DUNLOP INDIA LIMITED Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD 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.