Irulappan vs The Superintendent Of Police
2025 Latest Caselaw 6095 Mad

Madras High Court

Irulappan vs The Superintendent Of Police on 26 August, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                  W.A.(MD) No.2449 of 2025



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 26.08.2025

                                                             CORAM:

                                    THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                       and
                                    THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN


                                              W.A.(MD) No.2449 of 2025
                                                         and
                                             C.M.P.(MD) No.14153 of 2025


                 Irulappan                                                                       ... Appellant
                                                                 -vs-


                 1.The Superintendent of Police
                   Virudhunagar District
                   Virudhunagar

                 2.The Deputy Superintendent of Police
                   Srivilliputhur Sub Division
                   Virudhunagar District

                 3.The Inspector of Police
                   Krishnankovil Police Station
                   Virudhunagar District                                                         ... Respondents


                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 25.07.2025, passed in W.P.(MD) No.665 of 2025, on the file of

                 this Court.


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                                                                                      W.A.(MD) No.2449 of 2025




                                  For Appellant        : Mr.R.Balamuruganantham




                                                          JUDGMENT

[Judgment of the Court was made by S.M.SUBRAMANIAM, J.]

This intra court appeal is directed against the order of the learned

Single Judge, dated 25.07.2025, passed in W.P.(MD) No.665 of 2025.

2. Admittedly, Arulmigu Sree Pon Irulappa and Periakaruppasamy

Temple, situated at K.Pudur, Watrap Union, Sriviliputhur Taluk,

Virudhunagar District, is a private temple and administered by few private

individuals. Disputes exist between the villagers for performing

Kumbabishegam in the said temple. Such private disputes cannot be

adjudicated in a writ proceedings nor writ against such private temples are

maintainable under Article 226 of the Constitution of India. The appellant has

to resolve the dispute by approaching the competent civil court of law.

Therefore, the Writ Court is right in dismissing the writ petition, which

deserves no interference of this Court.

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3. Accordingly, this writ appeal dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                    [S.M.S., J.]               [G.A.M., J.]
                                                                                   26.08.2025
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:

1.The Superintendent of Police, Virudhunagar District, Virudhunagar.

2.The Deputy Superintendent of Police, Srivilliputhur Sub Division, Virudhunagar District.

3.The Inspector of Police, Krishnankovil Police Station, Virudhunagar District.

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S.M.SUBRAMANIAM, J.

and G.ARUL MURUGAN, J.

krk

and

26.08.2025

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