K. Periyasamy vs The State Of Tamilnadu
2026 Latest Caselaw 2505 Mad

Citation : 2026 Latest Caselaw 2505 Mad
Judgement Date : 13 May, 2026

[Cites 1, Cited by 0]

Madras High Court

K. Periyasamy vs The State Of Tamilnadu on 13 May, 2026

                                                                   W.P. Crl(MD)No.2763 of 2026


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 13.05.2026

                                                  CORAM:

                      THE HONOURABLE MR. JUSTICE K.K.RAMAKRISHNAN

                                     W.P.Crl.(MD)No.2763 of 2026 and
                                      WMP Crl.(MD) No.670 of 2026

                     K. Periyasamy                                    ... Petitioner

                                                     Vs

                     1.The State of Tamilnadu,
                       Rep. by the Deputy Superintendent of Police,
                       Rajapalayam Sub-Division,
                       Rajapalayam,
                       Virudhunagar District.

                     2.The Inspector of Police,
                       South Police Station,
                       Rajapalayam,
                       Virudhunagar District.                     ...Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution
                     of India, praying this Court to issue a Writ of Certiorarified
                     Mandamus, to call for the records pertaining to the proceedings of
                     the 2nd respondent in Na.Ka.No. 164/R1PS/RJPM/2026 dated
                     07.05.2026 and quash the condition No.1 imposed therein insofar as
                     refusing permission for conducting ''Adal Padal'' cultural programme
                     on 14.05.2026, in connection with the Thangamariyamman Temple
                     festival at Dr.Ambedkar Nagar, South Malaiyadipatti, Rajapalayam,

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                                                                        W.P. Crl(MD)No.2763 of 2026


                     Virudhunagar District and consequently direct the respondents to
                     grant police protection and permission for conducting the said
                     cultural programme with reasonable conditions within the stipulated
                     by this Court.
                                  For Petitioner       : Mr.M.Pandian
                                  For Respondents      : Mr.S.Ravi
                                                         Additional Public Prosecutor


                                                       ORDER

The petitioner, who is the resident of South

Malaiyadipatti, Rajapalayam, on behalf of the villagers, has

submitted a representation before the second respondent police, for

grant of permission to conduct festival at Thangamariyamman

Temple from 12.05.2026 to 14.05.2026, along with ''Adal Padal

programme'', however, the request of this petitioner for conducting

''Adal Padal programme'' was rejected by the second respondent, by

the order impugned in this writ petition. Challenging the same, the

present writ petition is filed.

2.The learned counsel appearing for the petitioner

submits that as a part of customary temple festival celebrations, the

villagers have conducted the cultural programme for several years

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peacefully without any law and order problem. He further submits

that no untoward incident was reported in the previous years. The

petitioner also assures that the festival will be conducted in a

peaceful manner, without any law and order problem. Therefore, he

requests to set aside the impugned order and to issue a direction to

the respondents to grant permission to conduct the festival along

with cultural programme as scheduled.

3.Mr.S.Ravi, learned Additional Public Prosecutor

appearing for the respondents submits that apprehending law and

order problem, the representation of this petitioner for conducting

''Adal Padal Programme' was rejected, however, permission was

granted to conduct the temple festival in a peaceful manner, with

certain conditions.

4.Considering the submissions made by the learned

Counsel for the petitioner and also considering the undertaking

given by the petitioner, this Court is inclined to set aside the

impugned order.

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5.Accordingly, the order passed by the second

respondent in Na.Ka.No. 164/R1PS/RJPM/2026 dated 07.05.2026 is

hereby set aside and this writ petition is allowed with the following

directions:-

i. The petitioner shall file an affidavit before the respondent

Police with the following undertaking:

"1/eh';fs; elj;jt[s;s Mly; ghly;

                                   epfH;r;rpapy;    g';nfw;Fk;    fiy"h;fs;        miuFiw
                                   Milfisnah               my;yJ          Mghr             eld

mirt[fisnah gad;gLj;jkhl;lhh;fs;/ 2/,ul;il mh;jj ; ghly;fnsh my;yJ trd';fnsh my;yJ rhjp kjk; my;yJ murpay;; bjhlh;ghd trd';fnsh ,lk;bgwhJ/ 3/tpsk;gu gyiffs; kw;Wk; Rtbuhl;ofs; gad;gLj;jg;glhJ/ 4/nkYk;. epfH;r;rp khiy 7 kzp Kjy; 10 kzpf;Fs; elj;jp Kof;fg;gLk;/ 5/rl;lk; xG';F rk;ke;jkhf. fhty;Jiwapdh; tpjpf;Fk; epge;jidfis gpd;gw;wp nkw;go epfH;r ; ;rp eilbgWk;/ 6/fhty;Jiwapduhy; mspf;fg;gLk; ghJfhg;gpw;fhd brytpid brYj;Jfpnwhk;/ 7/epfH;r;rp bjhlh;ghf tpjpf;fg;gLk; epge;jidfis gpd;gw;w jtWk;gl;rj;jpy;. ePjpkd;wj;jhy; tpjpf;fg;gLk; jz;lidfis Vw;Wf;bfhs;fpnwhk;/"

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ii. On filing of such undertaking affidavit, the second respondent

Police shall grant permission for conducting the Adal Padal

programme as scheduled, as per the circular of the Director

General of Police, Tamil Nadu/Head of State Police Force,

Chennai-4, in Rc.No.007301/General I(I)/2019, dated

09.04.2019.

There shall be no order as to costs. Consequently, connected

Miscellaneous petition is closed.

13.05.2026

Index:Yes Internet:Yes vrn

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