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Madras High Court
U.Murugesan vs The Superintendent Of Police on 19 February, 2026
Author: S.Srimathy
Bench: S.Srimathy
WP CRL.(MD). No.949 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.949 of 2026
and WPMP. Crl.(MD)No.247 of 2026
U.Murugesan ... Petitioner
Vs
1. The Superintendent of Police,
Thanjavur District,
Thanjavur.
2. The Deputy Superintendent of Police,
Orathanadu Circle,
Thanjavur District.
3. The Inspector of Police,
Vattathikottai Police Station,
Thanjavur District.
4. The Tahsildar,
Thiruvonam Taluk,
Thanjavur District.
5.A.Perumal ... Respondents
PRAYER :- To issue a Writ of Mandamus directing the
respondents 1 to 4 forbearing the 5th respondent to
conduct an individual Kumbaabisekam scheduled on
06.03.2026 at Naripathai Arulmigu Sri Kamachiyamman
1/6
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WP CRL.(MD). No.949 of 2026
Kovil, Neyveli North Part Village, Thiruvonam Taluk,
Thanjavur District and consequently permit the
petitioner and other Pangalies for worshiping and
administrative purpose peacefully Naripathai
Arulmigu Sri Kamachiyamman Kovil, Neyveli North Part
Village, Thiruvonam Taluk, Thanjavur District, by
considering the petitioner's representation dated
04.02.2026 within a stipulated period fixed by this
Court.
For Petitioner : P.Balamurugan,
Advocate.
For R1 & R3 : Mr.A.S.Abul Kalaam Azad,
Government Advocate (Crl.Side)
For R4 : Mr.P.Thambidurai
Government Advocate
ORDER
The petitioner filed this writ petition to direct
the respondents 1 to 4 forbearing the 5th respondent
to conduct individual Kumbaabisekam scheduled on
06.03.2026 in the petition mentioned temple.
2.Heard both sides.
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3. The petitioner claims himself to be a Trustee
of the subject temple and referred to a trust deed
dated 07.08.2024. But the present petition is filed
on individual capacity not as a trustee. The said
fact is recorded. Now the claim of the petitioner is
that temple Kumbabisekam was conducted as early as
1987. At that time, his name is shown as Paramparai
trustee and poojathar along with one Appavu Bakthar.
However, the petitioner further submitted that he has
been discriminated and he has not been allowed to
worship and pay temple Vari.
4. It is stated by the learned Government
Advocate (Crl. Side) appearing for the fourth
respondent that during 1982 also the said
Kumbabisekam festival conducted by the villagers and
the public. Therefore the petitioner cannot claim any
individual right.
5. The learned Government Advocate(crl. Side)
appearing for the State on instructions submitted
that the petitioner is permitted to worship as well
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as to pay the temple 'Vari'. Eventhough the villagers
are accepting to receive 'Vari' provided if the
petitioner will pay the same. There is no dispute in
the same. Accordingly, the petitioner is permitted to
pay the temple 'Vari' and the villagers shall receive
the same. The petitioner is also permitted to
participate in the Kumbabisekam and also permitted to
worship.
6. With this directions, this Writ Petition is
disposed of. No Costs. Consequently, connected
miscellaneous petition is closed.
19.02.2026
PJL
Note:Issue order copy on 25.02.2026.
TO
1. The Superintendent of Police,
Thanjavur District,
Thanjavur.
2. The Deputy Superintendent of Police,
Orathanadu Circle,
Thanjavur District.
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3. The Inspector of Police,
Vattathikottai Police Station,
Thanjavur District.
4. The Tahsildar,
Thiruvonam Taluk,
Thanjavur District.
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S.SRIMATHY,J
PJL
ORDER
IN
Date : 19/02/2026
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