Shri Ayyanar Temple Charitable Trust - ... vs The District Collector
2026 Latest Caselaw 2315 Mad

Madras High Court

Shri Ayyanar Temple Charitable Trust - ... vs The District Collector on 6 May, 2026

Author: M. Nirmal Kumar

Bench: M. Nirmal Kumar

                                                                           W.P.(Crl.)No.1116 of 2026
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 06.05.2026

                                                    CORAM:

                              THE HON'BLE MRS. JUSTICE L.VICTORIA GOWRI

                                             W.P.(Crl.)No.1116 of 2026

                 Shri Ayyanar Temple Charitable Trust – Pudukudi
                 Rep by its Managing Trustee,
                 Thiru R.Samikannu,
                 S/o.Ramasamy,
                 Kandiyankollai Post, Andimadam Taluk,
                 Ariyalur District.
                                                                     ...Petitioner

                                                       Vs.

                 1. The District Collector
                    District Collector Office,
                    Ariyalur District,
                    Ariyalur.

                 2. The Superintendent of Police,
                    Superintendent of Police Office,
                    Ariyalur District,
                    Ariyalur.

                 3. The Revenue Divisional Officer,
                    Udayarpalayam,
                    Ariyalur.

                 4. The Tahsildar
                    Andimadam Taluk Office,
                    Andimadam,
                    Ariyalur District.




                 1/5


https://www.mhc.tn.gov.in/judis
                                                                              W.P.(Crl.)No.1116 of 2026
                 5. The Inspector of Police,
                       Jayankondam Police Stat ion,
                       Jayankondam,
                       Ariyalur District.

                 6. Venkatesan
                    S/o. Arunachalam,
                    Colony Street,
                    Elayaperumal Nallur Village,
                    Udayarpalayam Taluk,
                    Ariyalur District.

                                                                     ...Respondents

                 PRAYER: Writ Petition (Criminal) filed under Article 226 of the
                 Constitution of India, to issue a Writ of Mandamus directing the
                 Respondents 1 to 4 in particular 5th Respondent to take appropriate
                 preventive measures by restraining the 6th respondent to conduct the
                 festivals or any other persons claiming under at the Sri Ayyanar Temple,
                 Pudukudi Village, Ariyalur District, which is scheduled on 07.05.2026 on
                 the basis of the petitioners representation dated 29.04.2026 and 02.05.2026
                 and pass such further or other orders.

                                       For Petitioner   : Mr. S.Prabakaran Senior Counsel
                                                          for Mr.M.Saravanakumar

                                       For R1 to R5     : Mr. A.Damodaran
                                                          Additional Public Prosecutor

                                       For R6           : Mr.Madasamy

                                                        ORDER

This Writ Petition has been filed seeking a direction to

respondents 1 to 4, and particularly the 5 th Respondent, to take appropriate

https://www.mhc.tn.gov.in/judis

th preventive measures to restrain the 6 respondent (or any persons claiming

under them) from conducting festivals at the Sri Ayyanar Temple, Pudukudi

Village, Ariyalur District, scheduled for 07.05.2026, based on the

petitioner’s representations dated 29.04.2026 and 02.05.2026.

2. Mr. A. Damodaran, learned Additional Public Prosecutor,

submits that a dispute exists between the petitioner’s faction and the 6 th

respondent’s faction, and a peace committee meeting has already been

convened to address the issue.

3. In view of the submissions made, the 3rd respondent is directed

to conduct a peace committee meeting today at 05.00.p.m., between the

petitioner’s faction and 6th respondent faction. The 3rd respondent shall

ensure the peaceful conduct of the temple festival and facilitate the

participation of all parties involved. It is made clear that none of the parties

shall claim first honour during the conduct of the festival.

4. With the above directions, this Writ Petition (Criminal) is

disposed of. No costs.

06.05.2026 sma Neutral Citation: Yes/No Note: Issue Today

https://www.mhc.tn.gov.in/judis

To:

1. The District Collector District Collector Office, Ariyalur District, Ariyalur.

2. The Superintendent of Police, Superintendent of Police Office, Ariyalur District, Ariyalur.

3.The Revenue Divisional Officer, Udayarpalayam, Ariyalur.

4.The Tahsildar Andimadam Taluk Office, Andimadam, Ariyalur District.

5. The Inspector of Police, Jayankondam Police Stat ion, Jayankondam, Ariyalur District.

6. The Public Prosecutor, High Court of Madras, Chennai.

https://www.mhc.tn.gov.in/judis

L.VICTORIA GOWRI, J.

sma/rpl

06.05.2026

https://www.mhc.tn.gov.in/judis