R.Nagarajan vs The Deputy Divisional Engineer
2026 Latest Caselaw 517 Mad

Madras High Court

R.Nagarajan vs The Deputy Divisional Engineer on 19 February, 2026

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                                          W.P.(MD) No.4700 of 2026


                       BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT

                                                   DATED: 19.02.2026

                                                           CORAM

                        THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                              W.P.(MD)No.4700 of 2026

                     R.Nagarajan                                                            ... Petitioner

                                                                Vs

                     1.The Deputy Divisional Engineer,
                       National Highways Department,
                       Kuzhithurai,
                       Kanyakumari District.

                     2.The District Collector,
                       Kanyakumari District,
                       Nagercoil.

                     3.The Superintendent of Police,
                       Kanyakumari District,
                       Nagercoil.

                     4.The Inspector of Police,
                       Pudhukadai Police Station,
                       Pudhukadai,
                       Kanyakumari District.                                                ... Respondents


                     Prayer: Writ Petition filed under Article 226 of the Constitution of India
                     praying to issue a Writ of Mandamus, directing the respondents,
                     particularly,   the   first    respondent          to     consider      the    petitioner's
                     representation dated 02.02.2026 and pass appropriate orders on merits
                     and in accordance with law with regard to put decorated welcome arches

                     1/5


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                                                                                            W.P.(MD) No.4700 of 2026


                     with Arulmigu Bhadhreswari Amman Photo in five places in the National
                     Highways road heading Thengapattanam.

                                       For Petitioner                  : Mr.J.Jeevin

                                       For R-1 and R-2                 : Mr.K.Balasubramani,
                                                                         Special Government Pleader

                                       For R-3 and R-4                 : Mr.A.Albert James,
                                                                        Government Advocate
                                                                        (Criminal Side)


                                                        ORDER

This writ petition has been filed seeking a direction to the

respondents, particularly, the first respondent to consider the petitioner's

representation dated 02.02.2026 and pass appropriate orders on merits

and in accordance with law with regard to put decorated welcome arches

with Arulmigu Bhadhreswari Amman Photo in five places in the National

Highways road heading Thengapattanam.

2. Mr.K.Balasubramanai, learned Special Government Pleader

takes notice for respondent Nos.1 and 2 and Mr.A.Albert James,

Government Advocate (Criminal Side) takes notice for respondent Nos.3

and 4. By consent of both parties, the writ petition itself is taken up for

final disposal at the admission stage itself.

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3. It is the case of the petitioner that he is the President of the

Devotees’ Association of Arulmigu Sree Bhadreswari Amman

Devasthanam, situated at Panangalmukku, Thengapattanam Post,

Kanyakumari District. Every year, during the Tamil month of Maasi, the

devotees celebrate a festival known as Maasi Thiruvizha and during this

year, they intend to celebrate the said Thiruvizha on 22.02.2026. For

celebrating the said festival in a grand manner, it is stated that the

erection of welcome arches at various places is essential. In this regard,

the petitioner submitted a representation dated 02.02.2026 to the

respondents seeking permission to erect welcome arches in front of the

temple and at other places in Thengapattanam. However, the said

representation has not been considered till date. Aggrieved by the same,

the petitioner has filed the present writ petition.

4. The learned Special Government Pleader appearing for

respondent Nos.1 and 2 would submit that the petitioner’s representation

dated 02.02.2026 would be considered in accordance with law.

5. In view of the above submission, without expressing any

opinion on the merits of the matter, this Court directs the first respondent

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to consider the representation of the petitioner dated 02.02.2026 and pass

appropriate orders on merits and in accordance with law on or before

21.02.2026, in view of the fact that the festival is scheduled to be held on

22.02.2026.

6. With the above direction, this Writ Petition is disposed of.

There shall be no order as to costs.

19.02.2026 TSG Speaking/Non-speaking order Index : Yes / No Neutral Citation : Yes / No Note : Issue Order Copy by 19.02.2026 To

1.The Deputy Divisional Engineer, National Highways Department, Kuzhithurai, Kanyakumari District.

2.The District Collector, Kanyakumari District, Nagercoil.

3.The Superintendent of Police, Kanyakumari District, Nagercoil.

4.The Inspector of Police, Pudhukadai Police Station, Pudhukadai, Kanyakumari District.

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KRISHNAN RAMASAMY, J.

TSG

19.02.2026

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