[Cites 1, Cited by 0]
Madras High Court
Meganathan vs The Tahsildar on 17 February, 2026
Author: S.Srimathy
Bench: S.Srimathy
WP CRL.(MD). No.872 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 17.02.2026
CORAM
THE HONOURABLE MRS. JUSTICE S.SRIMATHY
WP.Crl.(MD). No.872 of 2026
Meganathan, ... Petitioner
Vs.
1. The Tahsildar, Thiruppathur,
Thiruppattur Taluk,
Sivagangai District.
2. The Inspector of Police,
Thirupattur Town Police Station,
Thiruppattur Taluk,
Sivagangai District.
3. Rajendran, ... Respondents
PRAYER :- Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamusm directing the respondents 1 and 2
to ensure compliance of the peace committee meeting in Na.Ka.A5/535
of 2024 dated 21.02.2024 by considering the petitioners representation
dated 01.02.2026 and 11.02.2026 within the time that may be stipulated
by this Court.
For Petitioner : Mr.Mahaboob Athiff.M.,
1/6
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WP CRL.(MD). No.872 of 2026
For Respondents : Mr.A.S.Abul Kalaam Azad,
Government Advocate (Crl.Side) for R2
: Mr.P.Thambidurai, Government Advocate for R1
: Mr.H.Arumugam for R3
ORDER
This writ petition has been filed seeking issuance of Writ of
Mandamus, directing the respondents 1 and 2 to ensure compliance of
the decision of peace committee meeting in Na.Ka.A5/535 of 2024 dated
21.02.2024, by considering the petitioner's representation dated
01.02.2026 and 11.02.2026.
2. Heard the learned counsel on either side.
3. Admittedly, there are two groups in Thiruvidaiyarpatti villlage,
Tirupattur Taluk. The temple, namely, Sengamada Karuppar temple
belong to Hindu Adi Dravidar Community. There is a practice to confer
Ambalamship to the other community. One Ganesan is receiving the said
Ambalamship. There was a dispute for the said Ambalam ship between
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the said Ganesan and other group namely, Radhakrishnan and Rajendran.
But that was conferred by the Joint Commissioner, HR & CE in the
litigation. Subsequently, the litigation went up to the Supreme Court, and
the said Ambalamship was conferred to the said Ganesan. Eventhough
the Supreme Court has passed the order conferring the title to Ganesan,
but suo-motu, the Commissioner of HR & CE Department, has reopened.
Aggrieved by the same, a writ petition was filed, but as of now, the
proceedings before the Commissioner is stayed by this Court in a writ
petition.
4. Based on the above facts, now the present writ petition is filed
to ensure the compliance of the Peace Committee Meeting, resolution
dated 21.02.2024.
5. The learned counsel appearing for the third respondent,
however, brought to the knowledge of this Court that the said Peace
Committee Meeting is not convened under statutory provision for which
they had already preferred a writ petition in W.P.(MD)No.7715 of 2024,
this Court vide order dated 27.03.2024 has held that there is no statutory
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provision for conducting Peace Committee Meeting and directed the
petitioner to ignore the same. With the said observation, the writ petition
was disposed of.
6. As of now the Peace committee meeting resolution is
non-existence one. Therefore, the present writ petition cannot be
entertained for the reason that the Peace Committee meeting cannot be
enforced.
7. However, this court independently heard the matter on merits.
The said temple is in existence for more than 400 years. There was a
practice to confer Ambalamship to another Community which was
followed by the Adi Dravidar Community. As of now the Ambalamship
is conferred to one Ganesan.
8. During Shivarathri festival, there will be Kavadi festival in the
said village and the same is being conducted by the said Adi Dravidar
Community. Now, the third respondent has constructed a new temple in a
patta land and he is seeking permission to conduct Kavadi festival in his
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patta land. However, the third respondent is permitted to worship and
conduct Annathanam to tonsure, Kathukuthu, in his temple within the
premises of his patta land. However, as far as Kavadi is concerned, the
temple was constructed in the year 2024 only and therefore, there is no
practice of conducting Kavadi and the said practice is a new practice.
9. Since there is an Adi Dravidhar Community, the prosecution
submitted some law and order problem would arise. Therefore, the third
respondent is permitted to do Kavadi within his patta land and temple
alone without taking the same as a procession on the streets.
10. With the above direction, this Writ Petition is disposed of.
17.02.2026
NCC :yes/No
Internet:yes/No
LS
Note: Issue order copy on 17.02.2026
TO
1. The Tahsildar,
Thiruppathur,
Thiruppattur Taluk,
Sivagangai District.
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S.SRIMATHY,J
LS
2. The Inspector of Police,
Thirupattur Town, Police Station,
Thiruppattur Taluk,
Sivagangai District.
17.02.2026
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