R.Moorthi, vs The Superintendent Of Police,
2026 Latest Caselaw 2466 Mad

Madras High Court

R.Moorthi, vs The Superintendent Of Police, on 13 May, 2026

Author: G.K. Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                     W.P(MD)No.14121 of 2026


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 13.05.2026

                                                   CORAM:

                           THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                        W.P(MD)No.14121 of 2026
                                                  and
                                  W.m.P(MD) Nos.10531 and 10533 of 2026


                R.Moorthi                                                 ... Petitioner(s)


                                                     Vs.


                1. The Superintendent of Police,
                Madurai,
                Madurai District.

                2. The Sub Collector,
                Revenue Divisional Office,
                Usilampatti,
                Madurai District.

                3. The Inspector of Police,
                Sindhupatti Police Station,
                Sindhupatti,
                Madurai District.

                4. The Executive Officer,
                O/o.Hindu Religious and Charitable
                Endowments Department,
                Sindhupatti Venkatachalapathi Temple,
                Cholavanthan,
                Madurai District.

                1/6


https://www.mhc.tn.gov.in/judis
                                                                               W.P(MD)No.14121 of 2026



                5. Seenivasan,
                S/o.Seeni,
                Sindhupatti Village,
                Usilampatti Taluk,
                Madurai District.

                6. Ochathevan,
                S/o.Mayandithevar,
                Sindhupatti Village,
                Usilampatti Taluk,
                Madurai District.

                7. Kasimayan,
                S/o.Mayandithevar,
                Sindhupatti Village,
                Usilampatti Taluk,
                Madurai District.                                         ... Respondents


                PRAYER: Writ Petition, filed under Article 226 of the Constitution of India,

                praying this court to issue a Writ of Mandamus, to direct the respondent 2 to

                follow the time immemorial practice of giving First Respect to the Each Elder

                member of the each street, on the occasion of the temple festival of the

                Arulmigu Sri Sirukulathu Karupasamy Temple at Sindhupatti Village conducted

                on 22.05.2026 to 24.05.2026 by considering the petitioner representation dated

                15.04.2026 and pass such further or other orders as this Hon'ble court may deem

                fit and proper in the circumstances of this case and thus render justice.


                                   For Petitioner      : Mr. K.R.Laxman
                                   For Respondents : Mr.T.Amjad Khan,


                2/6


https://www.mhc.tn.gov.in/judis
                                                                                   W.P(MD)No.14121 of 2026


                                                             Government Advocate for R1 to R4
                                                             Mr.J.Senthi Kumaraiah for R5 to R7


                                                        ORDER

This writ petition has been filed for a direction directing the second

respondent to consider the representation submitted by the petitioner seeking

first respect to each elder member of each street on the occasion of the

Arulmigu Sri Sirukulathu Karuppasamy Temple at Sindhupatti Village,

Usilampatti Taluk, Madurai District.

2. By consent of both parties, this writ petition is taken up for final

disposal at the stage of admission itself. Heard the learned counsel appearing

on either side and perused the materials placed before this Court.

3. It is seen that the so-called Arulmigu Sri Sirukulathu Karuppasamy

Temple is a denominational temple and is not coming under the purview of the

Hindu Religious and Charitable Endowments Department. Further, on the

complaint, an inquiry was conducted by the Inspector of Police, Sindhupatti

Police Station. During the inquiry, both parties agreed to approach the civil

court for appropriate relief. Therefore, the representation submitted by the

petitioner cannot be considered and the writ petition is devoid of merits and

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

accordingly, stands dismissed. It is also made clear that, if any law and order

problem is created by any party, the authority concerned is directed to take

appropriate stringent action against the persons who commit such offence. No

costs. Consequently, the connected miscellaneous petitions are closed.

                                                                                     13.05.2026

                Index             :Yes/No
                Internet          :Yes/No
                PKN

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

To: -

1. The Superintendent of Police, Madurai, Madurai District.

2. The Sub Collector, Revenue Divisional Office, Usilampatti, Madurai District.

3. The Inspector of Police, Sindhupatti Police Station, Sindhupatti, Madurai District.

4. The Executive Officer, O/o.Hindu Religious and Charitable Endowments Department, Sindhupatti Venkatachalapathi Temple, Cholavanthan, Madurai District.

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

G.K. ILANTHIRAIYAN, J.

PKN

13.05.2026

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