Madras High Court
M.Muthusamy vs The Revenue Divisional Officer on 1 June, 2022
W.A(MD)No.495 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 01.06.2022
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
and
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.A(MD)No.495 of 2022
M.Muthusamy ... Appellant/3rd Petitioner
Vs.
1.The Revenue Divisional Officer,
Usilampatti Revenue Division,
Usilampatti,
Madurai District.
2.The Deputy Superintendent of Police,
Usilampatti Division,
Usilampatti Taluk,
Madurai District.
3.The Tahsildar,
Usilampatti Taluk,
Usilampatti,
Madurai District.
4.The Sub-Inspector of Police,
Vaalanthoor Police Station,
Usilampatti Taluk,
Madurai District.
1/6
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W.A(MD)No.495 of 2022
5.Ramesh
6.Ramathevar
7.Thonthi
8.Karthikraja ... Respondents 1 to 8/Respondents
9.P.Paulraj
10.Kathirkannan ... Respondents 9 & 10/
Petitioners 1 & 2
PRAYER: Appeal filed under Clause 15 of Letter Patent, to set aside the
order, dated 05.05.2022 passed in W.P(MD)No.9382 of 2022 on the file
of this Court.
For Appellant : Mr.T.Palanisamy
For RR 1 to 4 : Mr.A.Baskaran
Additional Government Pleader
For R – 5 : Mr.G.Thalaimutharasu
JUDGMENT
(Judgment of the Court was delivered by G.JAYACHANDRAN, J.)
Heard the learned counsel for the appellant, the learned Additional
Government Pleader for respondents 1 to 4 and the learned counsel for
the fifth respondent.
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W.A(MD)No.495 of 2022
2.This Writ Appeal is directed against the order of the learned
Single Judge, dated 05.05.2022.
3.The appellant herein sought for a Mandamus directing the
respondents 1 to 4 to call for peace committee meeting and to take
appropriate action to remove the Village name mentioned in the four
Devar groups in the Kumbabishekam invitation of Arulmighu Angaala
Eswari and Arulmighu Vaalagurunadha Swami Temple in Vaalanthoor
Village, Usilampatti Taluk, Madurai District.
4.The learned Single Judge, after considering the fact and the
averments made in the affidavit, held that there is no justification to issue
Mandamus for the reason averred in the Writ Petition to direct the
authorities to ensure that the Village name of the respondents 5 to 8
should not be mentioned in the banners or posters or cut-outs.
5.This Court when put a pointed question to the learned counsel
for the appellant whether mentioning the Village name amounts to any
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W.A(MD)No.495 of 2022
illegality or inconvenience to the appellant, the learned counsel for the
appellant would submit that four Devar Community, which conduct the
festival by mentioning their Village name, tries to discriminate the other
Villagers.
6.This Court does not find any plausible justification in such
submissions and to interfere with the order of the learned Single Judge.
Hence, the Writ Appeal is dismissed. No costs.
[G.J., J.] & [R.V., J.]
01.06.2022
Index : Yes / No
Internet : Yes
pm/ps
Note : In view of the present lock down owing to
COVID-19 pandemic, a web copy of the order may
be utilized for official purposes, but, ensuring that
the copy of the order that is presented is the correct
copy, shall be the responsibility of the
advocate/litigant concerned.
https://www.mhc.tn.gov.in/judis
W.A(MD)No.495 of 2022
To:
1.The Revenue Divisional Officer,
Usilampatti Revenue Division,
Usilampatti,
Madurai District.
2.The Deputy Superintendent of Police,
Usilampatti Division,
Usilampatti Taluk,
Madurai District.
3.The Tahsildar,
Usilampatti Taluk,
Usilampatti,
Madurai District.
4.The Sub-Inspector of Police,
Vaalanthoor Police Station,
Usilampatti Taluk,
Madurai District.
https://www.mhc.tn.gov.in/judis
W.A(MD)No.495 of 2022
G.JAYACHANDRAN, J.
AND
R.VIJAYAKUMAR, J.
pm/ps
W.A(MD)No.495 of 2022
01.06.2022
https://www.mhc.tn.gov.in/judis
