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Dunlop India Limited Vs State of Tamil Nadu

Case No: Writ Petition No. 8014 of 2011

Date of Decision: June 21, 2011

Hon'ble Judges: M. Jaichandren, J

Bench: Single Bench

Advocate: V. Raghavachari, for the Appellant; N. Sakthivel, GA, for the Respondent

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Judgement

@JUDGMENTTAG-ORDER

M. Jaichandren, J.@mdashHeard the learned Counsel appearing on behalf of the Petitioner and the learned Government Advocate appearing on

behalf of the Respondent.

2. 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.

3. 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.