[Cites 1, Cited by 0]
Madras High Court
Ganesan vs The Collector on 25 February, 2026
Author: G.Jayachandran
Bench: G.Jayachandran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.02.2026
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
AND
THE HON'BLE MR JUSTICE K.K.RAMAKRISHNAN
W.P(MD)No.4840 of 2026
Ganesan ... Petitioner
.Vs.
1.The Collector,
Pudukottai District,
Pudukottai.
2.The Superintendent.
Pudukottai District,
Pudukottai.
3.The Revenue Divisional Officer,
Iluppur Revenue Division,
Pudukkottai District.
4.The Tahsildar,
Kulathur Taluk,
Pudukottai District.
5.The Deputy Superintendent of Police,
Pudukottai District,
Pudukottai.
1/6
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6.The Inspector of Police,
Vellanur Police Station
Pudukottai District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution
of India, praying this Court to issue a writ of Certiorarified
Mandamus calling for the records pertaining to the impugned
order in Na.Ka.E-4023238/2025/C5, dated 16.2.2026, on the file of
the first respondent and quash the same as illegal and
consequently direct the respondents to permit the Petitioner to
conduct ‘’Vadamadu Manjuvirattu’’ in Melur Village,
Rengudikudi Kulam, Kulathur Taluk, Pudukkottai District.
For Petitioner : Mr.R.Venkatesan
For R1,R3 & R4 : Mr.J.Ashok
Addl.Govt. Pleader
For R2,R5 and R6 : Mr.K.Gnanasekaran
Govt.Advocate(Crl.Side)
ORDER
(Order of the Court was made by DR.G.JAYACHANDRAN)
The Writ Petition is filed seeking Writ of Certiorarified
Mandamus to call for the records of the impugned order dated
16.2.2026 pertaining to the proceedings of the first respondent
denying permission to the Petitioner for conducting Vadamadu
Manjuvirattu in Melur Village, Rengudikudi Kulam, Kulathur
Taluk, Pudukkottai District on the birth day of Former Chief
Minister J.Jeyalalitha.
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2.The learned Additional Government Pleader appearing
for the respondents 1,3 and 4 submits that the village in which
permission is sought to conduct Manjuvirattu is not a notified
village. Therefore, the District Collector, on receipt of
representation, had sought for certain documents to consider the
request, but the Petitioner has not furnished those documents.
Hence the request for grant of permission to conduct Vadamadu
Manjuvirattu was declined.
3.The learned counsel for the Petitioner would submit that
the District Administration is permitting the Manjuvirattu for
request made by the ruling party and they are only discriminating
the request from the opposition party.
4.We are not inclined to go into the political dispute. It is
clear and certain that Manjuvirattu event can be conducted only
in the notified place and notification is done following certain
procedures. Unless the Petitioner undergo the proedure and got
permission for conducting Manjuvirattu event, he cannot, as a
matter of right seek permission to conduct Manjuvirattu event.
5.With these observations, the Writ Petition stands disposed
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of, with liberty to the Writ Petitioner to undergo the process
notifying his village to conduct Vadamadu Manjuvirattu event.
No costs.
[G.J.,J.] [K.K.R.K.,J.]
25.02.2026
NCS : Yes/No
Index : Yes / No
Internet : Yes / No
vsn
To
1.The Collector,
Pudukottai District,
Pudukottai.
2.The Superintendent.
Pudukottai District,
Pudukottai.
3.The Revenue Divisional Officer,
Iluppur Revenue Division,
Pudukkottai District.
4.The Tahsildar,
Kulathur Taluk,
Pudukottai District.
5.The Deputy Superintendent of Police,
Pudukottai District,
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Pudukottai.
6.The Inspector of Police,
Vellanur Police Station
Pudukottai District.
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DR.G.JAYACHANDRAN, J.
and
K.K.RAMAKRISHNAN,J.
vsn
ORDER MADE IN
25.02.2026
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