[Cites 1, Cited by 0]
Madras High Court
Karuppaiah Ambalam vs The Superintendent Of Police on 19 February, 2026
Author: S.Srimathy
Bench: S.Srimathy
WP CRL.(MD). No.717 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 19.02.2026
CORAM
THE HONOURABLE MRS. JUSTICE S.SRIMATHY
WP CRL.(MD). No.717 of 2026
Karuppaiah Ambalam, ... Petitioner
Vs.
1. The Superintendent of Police,,
Sivagangai District..
2. The Deputy Superintendent of Police,
Tirupattur Taluk,
Sivagangai District.
3. State of Tamilnadu Rep by
Inspector of Police,
Nerkuppai, Police Station,
Thiruppathur Taluk,
Sivagangai.
4.Selvi
(R4 impleaded as per the order of this Court
in WMP.Crl(MD)No.222 of 2026 dated 19.02.2026)
5.The Tahsildhar,
Tirupattur Taluk,
Sivagangai District.
(R5 suo-motu impleaded by this Court order
dated 19.02.2026)
... Respondents
1/5
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WP CRL.(MD). No.717 of 2026
PRAYER :- Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus directing the respondents to grant
permission protection to the petitioner and the villagers of Navanikalam
Village, Thiruppathur Taluk, Sivagangai District to conduct Puthupatchi
Amman Temple festival in the customary manner, including procession,
worship and related religious practices from 23.02.2026 to 03.03.2026 by
considering the petitioner's representation dated 02.02.2026.
For Petitioner : Mr.RMS.Sethuraman
for M/s.Kbs Law Office
For Respondents : Mr.A.S.Abul Kalaam Azad,
Government Advocate (Crl.Side) for R1 to R3
: Mr.S.Ramanathan for R4
: Mr.M.Muthumanikkam
Government Advocate for R5
ORDER
This writ petition has been filed seeking issuance of Writ of
Mandamus, directing the respondents to grant permission protection to
the petitioner and the villagers of Navanikalam Village, Thiruppathur
Taluk, Sivagangai District to conduct Puthupatchi Amman Temple
festival in the customary manner, including procession, worship and
related religious practices from 23.02.2026 to 03.03.2026 by considering
the petitioner's representation dated 02.02.2026.
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2. Heard the learned counsel on either side.
3. According to the petitioner, he was conducting the festival in
the village. But, according to the fourth respondent, the petitioner
committed misappropriation, therefore, he left the village, after the said
allegation,. Both the statements were recorded. The present issue ought
to be resolved by conducting peace committee meeting. Therefore, the
Tahsildhar, Tirupattur Taluk, Sivagangai District is suo-motu impleaded
as fifth respondent.
4. The petitioner is directed to submit a representation to the
Tahsildhar, Tirupattur Taluk. Thereafter, the Tahsildar shall issue notice
to the petitioner as well as the fourth respondent as well as the other
villages and conduct a peace committee meeting and thereafter pass
appropriate orders. The parties are directed to adhere to the orders that
would be passed in the Peace Committee Meeting. Since the festival is
scheduled on 23.02.2026, the orders may be passed on or before
22.02.2026.
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5. With the above direction, this Writ Petition is disposed of.
19.02.2026
LS
Note: Issue order copy on 19.02.2026
TO
1. The Superintendent of Police,,
Sivagangai District..
2. The Deputy Superintendent of Police,
Tirupattur Taluk,
Sivagangai District..
3.The Inspector of Police,
Nerkuppai, Police Station,
Thiruppathur Taluk,
Sivagangai.
4.The Tahsildhar,
Tirupattur Taluk,
Sivagangai District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/02/2026 08:04:05 pm )
S.SRIMATHY,J
LS
19.02.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/02/2026 08:04:05 pm )
