K.Ramachandran vs The State Of Tamilnadu Rep By
2026 Latest Caselaw 2638 Mad

Madras High Court

K.Ramachandran vs The State Of Tamilnadu Rep By on 20 May, 2026

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                          W.P.(MD)No.14334 of 2026


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 20.05.2026

                                                      CORAM:

                    THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                           W.P.(MD)No.14334 of 2026
                 K.Ramachandran                                               ... Petitioner
                                                         -vs-

                 1.The State of Tamil Nadu, Rep. By
                   The Superintendent of Police,
                   Ramanathapuram District,
                   Ramanathapuram.

                 2.The Inspector of Police,
                   Nainar Kovil Police Station,
                   Ramanathapuram District.

                 3.The District Collector,
                   Ramanathapuram District,
                   Ramanathapuram.

                 4.The Tahsildar,
                   Paramakudi Taluk,
                   Ramanathapuram District.

                 5.The Joint Commissioner,
                   Hindu Religious and Charitable Endowment Department,
                   Sivagangai.

                 6.The Assistant Commissioner,
                   Hindu Religious and Charitable Endowment Department,
                   Sivagangai District, Sivagangai.

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                                                                               W.P.(MD)No.14334 of 2026


                 7.S.Kumarasamy Pattar,
                   S/o.N.Subramaniya Pattar,
                   Hereditary Trustee,
                   Arulmigu Koluvoor Jaari Devasthanam,
                   Sri Naganatha Swamy Temple,
                   Ramanathapuram District.

                 8.A.Muruganantham                                                   .. Respondents
                 Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
                 praying this Court to issue a Writ of Mandamus, directing the respondents 1 to 7
                 to ensure the equality among all Mandagapadithars and communities by downing
                 the flag after completion of the petitioner's Mandagapadi on 11th day of festival
                 dated 31.05.2026 along with adequate Police Protection in the light of the orders
                 passed by this Court in the Writ Petitions in W.P.(MD)No.11184 of 2024 dated
                 22.05.2024 and W.P.(MD)No.15228 of 2025 dated 04.06.2025 and based on the
                 petitioner's representations dated 11.05.2026 and 15.05.2026.


                           For Petitioner           : Mr.R.Shankar Ganesh

                           For R1 and R2            : Mr.T.Senthil Kumar
                                                      Additional Public Prosecutor

                           For R3 to R6             : Mr.D.Ghandiraj
                                                      Special Government Pleader


                                                          ORDER

The Writ Petition is filed seeking issuance of a Writ of Mandamus directing

the respondents 1 to 7 to ensure equality among all the Mandagapadithars and

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communities by downing the flag only after completion of the petitioner's

Mandagapadi during the 11th day festival on 31.05.2026.

2. The apprehension of the petitioner is that, merely because the

Mandagapadi belongs to persons who are wrongly considered to be from the

lower strata of society, certain persons, who mistakenly consider themselves to

belong to the higher strata of society, create skirmishes by lowering the flag even

before the Mandagapadi is completed. Hence, the petitioner is before this Court.

3. When the matter came up for hearing, the learned Special Government

Pleader appearing on behalf of the respondents 3 to 6 submitted that, even during

the years 2024 and 2025, due steps were taken to ensure that the Mandagapadi

was completed before the flag was downed.

4. It is further submitted that, this year also, the Mandagapadi belonging to

the petitioner and others will be duly conducted and thereafter only the flag will

be lowered.

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5. Recording the said submissions, the Writ Petition stands disposed of. No

costs.

20.05.2026 NCC : No smn2

To:-

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

2.The Inspector of Police, Nainar Kovil Police Station, Ramanathapuram District.

3.The District Collector, Ramanathapuram District, Ramanathapuram.

4.The Tahsildar, Paramakudi Taluk, Ramanathapuram District.

5.The Joint Commissioner, Hindu Religious and Charitable Endowment Department, Sivagangai.

6.The Assistant Commissioner, Hindu Religious and Charitable Endowment Department, Sivagangai District, Sivagangai.

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D.BHARATHA CHAKRAVARTHY, J.

smn2

20.05.2026

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