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Madras High Court
K.Vijayapandi vs The District Collector on 23 March, 2026
W.P.Crl.(MD)No.1595 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 23.03.2026
CORAM
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.P.Crl(MD)No.1595 of 2026
K.Vijayapandi ... Petitioner
Vs.
1.The District Collector,
District Collector Office,
Sivagangai District.
2.The State of Tamil Nadu,
rep., by the Inspector of Police,
Kalaiyarkovil Police Station,
Kalaiyarkovil, Sivagangai District.
3.The Committee Members,
Mandapidari Amman Temple,
Muthur, Kaliyarkovil Taluk,
Sivagangai. ... Respondents
PRAYER :-Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, directing the first and second
respondents to conduct enquiry and take appropriate action against the
third respondent and consequently ensure that the petitioner is permitted
to make the customary festival contribution (Thalakattu vari) and to
participate in the upcoming 8-days festival commencing on 24.03.2026
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W.P.Crl.(MD)No.1595 of 2026
in the Mandapidari Amman Temple without any obstruction, within a
time frame to be stipulated by this Court.
For Petitioner : Ms.S.Mahalakshmi
For R1 : Mr.M.Muthumanikkam
Government Advocate (Civil.side)
For R2 : Mr.M.Sakthikumar
Government Advocate (Crl.side)
ORDER
Seeking to direct the first and second respondents to conduct
enquiry and take appropriate action against the third respondent and
consequently, ensure that the petitioner is permitted to make the
customary festival contribution (Thalakattu vari) and to participate in the
upcoming 8-days festival commencing on 24.03.2026 in the Mandapidari
Amman Temple without any obstruction, this writ petition is filed.
2. Since no adverse order is going to be passed against the third
respondent, notice to them is dispensed with.
3.The learned Government Advocate, on instructions, submitted
that already enquiry was conducted and the temple Committee had given
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in writing that they are ready to receive 'Thalaikattu Vari' to the tune of
Rs.35,000/- and also permit the petitioner to participate in all the
aforesaid temple festival commencing from 24.03.2026.
4.Recording the same, this Writ Petition is disposed of directing
the petitioner to pay 'Thalaikattu Vari' and participate in the aforesaid
temple festival. If the petitioner finds that 'Thalaikattu vari' as required
by the temple Committee to the tune of Rs.35,000/- is exorbitant, he can
worship and participate in the aforesaid temple festival, without any
obstruction and without paying 'Thalaikattu vari'.
23.03.2026
NCC : Yes / No
Index : Yes / No
Rmk
Note : Issue order copy on 23.03.2026
To
1.The District Collector,
District Collector Office,
Sivagangai District.
2.The Inspector of Police,
Kalaiyarkovil Police Station,
Kalaiyarkovil, Sivagangai District.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court, Madurai.
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L.VICTORIA GOWRI,J
Rmk
23.03.2026
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