[Cites 1, Cited by 0]
Madras High Court
K.Jegadheeshwaran vs State Of Tamilnadu Rep By Inspector Of ... on 10 April, 2026
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P.Crl.(MD)No.2108 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 10.04.2026
CORAM:
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.P.Crl.(MD)No.2108 of 2026
and
W.P.M.P.Crl.(MD)Nos.517, 518 & 518 of 2026
K.Jegadheeshwaran ... Petitioner
Vs.
1.The State of Tamilnadu,
Rep by Inspector of Police,
Paramakudi Town Police Station,
Ramanathapuram District.
2.The Sub Inspector of Police,
Paramakudi Town Police Station,
Ramanathapuram District.
3.Chandrasekar ... 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 pertaining
to the impugned rejection order dated 08.04.2026 on the file of the 2 nd
respondent and quash the same as illegal and consequently directing the
respondent nos.1 and 2 to permit the petitioner to participate as a Poojari and
perform customary ritual practice namely Godly Frenzy (rhkpahLjy;) in the
Arulmigu Sri Paththini Amman temple festival held on 10.04.2026 (Friday) is
situated at Kovalan Street, Paramakudi Town, Ramanathapuram District within
time stipulated by this Court.
1/7
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W.P.Crl.(MD)No.2108 of 2026
For Petitioner : Mr.I.Robert Chandra Kumar
For R1 & R2 : Mr.M.Sakthi Kumar
Government Advocate (Crl.)
ORDER
Challenging the impugned order passed by the 2nd respondent on
08.04.2026 and consequently direct the respondents 1 and 2 to permit the
petitioner to participate participate as Maruladi (Samiyaduthal) in Arulmigu Sri
Paththini Amman temple festival, which is scheduled to be held on 10.04.2026,
this writ petition is filed.
2. Since no adverse order is passed against the 3rd respondent, notice to
the 3rd respondent is dispensed with.
3. The learned counsel for the petitioner submitted that his father
Kandhan was one among the Maruladis of Arulmigu Sri Paththini Amman
temple who performed Godly Frenzy (rhkpahLjy;). After his demise, the
petitioner is one among the Maruladis in the aforesaid temple. However, to the
petitioner's surprise and shock, in this year, his name is excluded from among
the other four Maruladis in performing the divine frenzy dance on 10.04.2026
in the Temple festival event. Since the petitioner's name was excluded, he made
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a representation before the 2nd respondent on 31.03.2026. However, the same
was rejected by the 2nd respondent directing the petitioner to approach the Civil
Court. Challenging the same, this writ petition is filed.
4. The learned Government Advocate(Criminal) submitted that the matter
has been urgently filed and brought as lunch motion with regard to a temple
festival, which is to be conducted tonight (10.04.2026) and he is bereft of any
instructions from the 2nd respondent police station.
5. Heard the learned counsel on either side and carefully perused the
materials available on record.
6. It is seen that the 2nd respondent has passed the impugned order,
rejecting the petitioner's claim from participating as a Maruladi in the temple
festival. The petitioner's father still his demise, performed as one among the
Maruladis and after his demise, the petitioner had also performed as Maruladi
among the total five Maruladis. Without any notice, the temple administration
has excluded him from performing the divine frenzy dance. However, the 2nd
respondent has passed the impugned order directing the petitioner to approach
the Civil Court to conduct himself as one of the maruladis of the temple. This
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Court is of the concerned view that the petitioner's right of performing as
Maruladi will not have any impact in the administration of the day to day affairs
of the temple and he should not be excluded from performing as a Maruladi
during temple festival. In view of the same, it is made clear that the petitioner
should not claim any right of administration or any other specific first honor
during the temple festival in Arulmigu Sri Paththini Amman temple. For the
purpose of facilitating him to perform the divine frenzy dance, the impugned
ordered is hereby set aside, directing the petitioner to participate in the temple
festival as a Maruladi and perform divine dance along with other Maruladis at
the time of Saamiyaduthal. It is made clear that the petitioner should not resort
to the same tactics of seeking permission to perform as a Maruladi during next
temple festival in the last minute.
7. With the above directions, this Writ Petition stands disposed of. No
costs. Consequently, connected Miscellaneous Petitions are closed.
10.04.2026
NCC : Yes / No
Index : Yes / No
gbg
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Note: Issue order copy on 10.04.2026.
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TO:-
1.The Inspector of Police,
Paramakudi Town Police Station,
Ramanathapuram District.
2.The Sub Inspector of Police,
Paramakudi Town Police Station,
Ramanathapuram District.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
L.VICTORIA GOWRI, J.
gbg
Order made in
Dated
10.04.2026
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