[Cites 1, Cited by 0]
Madras High Court
Indu Makkal Katchi - Tamilagam vs The Home Secretary on 13 March, 2026
Author: M.Nirmal Kumar
Bench: M. Nirmal Kumar
WP Crl. No. 559 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13-03-2026
CORAM
THE HONOURABLE MR JUSTICE M. NIRMAL KUMAR
WP Crl. No. 559 of 2026
A.Arunkumar
S/o. Late. A.Aranganathan,
President, Chennai North Zone
Advocates Wing and State conference
2026 Chief Working Committee
Indu Makkal Katchi - Tamilagam,
No.1/1, 21st Cross Street,
Venkateswara nagar, Ramapuram,
Chennai - 600 089.
Petitioner
Vs
1. The Home Secretary,
Government of Tamilnadu, Secretariat,
Chennai - 600 009.
2.The Director General of Police,
Dr.Radhakrishnan Road, Chennai - 600
004.
3.The Commissioner of Police,
Greater Chennai City Police, Vepery,
Chennai - 600 007.
4.The Joint Commissioner of Police
(East Zone)
Greater Chennai Police, Vepery,
Chennai - 600 007.
5.The Deputy Commissioner of Police
F1, Police Station, Chidatripet, Chennai
- 600 002.
1/5
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WP Crl. No. 559 of 2026
6.The Inspector of Police (Law and
Order)
F2, Police Station, Egmore, Chennai -
600 008.
Respondent(s)
PRAYER
This writ petition is preferred under Article 226 of the Constitution of India
seeking to issue a Writ of Certiorarified Mandamus or any other appropriate
writ, order or direction in the nature of a writ to call for the records relating to
the impugned order dated 09.03.2026 made in No.216/Tha.B.2/E.Ko.102/2026
and consequential order dated 09.03.2026 made in
No.216/Tha.B.2/E.Ko.102/2026 passed by the 4th respondent and quash the
same as null and void and consequentially directing the respondents more
particularly the 4th to 6th respondent to give permission and also give adequate
police protection to the petitioner and its participants to conduct a procession on
15.03.2026 (Sunday) between 2.00 pm and 4.00 pm the Founder and President
Shri.Arjun Sampath, leadership, starting from Chennai, Egmore, Rajarathinam
Stadium via South Kuvam River road, Chitra Theatre to reach Langs Garden
road etc. and to pass such further or other orders as this Hon’ble Court may
deem fit and proper in the circumstances of the case and thus render justice.
For Petitioner: Mr.N.Seshadri
For Respondents: Mr.Leonard Arul Joseph Selvam,
Addl. Public Prosecutor
for RR2 to 6
ORDER
When this writ petition is taken up for hearing, Mr.N.Seshadri, the
learned counsel appearing for the writ petitioner seeks permission of this Court
to withdraw the writ petition and he has also made an endorsement to that effect
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in the case bundle. The endorsement made by the learned counsel for the
petitioner is as follows:
‘This WP(Crl) No.559 / 26 is withdrawn’
2.The said endorsement is recorded. In the light of the submissions made
by the learned counsel for the petitioner and in view of the endorsement made
by him withdrawing the writ petition, this writ petition is dismissed as
withdrawn. No costs.
13-03-2026
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
vvk
To
1.The Home Secretary,
Government of Tamilnadu, Secretariat,
Chennai - 600 009.
2.The Director General of Police,
Dr.Radhakrishnan Road, Chennai - 600
3.The Commissioner of Police,
Greater Chennai City Police, Vepery,
Chennai - 600 007.
4.The Joint Commissioner of Police
(East Zone)
Greater Chennai Police, Vepery,
Chennai - 600 007.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 01:31:44 pm )
5.The Deputy Commissioner of Police
F1, Police Station, Chidatripet, Chennai
- 600 002.
6.The Inspector of Police (Law and
Order)
F2, Police Station, Egmore, Chennai -
600 008.
7.The Additional Public Prosecutor,
Madras High Court, Chennai.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 01:31:44 pm )
M.NIRMAL KUMAR J.
vvk
13-03-2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 01:31:44 pm )
