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Madras High Court
R.Dhanapal vs State Of Tamilnadu on 18 March, 2026
W.P.Crl.(MD)No.1546 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.03.2026
CORAM:
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.P.Crl.(MD)No.1546 of 2026
R.Dhanapal ... Petitioner
Vs.
1. State of Tamilnadu,
Rep by the Superintendent of Police,
Office of the Superintendent of Police,
Dindigul District.
2. The Deputy Superintendent Of Police,
Vedachandur Sub Division,
Dindigul District.
3. State of Tamilnadu,
Rep by Inspector of Police,
Vadamadurai Police Station,
Dindigul District.
4.T.Ramasamy
S/o.Thondan,
S.Paraipatti,
Singarakottai Village,
Vedasandur Taluk,
Dindigul District. ... Respondents
(R4 is suo motu impleaded as per order of this Court dated 18.03.2026.)
PRAYER : Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Mandamus, directing the respondents to grant permission
and provide adequate police protection for conducting temple festival and
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W.P.Crl.(MD)No.1546 of 2026
cultural programme at Sri Arulmigu Vinayagar, Sri Kali Amman, Sri Mari
Amman, Sri Muniyandi and Sri Karuppanaswamy Temple, S.Paraipatti Village,
Vedachandur Taluk, Dindigul District Scheduled on 20.03.2026, 22.03.2026,
23.03.2026 and 24.03.2026 by considering the petitioner's representation dated
10.03.2026 in accordance with law within the time stipulated by this Court.
For Petitioner : Dr.R.Alagumani
For Respondents : Mr.S.Ravi (R1 to R3)
Additional Public Prosecutor
Mr.Vignesh (R4)
ORDER
This petition has been filed seeking for a direction to the respondents to
grant permission and provide adequate police protection for conducting temple
festival and cultural programme at Sri Arulmigu Vinayagar, Sri Kali Amman,
Sri Mari Amman, Sri Muniyandi and Sri Karuppanaswamy Temple, S.Paraipatti
Village, Vedachandur Taluk, Dindigul District, scheduled on 20.03.2026,
22.03.2026, 23.03.2026 and 24.03.2026, by considering the petitioner's
representation dated 10.03.2026 in accordance with law within the time
stipulated by this Court.
2. When the matter was taken up for hearing, Mr. Vignesh, learned
counsel, submitted that he represents Mr. T. Ramasamy, S/o. Thondan, residing
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at S. Paraipatti, Singarakottai Village, Vedasandur Taluk, Dindigul District, and
sought to implead him as a party respondent, as he is one of the villagers who
wishes to participate in the temple festival. He further submitted that the only
grievance of the proposed fourth respondent is that they should also be
permitted to participate in the temple festival.
3. The learned Additional Public Prosecutor appearing for the respondent
police submitted that already serious disputes are prevailing between the
petitioner's group and the 4th respondent's group.
4. Heard the learned counsel on either sides and carefully perused the
materials placed before this Court.
5. In view of the submission made, Mr.T.Ramasamy, S/o.Thondan, S.
Paraipatti, Singarakottai Village, Vedasandur Taluk, Dindigul District, is suo
motu impleaded as the fourth respondent in this case. Registry is directed to
carry out necessary amendment.
6. Considering the facts and circumstance of this case, the third
respondent police is directed to afford necessary police protection for the
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conduct of the temple festival at Sri Arulmigu Vinayagar, Sri Kali Amman, Sri
Mari Amman, Sri Muniyandi and Sri Karuppanaswamy Temple, S.Paraipatti
Village, Vedachandur Taluk, Dindigul District, scheduled on 20.03.2026,
22.03.2026, 23.03.2026 and 24.03.2026, on payment of necessary charges in
terms of GO.Ms.No.139, Home (Pol-VIII) Department, dated 04.03.2019. It is
made clear that neither the petitioner’s faction nor the fourth respondent’s
faction shall claim any right of first honour during the conduct of the temple
festival, and both factions shall be permitted to participate in all the formalities
of the temple festival without any discrimination.
7. With the above direction, this writ petition stands disposed of.
18.03.2026
NCC : Yes / No
Index : Yes / No
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Note: Issue order copy on 18.03.2026.
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TO:-
1. The Superintendent of Police,
Office of the Superintendent of Police,
Dindigul District.
2. The Deputy Superintendent Of Police,
Vedachandur Sub Division,
Dindigul District.
3. The Inspector of Police,
Vadamadurai Police Station,
Dindigul District.
4. The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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L.VICTORIA GOWRI, J.
Sm
Order made in
Dated
18.03.2026
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