Madras High Court
Balamurugan vs The District Collector on 23 June, 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.06.2023
CORAM
THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
W.P.(MD)No.15000 of 2023
Balamurugan ... Petitioner
vs.
1.The District Collector,
Virudhunagar District, Virudhunagar.
2.The Superintendent of Police,
Virudhunagar District, Virudhunagar.
3.The Assistant Superintendent of Police,
Aruppukottai, Virudhunagar District.
4.The Inspector of Police,
Aviyur Police Station, Kariyapatti Taluk,
Virudhunagar District.
5.The Assistant Director,
Animal Husbandry Department,
Virudhunagar District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India for issuance of Writ of Certiorarified Mandamus, to call for the
records relating to the impugned order passed by the fifth respondent in
Na.Ka.No.15/U/2023, dated 13.06.2023 and to quash the same and
1/5
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consequently, to direct the respondents 1 to 5 to grant permission and
adequate police protection for conducting the Kidaai Muttu (Goat Fight)
sports event on 25.06.2023 from 08.30 am onwards or any other
subsequent date at Aviyur Village, Kariyapatti Taluk, Virudhunagar
District.
For Petitioner :Mr.P.Suresh Kumar
For Respondents :Mr.J.Ashok
Additional Government Pleader
*****
ORDER
This Writ Petition has been filed in the nature of a Certiorarified
Mandamus questioning the order passed by the fifth respondent/the
Assistant Director, Animal Husbandry Department in Virudhunagar
District, dated 13.06.2023. The said order was passed, since the first
respondent had not granted permission for conducting Kidai Muttu (Goat
Fight) sheduled on 25.06.2023 (Sunday).
2.Heard Mr.P.Suresh Kumar, learned Counsel for the petitioner and
Mr.J.Ashok, learned Additional Government Pleader for the respondents.
3.The learned Counsel for the petitioner placed reliance on the
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judgment of the Division Bench of this Court in W.P.(MD)No.11751 of
2023, dated 11.05.2023. [M.Ganesan vs. District Collector and others],
wherein, various conditions have been imposed, by which permission can
be granted.
4.The learned Counsel for the petitioner also placed reliance on the
order of a learned Single Judge of this Court in W.P.(MD)No.2130 of
2023, dated 08.02.2023 [M.Basheer Ahmed vs District Collector,
Virudhunagar and others]. There also several conditions have been
given.
5.A direction is given to the first respondent to examine the
aforementioned orders and pass necessary orders and forward the same to
the fifth respondent. Since the fifth respondent will now have to re-
consider his own order, on the basis of the order of the District Collector,
the order impugned is set aside and a fresh order may be passed by the
fifth respondent on the basis of the order of the first respondent. Though
the festival was scheduled to be held on 25.06.2023, it is now been stated
by the learned Counsel for the petitioner that it would be held on
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02.07.2023. The entire process by the first and fifth respondent should be
completed within that particular date.
6.The Writ Petition stands disposed of. No costs.
Index :Yes / No 23.06.2023
Internet :Yes
NCC : Yes/No
Note: Issue order copy by 26.06.2023.
cmr
To
1.The District Collector,
Virudhunagar District, Virudhunagar.
2.The Superintendent of Police,
Virudhunagar District, Virudhunagar.
3.The Assistant Superintendent of Police,
Aruppukottai, Virudhunagar District.
4.The Inspector of Police,
Aviyur Police Station, Kariyapatti Taluk,
Virudhunagar District.
5.The Assistant Director,
Animal Husbandry Department,
Virudhunagar District.
https://www.mhc.tn.gov.in/judis
C.V.KARTHIKEYAN, J.
cmr
Order made in
W.P.(MD)No.15000 of 2023
23.06.2023
https://www.mhc.tn.gov.in/judis
