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Madras High Court
Poosari vs The State Of Tamilnadu on 25 March, 2026
W.P.Crl.(MD)No.1646 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.03.2026
CORAM:
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.P.Crl.(MD)No.1646 of 2026
Poosari ... Petitioner
Vs.
1. The State of Tamilnadu,
Rep by the Deputy Superintendent of Police,
Sivagangai District, Sivagangai.
2. The Inspector of Police,
Singampunari Police Station,
Singampunari,
Sivagangai District.
3. The Tahsildar,
Singampunari,
Sivagangai District. ... Respondents
(R3 is suo motu impleaded vide order of this Court dated 25.03.2026 in this
petition.)
PRAYER : Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Mandamus directing the respondents to give necessary
permission and protection for cultural event namely Sri Valli Thirumanam
Nadagam scheduled to be held on 19.04.2026 from 10.00 p.m. to 06.00 a.m. in
connection with the Chithirai Thiruvizha of Arulmigau Karpaga Ayyanar,
Periya Karuppu, Chinna Karuppu, Karadi Karuppasamy, Maravan Marathi,
Andichamy, Vellaiyammal, Ucchaiyammal, Ponnazhagi and Kannimar Temple
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W.P.Crl.(MD)No.1646 of 2026
at Karuparpatti, Singampunari Taluk, Sivagangai District based on the
petitioner's representation dated 12.03.2026.
For Petitioner : Mr.S.Sathyachidambaram
For Respondents : Mr.S.Ravi (R1 & R2)
Additional Public Prosecutor
Mr.C.Satheesh (R3)
Government Advocate (Civil)
ORDER
This writ petition has been filed seeking for a direction to the
respondents to give necessary permission and protection for cultural event
namely Sri Valli Thirumanam Nadagam scheduled to be held on 19.04.2026
from 10.00 p.m. to 06.00 a.m. in connection with Chithirai Thiruvizha of
Arulmigau Karpaga Ayyanar, Periya Karuppu, Chinna Karuppu, Karadi
Karuppasamy, Maravan Marathi, Andichamy, Vellaiyammal, Ucchaiyammal,
Ponnazhagi and Kannimar Temple at Karuparpatti, Singampunari Taluk,
Sivagangai District, based on the petitioner's representation dated 12.03.2026.
2. When the matter was taken up for hearing, the learned Additional
Public Prosecutor appearing for the respondents submitted that, in view of the
tussle between two groups claiming rights to conduct the temple festival, the
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matter has already been forwarded by the respondent police to the concerned
Tahsildar. Accordingly, it is for the jurisdictional Tahsildar to constitute a peace
committee and thereafter resolve the dispute between the two groups. The
Tahsildar, Singampunari, Sivagangai District is suo motu impleaded as the third
respondent, and Mr. C. Satheesh, learned Government Advocate, takes notice
on his behalf.
3. Heard the learned counsel on either side and carefully perused the
materials placed before this Court.
4. Considering the facts and circumstances of this case, the third
respondent is directed to conclude the peace committee within a period of one
week from the date of receipt of copy of this order and facilitate proper conduct
of the temple festival amicably with both groups participating peacefully.
5. With the above direction, this writ petition stands disposed of.
25.03.2026
NCC : Yes / No
Index : Yes / No
sm
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L.VICTORIA GOWRI, J.
Sm
TO:-
1. The Deputy Superintendent of Police,
Sivagangai District, Sivagangai.
2. The Inspector of Police,
Singampunari Police Station,
Singampunari, Sivagangai District.
3. The Tahsildar,
Singampunari,
Sivagangai District.
4. The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
Order made in
Dated
25.03.2026
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