A.Muthiah vs The District Superintendant Of ...
2022 Latest Caselaw 17621 Mad

                                                                           W.P.(MD)No.24438 of 2022

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 15.11.2022

                                                              CORAM

                  THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                   W.P(MD)No.24438 of 2022

                A.Muthiah                                                        ... Petitioner
                                                        Vs.

                1..The District Superintendant of Police,
                  District Police Office, Madurai-7.

                2.The Sub Inspector of Police,
                  Sindhupattai Police Station,
                  Thriumangalam Taluk, Madurai District.

                3.Annamalai                                                      ... Respondents

                Prayer: Writ Petition filed under Article 226 of Constitution of India, to
                issue a Writ of Mandamus, to direct the Respondents 1 and 2 to conduct
                the enquiry and instruct the third Respondent to permit the Writ
                Petitioner to participate the all activities in Vagaikulam Ayyanar Temple,
                as hereditary trustee capacity as per decree and judgment in A.S.No.
                45/2003 on the file of I Additional District Judge, Madurai dated
                25.02.2005.


                                  For Petitioner      :No Appearance
                                  For R1 and R2       :Mr.R.Suresh Kumar
                                                      Government Advocate (Crl.side)
                                                               ***

                                                              ORDER

This Writ Petition had been filed to direct the Respondents 1

and 2 to conduct the enquiry and instruct the third Respondent to permit

https://www.mhc.tn.gov.in/judis W.P.(MD)No.24438 of 2022

the Writ Petitioner to participate the all activities in Vagaikulam Ayyanar

Temple, as hereditary trustee capacity as per decree and judgment in

A.S.No.45/2003 on the file of I Additional District Judge, Madurai dated

25.02.2005.

2.When the Writ Petition is taken up for hearing, no

representation for the Petitioner. The learned Government Advocate

(Crl.side) submitted that based on the complaint of the Petitioner, enquiry

was conducted by the Respondent Police and the Petition was closed.

The submission of the learned Government Advocate (Crl.side) is

recorded.

3.In the light of the submission made by the learned

Government Advocate (Crl.side) as well as in the light of the order of the

Honourable Division Bench of this Court in CDJ 2018 MHC 5100, in the

case of G.Prabakaran vs The Superintendent of Police, Thanjavur

District and another, this Writ Petition is dismissed as not

maintainable. No costs.

                                                                                        15.11.2022
                Index             : Yes / No
                cmr

https://www.mhc.tn.gov.in/judis W.P.(MD)No.24438 of 2022

To

1..The District Superintendant of Police, District Police Office, Madurai-7.

2.The Sub Inspector of Police, Sindhupattai Police Station, Thriumangalam Taluk, Madurai District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.24438 of 2022

SATHI KUMAR SUKUMARA KURUP

cmr

W.P(MD)No.24438 of 2022

15.11.2022

https://www.mhc.tn.gov.in/judis