[Cites 1, Cited by 0]
Madras High Court
N.V.Murugan vs The District Collector on 18 March, 2026
W.P.Crl.(MD)No.1555 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.1555 of 2026
N.V.Murugan ... Petitioner
Vs.
1. The District Collector,
Thoothukudi District,
Thoothukudi.
2. The Superintendent of Police,
Thoothukudi District,
Thoothukudi.
3. The Deputy Superintendent Of Police,
Thoothukudi(Rural),
Thoothukudi District.
4. The Inspector of Police,
Murappanadu Police Station,
Thoothukkudi District. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Mandamus to direct the respondents to give permission for
“Rekhla Race” function scheduled on 21.03.2026 and adequate protection for
the temple kodai festival of Arulmigu Kalyani @ Kaniyamman Temple,
Agaram, Thoothukudi District by considering the petitioner's representation
dated 14.02.2026.
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W.P.Crl.(MD)No.1555 of 2026
For Petitioner : Mr.V.M.Jegadeesha Pandian
For Respondents : Mr.S.Ravi
Additional Public Prosecutor
ORDER
This petition has been filed seeking for a direction to the respondents to
give permission for “Rekhla Race” function scheduled on 21.03.2026 and
adequate protection for the kodai festival of Arulmigu Kalyani @ Kaniyamman
Temple, Agaram, Thoothukudi District by considering the petitioner's
representation dated 14.02.2026.
2. When the matter was taken up for hearing, the learned Additional
Public Prosecutor appearing for the respondent police submitted that the temple
committee had already submitted an application seeking proper police
protection and other necessary permissions for the conduct of the temple
festival, and the same had been granted by way of a written permission, subject
to certain conditions. It was further submitted that the temple committee had
given a written undertaking agreeing to abide by the said conditions and had
specifically stated that it would not conduct any rekhla race. The said
undertaking was also placed before this Court for perusal and the same reads as
follows:-
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3. Heard the learned counsel on either sides and carefully perused the
materials available on record.
4. Though the learning counsel appearing for the petitioner submits that
he is unaware as to whether the person who had given the written undertaking
really belongs to the temple committee, it is the considered opinion of this
Court that the police could not have obtained any such statement from 3rd
parties.
5. In view of the written undertaking given by the temple committee, I
do not find any merit in this petition and this writ petition stands dismissed
accordingly.
18.03.2026
NCC : Yes / No
Index : Yes / No
sm
TO:-
1. The District Collector,
Thoothukudi District, Thoothukudi.
2. The Superintendent of Police,
Thoothukudi District, Thoothukudi.
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L.VICTORIA GOWRI, J.
Sm
3. The Deputy Superintendent Of Police,
Thoothukudi(Rural),
Thoothukudi District.
4. The Inspector of Police,
Murappanadu Police Station,
Thoothukkudi District.
5. The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
Order made in
Dated
18.03.2026
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