[Cites 1, Cited by 0]
Madras High Court
Solairaj vs The Principal Secretary To Government 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.5239 of 2026
Solairaj ... Petitioner
.Vs.
1.The Principal Secretary to Government,
Animal Husbandry, dairying and Fisheries Department,
Secretariat, Fort St.George,
Chennai.
2.The Director,
Animal Husbandry and Veterinary Services,
Teynampet, chennai.
3.The District Collector,
Trichy District, Trichy.
4.The Superintendent of Police,
Trichy District, Trichy.
5.The Inspector of Police,
Thuvarankurichi Police Station,
Trichy District.
1/6
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PRAYER: Writ Petition filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Mandamus
directing the respodnents 3 and 4 to grant permission for
conducting ‘’Vadmadu Manjuvirattu’’ event on 1.3.2026 as part of
the Sri Ikkaraikosakurichi, Marungapuri Taluk, Trichy District by
including the petitioner’s Village Ikkaraikosakurichi,
Marungapuri Taluk, Trichy District in the Trichy District Gazette
by considering he Petitioner’s representation, dated 11.2.2026
within the time stipulated by this Court.
For Petitioner : Mr.M.Pitchai Muthu
For Respondents : Mr.S.R.A.Ramachandran
1 to 3 Addl.Govt.Pleader
For Respondents : Mr.K.Gnanasekaran
4 and 5 Govt.Advocate(Crl.Side)
ORDER
(Order of the Court was made by DR.G.JAYACHANDRAN)
The Writ Petition is filed to seeking mandamus alleging that
representation, dated 11.2.2026 was made to the authorities for
permitting the Petitioner to conduct Puravi Eduppu Festival along
with Vadamadu Manjuvirattu event on 1.3.2026
2.Mr.S.R.A.Ramachandran, learned Additional Government
Pleader takes notice for the respondents 1 to 3 and
Mr.K.Gnanasekaran, learned Government Advocate(Crl.Side)
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takes notice for the respondents 4 and 5.
3.We are not inclined to entertain the present Writ Petition
for multiple reasons:
(1)there is no acknowledgment to prove the alleged
representation, dated 11.2.2026 was sent to the respondents;
(2)the conduct of Vadamadu Manjuvirattu is regularized
through Government Orders and Acts and unless the place
already notified, permission to conduct Vadamadu Manjuvirattu
in the said village is not permissible;
(3)the Petitioner herein as an individual, seeking permission
for conducting Vadamadu Manjuvirattu is also not entertainable
in view of the responsibility involved in conducting such an
event;
4.If any such application for notification is made by proper
source, it is open to the respondents to consider the same and pass
appropriate orders in accordance with law.
5.With the above direction, the Writ Petition stands disposed
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of. 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 Principal Secretary to Government,
Animal Husbandry, dairying and Fisheries Department,
Secretariat, Fort St.George,
Chennai.
2.The Director,
Animal Husbandry and Veterinary Services,
Teynampet, chennai.
3.The District Collector,
Trichy District, Trichy.
4.The Superintendent of Police,
Trichy District, Trichy.
5.The Inspector of Police,
Thuvarankurichi Police Station,
Trichy District.
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https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/03/2026 11:31:27 am )
DR.G.JAYACHANDRAN, J.
and
K.K.RAMAKRISHNAN,J.
vsn
ORDER MADE IN
25.02.2026
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