Thangadurai vs The State Of Tamil Nadu
2026 Latest Caselaw 2515 Mad

Citation : 2026 Latest Caselaw 2515 Mad
Judgement Date : 13 May, 2026

[Cites 1, Cited by 0]

Madras High Court

Thangadurai vs The State Of Tamil Nadu on 13 May, 2026

                                                                        W.P. Crl(MD)No.2760 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.2760 of 2026 and
                                          WMP Crl.(MD) No.668 of 2026

                     Thangadurai                                               ... Petitioner


                                                          Vs

                     1.The State of Tamil Nadu,
                       The Deputy Superintendent of Police,
                       Sattur,
                       Virudhunagar District.

                     2.The Inspector of Police,
                       Appaiyanayakanpatti Police Station,
                       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 or any other order or direction in the nature of Writ, to
                     call for the records pertaining to the impugned order passed by the
                     2nd          Respondent   in   his        proceedings    in     Na.Ka.No.
                     07/Ka.Aa.A.Na.Pa/2026 dated 11.05.2026 and quash the same as
                     illegal, consequently, directing the respondents to grant permission
                     and necessary protection to conduct ''Adal Padal'' programme on


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                                                                      W.P. Crl(MD)No.2760 of 2026


                     17.05.2026 at 6.00 pm to 11.00 pm and customary temple festival
                     function 17.05.2026 in connection with Punitha Susaiyappar
                     Alayam, Maniyampatti Village, Sattur Taluk, Virudhunagar District.


                                  For Petitioner      : Mr.S.Bharathi
                                  For Respondents     : Mr.S.Ravi
                                                        Additional Public Prosecutor


                                                    ORDER

The petitioner is the committee member of Punitha

Susaiyappar Alayam, Maniyampatti Village, Sattur Taluk,

Virudhunagar District. The petitioner, on behalf of the Maniyampatti

Village people, has submitted a representation before the Inspector

of Police, Appaiyanayakanpatti Police Station, Virudhunagar

District, for grant of permission to conduct temple festival along

with ''Adal Padal programme'' on 17.05.2026, 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 last year also, the villagers have conducted the temple

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festival along with cultural programme and no untoward incident

was reported. He further submits that the festival is being conducted

by the entire villagers and therefore, there is no possibility of any

law and order problem. 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 on 17.05.2026.

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.

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.07/Ka.Aa.A.Na.Pa/2026 dated 11.05.2026

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 on 17.05.2026, 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.