Madras High Court
Mohan @ Mohan Nayakkar vs The District Collector on 5 September, 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.09.2023
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.P.No.26080 of 2023
Mohan @ Mohan Nayakkar ... Petitioner
Vs.
1.The District Collector,
Chengalpattu District,
Chengalpattu.
2.The Superintendent of Police,
Chengalpattu District,
Chengalpattu.
3.The Tahsildar,
Thirukkazhukundram Tahsildar Office,
Thirukkazhukundram,
Chengalpattu District.
4.The Inspector of Police,
Thirukkazhukundram Police Station,
Thirukkazhukundram,
Chengalpattu District.
5.Manickam
6.Sekar ...Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India, pleased to
issue a Writ of Mandamus, to direct the 2nd rand 4th respondents to take appropriate
1/4
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action against the 5th and 6th respondents for excommunicating the petitioner family
members from the participation of the Arulmigu Sri Selliyamman Temple Annual
festival and to take further action to protect the petitioner and their family members
right to participate and worship the community deity, Kaappu Kattu [Wear sacred
thread in arms] Arulmigu Sri Selliyamman Temple Annual festival scheduled on
06.09.2023 at Vembakkam Village, Anur Post, Thirukkazhukundram Taluk,
Chengalpattu District based on the petitioner's representations dated 14.08.2023,
22.08.2023, 31.08.2023.
For Petitioners : Mr.A.Venkatesan
For Respondents : Mr.A.Damodaran
Additional Public Prosecutor for 1 to 4
ORDER
This Writ Petition has been filed to direct the 2nd rand 4th respondents to take
appropriate action against the 5th and 6th respondents for excommunicating the petitioner
family members from the participation of the Arulmigu Sri Selliyamman Temple
Annual festival and to take further action to protect the petitioner and their family
members right to participate and worship the community deity, Kaappu Kattu [Wear
sacred thread in arms] Arulmigu Sri Selliyamman Temple Annual festival scheduled on
06.09.2023 at Vembakkam Village, Anur Post, Thirukkazhukundram Taluk,
Chengalpattu District based on the petitioner's representations dated 14.08.2023,
22.08.2023, 31.08.2023.
https://www.mhc.tn.gov.in/judis
2.Learned Additional Public Prosecutor, on instructions, submitted that, based on
the complaint given by the petitioner, petition enquiry is pending in C.S.R.No.1764 of
2023 on the file of the respondent Police.
3.The petitioner is directed to co-operate with the Police for enquiry and the
respondent Police shall conduct the enquiry keeping in mind the judgment in Lalitha
Kumari vs. Government of Uttar Pradesh reported in 2013 (6) CTC 353. On
completion of the enquiry, the respondent Police shall take a decision regarding the
further course of action. This process shall be completed by the respondent Police
within a period of two weeks from the date of receipt of copy of this order.
4.With the above directions, this Writ Petition is closed. No Costs.
05.09.2023
Index : Yes/No
Internet : Yes/No
Speaking/Non-Speaking Order
ssr
Note:Issue Order Copy on 05.09.2023
https://www.mhc.tn.gov.in/judis
N.ANAND VENKATESH, J
ssr
To
1.The District Collector,
Chengalpattu District,
Chengalpattu.
2.The Superintendent of Police,
Chengalpattu District,
Chengalpattu.
3.The Tahsildar,
Thirukkazhukundram Tahsildar Office,
Thirukkazhukundram,
Chengalpattu District.
4.The Inspector of Police,
Thirukkazhukundram Police Station,
Thirukkazhukundram,
Chengalpattu District.
5.The Public Prosecutor,
High Court, Madras.
W.P.No.26080 of 2023
05.09.2023
https://www.mhc.tn.gov.in/judis
