Madras High Court
T.Issakki vs The Superintendent Of Police on 30 January, 2026
Author: S.Srimathy
Bench: S.Srimathy
WP CRL.(MD). No.480 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 30/01/2026
CORAM
THE HONOURABLE MRS. JUSTICE S.SRIMATHY
WP CRL.(MD). No.480 of 2026
T.Issakki ... Petitioner
Vs
1. The Superintendent of Police,,
Office of the Superintendent of Police,
Tenkasi District..
2. State of Tamilnadu Rep by
Inspector of Police,
Courtallam Police Station,
Courtalam,
Tenkasi District.
3.The Thasildar,
Thenkasi,
Thenkasi District. ... Respondents
(suo motu impleaded as per the order of this
Court, dated 30.01.2026)
PRAYER :- Writ Petition filed under article 226 of the Constitution of
India to issue a Writ of Mandamus, directing the 2nd respondent herein to
grant permission and adequate police protection to conduct Cultural
Programme in Arulmigu Devi Sri Chittrattru Veethi Amman Kovil
during in the Tamil Month of Thai Festival situated at Courtalam,
Thenkasi District as per the schedule dated, 02.02.2026 from 7.00 pm to
10.00 pm by considering the petitioner's representation dated 22.01.2026.
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WP CRL.(MD). No.480 of 2026
For Petitioner : Mr. D.S.Haroon Rasheed,
For Respondents 1 & 2 : Mr.A.S. Abul Kalaam Azad,
Government Advocate (Crl.Side)
For respondent No.3 : Mr.M. Muthumanikkam
Government Advocate
ORDER
This Writ Petition has been filed seeking issuance of a Writ of Mandamus, directing the 2nd respondent to grant permission and provide adequate police protection for conducting a cultural programme at Arulmigu Devi Sri Chittrattru Veethi Amman Kovil during the Tamil month of Thai Festival, situated at Courtallam, Thenkasi District, as per the schedule dated 02.02.2026, from 7.00 p.m. to 10.00 p.m., by considering the petitioner’s representation dated 22.01.2026.
2. Mr.A.S. Abul Kalaam Azad, learned Government Advocate (Criminal Side), takes notice for respondents 1 and 2.
Mr. M. Muthumanikkam, learned Government Advocate, takes notice for the 3rd respondent.
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3. The contention of the petitioner is that he intends to conduct an “Aadal Padal” programme at Arulmigu Devi Sri Chittrattru Veethi Amman Kovil during the Tamil month of Thai Festival at Courtallam, Thenkasi District, but the respondent Police have refused to grant permission for the same.
4. The learned Government Advocate (Criminal Side), appearing for the respondent Police, submitted that there are totally ten communities in the village, out of which eight communities have decided not to conduct the “Aadal Padal” programme and have consented only for conducting light music. It is further submitted that one community sought permission to conduct light music, and this Court entertained the said petition. However, in the present case, the petitioner is seeking permission to conduct an “Aadal Padal” programme. In order to ascertain whether the entire village is opposed to the conduct of an “Aadal Padal” programme or otherwise, the same has to be decided by the Revenue Authorities.
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5. Therefore, the Tahsildar, Thenkasi, is suo motu impleaded as the third respondent, and the suo motu impleaded third respondent is directed to take a decision, after considering the views of all the communities, as to whether the “Aadal Padal” programme or light music may be conducted. The other usual conditions may also be imposed.
6. With the above direction, this Writ Petition is disposed of.
30.01.2026 trp Index : yes / No Internet : Yes / No Note : Issue order copy on 30.01.2026 TO
1. The Superintendent of Police,, Office of the Superintendent of Police, Tenkasi District..
2. Inspector of Police, Courtallam Police Station, Courtalam, Tenkasi District.
3.The Thasildar, Thenkasi District.
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