V PRAKASH Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS Court by order dated 30. 11. 2007 has disposed of the writ petition with the following direction:

(2.) SUBSEQUENTLY, on the mentioning of Mr. Sanjay Mohan, learned counsel appearing for M/s. MRF Limited, Arakkonam, it was posted for certain clarifications. When the matter was taken up on 4. 12. 2007, M. P. No. 1 of 2007 in W. P. No. 36263 of 2007 was filed by MRF Arakkonam Workers' Welfare Union represented by its Secretary to implead itself as a party and M. P. No. 2 of 2007 was filed by MRF Limited, Itchiputhur, arakkonam, represented by its Plant Manager to implead the company as party.

(3.) MR. SANJAY Mohan, learned counsel appearing for the management which has filed the impleading petition, M. P. No. 2 of 2007 would submit that the abovesaid order can be clarified to the effect that the writ petitioner may be permitted to address the gate meeting beyond 200 metres subject to the decree passed by the civil Court, which was opposed by Mr. V. Prakash, learned senior counsel who is the petitioner in the writ petition appearing party-in-person. However, he has fairly stated that since the management has come by way of the impleading petition he has no objection to argue the case on merit again in the presence of counsel for management so that a final order can be passed and submitted that the earlier order dated 30. 11. 2007 can be recalled. In view of the same, order dated 30. 11. 2007 is recalled and the writ petition heard along with the said impleading petitions.