[Cites 1, Cited by 0]
Madras High Court
Sivanantham vs The District Collector on 25 February, 2026
Author: S.Srimathy
Bench: S.Srimathy
W.P.Crl.(MD).No.1100 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :25.02.2026
CORAM:
THE HONOURABLE MRS JUSTICE S.SRIMATHY
W.P.Crl.(MD) No. 1100 of 2026
Sivanantham ... Petitioner
Vs.
1.The District Collector,
Madurai,
Madurai District.
2.State of Tamil Nadu rep. by,
The Superintendent of Police,
Madurai,
Madurai District.
3.State of Tamil Nadu rep. by,
The Deputy Superintendent of Police,
Melur,
Madurai District.
4.State of Tamil Nadu rep. by,
The Inspector of Police,
Keelavalavu Police Station,
Madurai District. ... Respondent
PRAYER : Writ Petition is filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, to direct the
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W.P.Crl.(MD).No.1100 of 2026
respondents to grant permission and protection for conducting the double
bullock cart race to be held on 14.03.2026 at Uranganpatti Village Road
to Mathagupatti Road, Madurai District, between 06.00 a.m. to 09.00 a.m
in connection with the “Masi Festival” in Shri Manthai Karuppanasamy
Kovil, situated at Uranganpatti Village, Uranganpatti Post, Melur Taluk,
Madurai District by considering the petitioner's representation dated
21.02.2026.
For Petitioner :Mr.B.Santhanam Rajesh Kumar
For Respondent :Mr.P.Thambidurai (for R1)
Government Advocate
Mr.A.S.Abul Kalaam Azad, (for R2 to R4)
Government Advocate (Crl. Side)
ORDER
The present Writ Petition has been filed for the issuance of a Writ
of Mandamus, to direct the respondents to grant permission and
protection for conducting the double bullock cart race to be held on
14.03.2026 at Uranganpatti Village Road to Mathagupatti Road, Madurai
District, between 06.00 a.m. to 09.00 a.m in connection with the “Masi
Festival” in Shri Manthai Karuppanasamy Kovil, situated at Uranganpatti
Village, Uranganpatti Post, Melur Taluk, Madurai District by considering
the petitioner's representation dated 21.02.2026.
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W.P.Crl.(MD).No.1100 of 2026
2.The learned Government Advocate (Crl. Side) appearing for the
respondents Police submitted that pending the writ petition, the fourth
respondent has rejected the permission on the ground that the petitioner
has not obtained any permission from the District collector.
3.Therefore, the petitioner is directed to file a fresh petition before
the first respondent/District Collector and the first respondent/District
Collector is directed to consider the same and pass appropriate orders in
accordance to law within a period of one week from the date of receipt of
a copy of this order.
4.With the above observations, this Writ Petition is disposed of.
There shall be no order as to costs.
25.02.2026
NCC : Yes/No
Index : Yes/No
Internet : Yes
vsg
Note:Issue Order Copy on 02.03.2026.
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W.P.Crl.(MD).No.1100 of 2026
To
1.The District Collector,
Madurai,
Madurai District.
2.The Superintendent of Police,
Madurai,
Madurai District.
3.The Deputy Superintendent of Police,
Melur,
Madurai District.
4.The Inspector of Police,
Keelavalavu Police Station,
Madurai District.
5.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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W.P.Crl.(MD).No.1100 of 2026
S.SRIMATHY, J
vsg
25.02.2026
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