[Cites 1, Cited by 0]
Madras High Court
Palanisamy vs The Superintendent Of Police on 16 March, 2026
W.P.Crl.(MD)No.1290 & 1333 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 16.03.2026
CORAM:
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.P.Crl.(MD)No.1290 & 1333 of 2026
& W.M.P.Crl.(MD)No.323 of 2026
W.P.Crl.(MD)No.1290 of 2026:
Palanisamy ... Petitioner
Vs.
1. The Superintendent of Police,
Pudukottai District,
Pudukottai.
2. The Deputy Superintendent Of Police,
Ponnamaravathy Division,
Ponnamaravathy,
Pudukottai District.
3. State of Tamilnadu Rep by
The Sub Inspector of Police,
Karaiyur Police Station, Karaiyur,
Pudukottai District.
4. Chinnaiah ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus to call for the records pertaining
to the impugned order passed the 3rd respondent vide his proceedings nil dated
24.02.2026 and quash the same as illegal and consequently direct the 1 to 3
respondents to grant permission to conduct annual consecration festival
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W.P.Crl.(MD)No.1290 & 1333 of 2026
(Varudabishegam) from 21.03.2026 to 28.03.2026 at Arulmigu Sree
Dhamothara Ganapathy Temple at Murandampatti, Ponnamaravthi Taluk,
Pudukottai District.
For Petitioner : Mr.T.Vadivelan
For Respondents : Mr.S.Ravi (R1 to R3)
Additional Public Prosecutor
Mr.D.Rameshkumar (R4)
W.P.Crl.(MD)No.1333 of 2026:
Chinnaiah ... Petitioner
Vs.
1. The Sub Inspector of Police,
Karaiyur Police Station, Karaiyur,
Pudukottai District.
2. Palanisamy ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus, to call for the records pertaining
to the impugned order dated 24.02.2026 passed by the first respondent and
quash the same and consequently direct the 1st respondent to provide
permission and police protection for conducting the festival Sri Dhamothara
Ganapathi Temple, at Moranttampatti, Alampatti, Ponnamaravathi Taluk,
Pudukkottai District, Varusabishekam from 21.03.2026 to 28.03.2026, based on
the petitioner's representation dated 22.02.2026.
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W.P.Crl.(MD)No.1290 & 1333 of 2026
For Petitioner : Mr.T.Vadivelan
For Respondents : Mr.S.S.Manoj (R1)
Government Advocate
Mr.T.Vadivelan (R2)
COMMON ORDER
The present writ petitions have been filed challenging the order dated
24.02.2026 passed by the Sub Inspector of Police, Karaiyar Police Station,
Karaiyar, Pudukkottai District with a further direction to grant permission to
conduct annual consecration festival (Varudabishegam) from 21.03.2026 to
28.03.2026 at Arulmigu Sree Dhamothara Ganapathy Temple at
Murandampatti, Ponnamaravthi Taluk, Pudukottai District and seeking for the
police protection for the same.
2. The application submitted by the petitioners seeking the aforesaid
relief was strongly rejected by the respondent police, apprehending a possible
breach of law and order in the event of the festival being conducted on the same
dates. Aggrieved by the same, the present writ petitions have been filed.
3. When the matter came up for hearing, the learned counsel appearing
for the parties in unison submitted that they have no objection with any person
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W.P.Crl.(MD)No.1290 & 1333 of 2026
participating in the temple festivals. However, the parties are insisting the first
honour during the temple festival.
4. Considering the facts and circumstances of this case, the order dated
24.02.2026 passed by the Sub Inspector of Police, Karaiyar Police Station,
Karaiyar, Pudukkottai District is hereby quashed. Both the petitioners are
directed to cooperate with each other to conduct the aforesaid temple festival at
Arulmigu Sree Dhamothara Ganapathy Temple at Murandampatti,
Ponnamaravthi Taluk, Pudukottai District, from 21.03.2026 to 28.03.2026.
5. With the above direction, the writ petitions are allowed. The second
respondent police is directed to afford necessary police protection on payment
of necessary charges by both the petitioners in terms of GO.Ms.No.139, Home
(Pol-VIII) Department, dated 04.03.2019. It is made clear that none of the
petitioners should claim any first honour. Consequently, connected
miscellaneous petition is closed.
16.03.2026
NCC : Yes / No
Index : Yes / No
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Note: Issue order copy on 18.03.2026.
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W.P.Crl.(MD)No.1290 & 1333 of 2026
TO:-
1. The Superintendent of Police,
Pudukottai District,
Pudukottai.
2. The Deputy Superintendent Of Police,
Ponnamaravathy Division,
Ponnamaravathy,
Pudukottai District.
3. The Sub Inspector of Police,
Karaiyur Police Station, Karaiyur,
Pudukottai District.
4. The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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W.P.Crl.(MD)No.1290 & 1333 of 2026
L.VICTORIA GOWRI, J.
Sm
Order made in
W.P.Crl.(MD)No.1290 & 1333 of 2026
Dated
16.03.2026
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