Madras High Court
Pca Automoblies India Pvt. Ltd vs The Superintendent Of Police on 1 September, 2025
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
W.P.No.2906 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.09.2025
CORAM:
THE HON'BLE MR.JUSTICE N. SATHISH KUMAR
W.P.No.2906 of 2021 and
W.M.P.Nos.3261 and 3262 of 2021
PCA Automoblies India Pvt. Ltd.,
Adigathur, Kadambathur Post,
Thiruvallur -631 203
Rep. by Mr.Muraliraj Kalyanarajan,
Senior Director -Manufacturing ... Petitioner
Vs.
1. The Superintendent of Police,
Thiruvallur
2.The Inspector of Police,
Kadambathur Police Station, Thiruvallur.
3.Hindustan Motors Finance Corporation Limited,
New No. 81, Old No.91
Chinnamman Koil Street, Avadi, Chennai -600 054
4.Hindustan Motors Finance Corporation Ltd,
Chennai Car Thozirchalai Thozilalargal Sangam,
Rep. by its General Secretary, REGN.No.167/TVR
No.2/376, Indira Nagar, Keelnallathur,
Thiruvallur -602 002
5.All India Kisan Sabha (AIKS)
No. 1/10, Thulukkanathamman Street,
Pattarai Village, Manavalanagar,
Thiruvallur District.
1/5
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/10/2025 10:20:34 pm )
W.P.No.2906 of 2021
6.Association of Farmers who Donated lands to
Hindustan Motors,
REGN.No. 134/1994,
No. 6/11, C.V.Naidu Road, Thiruvallur -602 001
7.Murugesan D
8.Santhamurthi.K
9.Srinivasan E
10.Ismail.H
11.Rajendran A
12.Natarajan M
13.Guna R V
14.Piruthiviraja N N
15.Prakash S
16.Vijayakumar V
17.Annamalai S
18.Anandan V
19.Venkatesan T
20.Saravanan V
21.Mohanraj D
22.Rajarajan R
23.Srinivasan G
24.Govindaraj K
25.Bala @ Bala Yogi ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India to issue a Writ of Mandamus directing the 1st and 2nd Respondents to
provide police protection and prevent Respondents 5 to 25 and anyone
representing Respondents 5 to 25 and the general public from holding any
dharna or demonstration outside the factory premises or in the road leading
to the factory premises and ensure movement of employees, staff, workmen
and officers and ingress and egress of vehicles carrying materials at the
factory premises of the Petitioner at Adigathur, Kadambathur Post,
Thiruvallur-631 203.
2/5
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/10/2025 10:20:34 pm )
W.P.No.2906 of 2021
For Petitioner : Ms.Yamini
for M/s.Gupta and Ravi
For R1 and R2 : Mr.K.M.D.Muhilan
Additional Public Prosecutor
For R7 to 24 : Mr.M. Krishnamurthy
ORDER
This Writ Petition has been filed to direct the 1st and 2nd respondents to provide police protection and prevent respondents 5 to 25 and anyone representing the respondents 5 to 25 and the general public from holding any Dharna or demonstration outside the factory premises or in the road leading to the factory premises and ensure movement of employees, staff, workmen and officers and ingress and egress of vehicles carrying materials at the factory premises of the petitioner at Adigathur, Kadambathur Post, Thiruvallur-631 203.
2. Today, when the matter is taken up for hearing, the learned counsel for the petitioner submitted that the dispute has been resolved and thereby, this petition has become infructuous.
3/5https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/10/2025 10:20:34 pm ) W.P.No.2906 of 2021
3. Recording the submissions of the learned counsel for the petitioner, this Writ Petition is dismissed as infructuous. Consequently, the connected Miscellaneous Petitions are closed. No costs.
01.09.2025 ksa-2 Index:Yes/No Speaking/Non-speaking order Neutral Citation:Yes/No To
1. The Superintendent of Police, Thiruvallur
2.The Inspector of Police, Kadambathur Police Station, Thiruvallur.
3. The Public Prosecutor High Court of Madras, Chennai 4/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/10/2025 10:20:34 pm ) W.P.No.2906 of 2021 N. SATHISH KUMAR, J.
ksa-2 W.P.No.2906 of 2021 01.09.2025 5/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/10/2025 10:20:34 pm )