the writ petition is ordered. No. cost.