SALINI, W/O. UDAYAKUMAR Vs. THE SUB INSPECTOR OF POLICE AND HEAD LOAD WORKERS (COMMISSIONER OF INCOME TAX U.)

JUDGEMENT

(1.) THE prayers in this writ petition are as follows:

(2.) BRIEFLY put, the case of the petitioner is that petitioner does loading and unloading work in the unit of the petitioner wherein hollow bricks are being manufactured by the petitioner through herself, her husband and her brother. We have already passed an interim order dated 8.9.2010. We heard the learned Counsel for the petitioner and the learned Counsel for the 2nd respondent. Learned Counsel for the 2nd respondent would submit that the 2nd respondent will not obstruct the loading and unloading work if it is carried out by the petitioner, her husband and her brother. Learned Counsel for the petitioner would submit that the name of the petitioner's brother is Rajiv. In such circumstances, we dispose of the writ petition as follows: