Madras High Court
D.Babu Reddy vs The Superintendent Of Police on 6 November, 2025
Author: M.S.Ramesh
Bench: M.S. Ramesh
W.P.No.3872 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.11.2025
CORAM :
THE HONOURABLE MR. JUSTICE M.S. RAMESH
and
THE HONOURABLE MR. JUSTICE R.SAKTHIVEL
W.P.No.3872 of 2021
and W.M.P.No.4436 of 2021
D.Babu Reddy
S/o.D.Subramanyam Reddy ... Petitioner
Vs.
1. The Superintendent of Police
Tiruvallur District
Office of the Superintendent of Police
Tiruvallur
2. The Deputy Superintendent of police
Ponneri Range
Office of the DSP, Ponneri
3. The Inspector of Police
Minjur Police Station
Minjur
4. The District Collector
Tiruvallur District
Office of District Collector
Tiruvallur
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W.P.No.3872 of 2021
5. The Tahsildar
Ponneri Taluk
Office of Tahsildar
Ponneri
Tiruvallur District
6. The President,
Subba Reddy Palayam Village Panchayat
Subba Reddy Palayam Village and Post
NCTPS (SO), Ponneri Taluk, Tiruvallur District
(R4 to R6 impleaded vide order dt. 24/3/2021 made in
WMP.6484/2021 in WP.3872/2021 by MSNJ & AANJ)
7. The District Environmental
Engineer, Tamil Nadu, Tamil Nadu Pollution Control Board,
Gummidipoondi
(R7 Suo-motu impleaded Vide Order Dt 24/3/2021 made in
WP3872/2021 By MSNJ & AANJ)
8. P.Harish Kumar
Son of Mr.Babu
60 Subba Reddy Palayam Village and Post
NCTPS (SO), Ponneri Taluk, Thiruvallur District
Chennai 600120
(R8 impleaded vide order dt 13.10.2022 made in
WMP.6289/2022 in WP.3872/2021 by RSMJ & KBJ)
9. The Secretary
Public Works Department
Secretariat
Fort St. George
Chennai - 600 009
10. The Secretary
Highways Department
Secretariat
Fort St. George, Chennai - 600 009
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W.P.No.3872 of 2021
(R9, R10 suo motu impleaded vide order dt 13.10.2022
made in WP.3872/2021 by RSMJ & KBJ) ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Mandamus, to forbear the respondents 2
and 3 in preventing the movement of lorries over the Subba Reddy
Palayam Road and the bridge across Koasasthalaiyar river.
For Petitioner : Mr.S.Sarath Kumar
for Mr.M.L.Ramesh
For Respondents: Mr.M.Babu Muthu Meeran
Addl. Public Prosecutor - R1 to R3
Mr.R.Kumaravel
Addl Govt. Pleader - R4 to R6, 9 & 10
Mr.B.N.Suchindran
Standing Counsel - R7
Mr.V.Raghavachari
Senior Counsel
for Ms.V.Srimathi - R8
JUDGMENT
M.S.RAMESH, J.
and
R.SAKTHIVEL, J.
The grievance of the Writ Petitioner is that the official respondents
herein are preventing the free movement of their lorries across the bridge
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of Kosasthalaiyar river. It is the stand of the few respondents that the
bridge was in dilapidated and unsafe condition, and hence such
prevention was made. However, pending the Writ Petition, the
dilapilated bridge was demolished and a new bridge has now been
constructed, which is yet to be officially opened. However, the decision
has now been taken in principle, to permit plying of vehicles across the
new bridge.
2.In view of this development, the grievance of the petitioner
stands redressed, and hence no further orders are required to the prayer
sought for in the above Writ Petition.
3.The learned Senior Counsel appearing for the 8th respondent
raised objections alleging that there is illegal transportation of materials
by these lorries, apart from causing inconvenience to the villagers, since
the Road there was very narrow. In case, if there is any such illegal
transportation, the official respondents shall forthwith take coercive
action to stop such illegal activities.
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4.Insofar as the widening of the road is concerned, it is always
open to the 9th respondent herein to approach the official respondents
seeking for expansion of the road with a representation, which shall be
considered by them in accordance with law.
5.This Writ Petition stands closed accordingly. No costs.
Consequently, the connected miscellaneous petition is also closed.
[M.S.R, J.] [R.S.V, J.]
06.11.2025
kas
Index: Yes / No
Neutral Citation
Speaking / Non Speaking
To.
1. The Superintendent of Police
Tiruvallur District
Office of the Superintendent of Police
Tiruvallur
2. The Deputy Superintendent of police
Ponneri Range
Office of the DSP
Ponneri
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3. The Inspector of Police
Minjur Police Station
Minjur
4. The District Collector
Tiruvallur District
Office of District Collector
Tiruvallur
5. The Tahsildar
Ponneri Taluk
Office of Tahsildar
Ponneri
Tiruvallur District
6. The President,
Subba Reddy Palayam Village Panchayat
Subba Reddy Palayam Village and Post
NCTPS (SO), Ponneri Taluk, Tiruvallur District
7. The District Environmental
Engineer, Tamil Nadu, Tamil Nadu Pollution Control Board,
Gummidipoondi
8. P.Harish Kumar
Son of Mr.Babu
60 Subba Reddy Palayam Village and Post
NCTPS (SO), Ponneri Taluk, Thiruvallur District
Chennai 600120
9. The Secretary
Public Works Department
Secretariat
Fort St. George
Chennai - 600 009
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10. The Secretary
Highways Department
Secretariat
Fort St. George, Chennai - 600 009
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M.S.RAMESH, J.
and
R.SAKTHIVEL, J.
kas
06.11.2025
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