[Cites 0, Cited by 0]
Madras High Court
S.Gowthaman vs A.Murugesan on 18 February, 2026
Author: G.Jayachandran
Bench: G.Jayachandran
WA(MD)No.1296 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.02.2026
CORAM :
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
and
THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
WA(MD)No.1296 and 1426 of 2024
and CMP(MD) Nos.10012 and 11020 of 2024
S.Gowthaman ... Appellant
Vs
1. A.Murugesan,
S/o.Alagar, No.5/48, Nandavanapatti,
Dindigul District, Dindigul..
2. The District Collector,,
Dindigul District, Dindigul..
3. The Revenue Divisional Officer,
Dindigul Taluk, Dindigul..
4. The Tahsildar,,
Dindigul West Taluk, Dindigul.. ... Respondents
PRAYER :-Writ Appeal filed under Clause 15 of Letters Patent, praying to
prefer this Memorandum of Grounds of Writ Appeal against the order made in
WP(MD). No.12090 of 2024 dated 10.06.2024.
For Appellants : Mr.O.R.Gokul Abhimanyu
For Respondents : Mr.S.Sukumar for R1
Mr.SRA.Ramachandran for R2 to R4
Additional Government Pleader
Page No.1 of 5
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WA(MD)No.1296 of 2024
WA(MD) No.1426/2024
S.Gowthaman ... Appellant
Vs
1. A.Murugesan,
S/o.Alagar, No.5/48, Nandavanapatti,
Dindigul District,.
2. The District Collector,,
Dindigul District, Dindigul.
3. The Revenue Divisional Officer,
Dindigul District, Dindigul.
4. The Tahsildar,,
Dindigul West Taluk,
Dindigul District,.
5. The Deputy Superintentdent Of Police,,
Dindigul Rural,
Dindigul..
6. The Inspector of Police,,
Dhadikombu Police Station,
Dindigul.. ... Respondents
PRAYER :-Writ Appeal filed under Clause 15 of Letters Patent, praying to
prefer this Memorandum of Grounds of Writ Appeal against the order made in
WP(MD). No.12985 of 2024 dated 14.06.2024.
For Appellants : Mr.O.R.Gokul Abhimanyu
For Respondents : Mr.S.Sukumar for R1
Mr.SRA.Ramachandran for R2 to R4
Additional Government Pleader
Mr.K.Gnanasekaran for R5 and R6
Government Advocate (Crl. side)
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WA(MD)No.1296 of 2024
COMMON JUDGMENT
(Judgment of the Court was delivered by Dr.G.JAYACHANDRAN, J.)
Heard the learned counsel on either side.
2. We find that by suppressing certain facts, orders have been obtained
from this Court and now it has been exposed by either side through the writ
appeals. We are of the opinion that if the appellants are not capable of
conducting the festival peacefully, it is open to the official respondents to lock
and seal the temple premises and restore peace in the locality. Before resorting
to that action, there shall be a peace meeting in the village to arrive at possible
solution for conducting the festival amicably and if such attempt fails, it is open
for the authorities to take appropriate action of sealing the premises till the
peace is restored. With this observation, the writ appeals stand dismissed. No
costs. Consequently connected Miscellaneous Petitions are closed.
(G.J, J.) (K.K.R.K, J.)
Index : Yes / No 18.02.2026
Neutral Citation : Yes / No
RR
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To
1. The District Collector,,
Dindigul District, Dindigul.
2. The Revenue Divisional Officer,
Dindigul District, Dindigul.
3. The Tahsildar,,
Dindigul West Taluk,
Dindigul District,.
4. The Deputy Superintentdent Of Police,,
Dindigul Rural,
Dindigul..
5. The Inspector of Police,,
Dhadikombu Police Station,
Dindigul..
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DR.G.JAYACHANDRAN, J
and
K.K.RAMAKRISHNAN, J.
RR
Order made in
WA(MD)Nos.1296 and 1426 of 2026
DATED : 18.02.2026
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