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Madras High Court
Pala. Alagu vs The Superintendent Of Police on 10 March, 2026
WP CRL.(MD). No.1347 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 10/03/2026
CORAM
THE HONOURABLE MRS. JUSTICE L. VICTORIA GOWRI
WP CRL.(MD). No.1347 of 2026
Pala. Alagu ... Petitioner
Vs
1. The Superintendent of Police,
Office of the Superintendent of Police,
Pudukkottai.
2. The Inspector of Police,
Ponnamaravathi Police Station,
Pudukkottai District..
3. The Assistant Commissioner,
Hindu Religious and Charitable
Endowments Department,
South Raja Veethi, Pudukkottai.
4. The Thasildar,,
Taluk Office, Ponnamaravathi,
Pudukkottai District.
5. Pala. Raman ... Respondents
PRAYER :-
To issue a Writ of Mandamus directing the 2nd respondent to grant
permission to the Petitioner to carry flowers in procession from
1/6
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WP CRL.(MD). No.1347 of 2026
Semmalapatti Village to Arulmigu Muthumariamman Temple,
Konnaiyur, for the Panguni Perundhiruvizha Flower Festival.
For Petitioner : Mr. D.Senthil,
Advocate.
For Respondent : Mr.S.Ravi, for R1 and R2
Additional Public Prosecutor
Mr.M.Muthumanikkam for R3 and R4
Government Advocate (Crl.Side)
ORDER
This Writ Petition is filed to issue a Writ of Mandamus directing
the second respondent to grant permission to the Petitioner to carry
flowers in procession from Semmalapatti Village to Arulmigu
Muthumariamman Temple, Konnaiyur, for the Panguni Perundhiruvizha
Flower Festival.
2. Learned counsel for the petitioner submitted that there is a
dispute between the petitioner and his elder brother, who is the 5th
respondent with respect to carrying of flowers in the procession during
Panguni Perundhiruvizha of Arulmigu Muthumariamman temple. In this
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regard, already a peace committee meeting was conducted in the previous
year and an order was passed in favour of the fifth respondent. In the
interregnum, the fifth respondent had committed several
misappropriation in the conduct of administration of the temple, and
hence he is removed from the post of Ambalam. Being his brother, the
petitioner claims that he should be permitted to carry flowers in the
capacity of Ambalam during the said temple festival.
3. The learned Additional Public Prosecutor submitted that already
a peace committee meeting is directed to be conducted by the fourth
respondent in this regard and the fourth respondent is likely to conduct
the same at the earliest.
4. Learned Government Advocate(Crl.side) appearing for the
fourth respondent submitted that the same would be conducted as per the
direction of this Court.
5. Heard either side and carefully perused the materials available
on record.
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6. In this regard, the fourth respondent is directed to conduct an
enquiry forthwith by serving notice upon the petitioner and the fifth
respondent and deal with the matter, in the manner known to law within a
period of two days from today(10.03.2026).
7. With the above direction, this Writ Petition is disposed of. No
costs.
10.03.2026
NCC : yes / no
Index : yes / no
Internet : yes / no
Note : Issue order copy on 11.03.2026
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To
1.The Superintendent of Police, Office of the Superintendent of Police,
Pudukkottai.
2.The Inspector of Police, Ponnamaravathi Police Station,
Pudukkottai District.
3.The Assistant Commissioner, Hindu Religious and Charitable
Endowments Department,
South Raja Veethi, Pudukkottai.
4.The Thasildar, Taluk Office, Ponnamaravathi,
Pudukkottai District.
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L. VICTORIA GOWRI,J
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ORDER
IN
Date : 10/03/2026
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