Madras High Court
M.Prabakaran vs The District Collector on 19 August, 2025
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P.No.31229 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.08.2025
CORAM :
THE HON'BLE MR. JUSTICE N.ANAND VENKATESH
W.P.No.31229 of 2025
1. M.Prabakaran
2. S.Boopathi .. Petitioners
v.
1. The District Collector
Namakkal District
2. The Revenue Divisional Officer
Thiruchengode
Namakkal District
3. The Thasildar
Paramathi Velur Taluk
Namakkal District
4. The Assistant Commissioner
Hindu Religious and Charitable
Endowments Department
Namakkal
5. S.V.Subramaniam
6. The Sub Inspector of Police
Jedarpalayam Police Station, Namakkal
____________
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W.P.No.31229 of 2025
(R6 suo motu impleaded vide order
of Court dated 19.08.2025 in WP.
31229 of 2025) .. Respondents
Petition filed under Article 226 of the Constitution of India, praying
for issuance of a Writ of Mandamus, directing the respondents 1 to 4 to
consider the petitioners' representation dated 25.02.2025 seeking to permit
the petitioners and as well as all community people residing Solasiramani
Village to enter and worship in Sree Vinayagar and Sree
Muthukumaraswamy Temples in Solasiramani Village, Paramathi Velur
Taluk, Namakkal District, on merits within the time limit fixed by this
Hon'ble Court.
For Petitioners :: Mr.L.Mouli
For Respondents :: Mr.G.Velu
Additional Government Pleader
for R1 to R3
Mr.S.Ravichandran
Additional Government Pleader
for R4
Mr.V.Meganathan
Government Advocate (Crl.Side)
for R6
ORDER
W.M.P.No.34965 of 2025 seeking to permit the petitioners to file a single writ petition, stands ordered on payment of single Court fee. ____________ Page 2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/08/2025 04:46:05 pm ) W.P.No.31229 of 2025
2. The Sub Inspector of Police, Jedarpalayam Police Station, Namakkal is suo motu impleaded as the sixth respondent in this writ petition.
3. This writ petition has been filed for issuance of a mandamus to the respondents 1 to 4 to deal with the representation made by the petitioners on 25.02.2025, wherein the petitioners are seeking for entering and worshipping a public temple, namely, Sree Vinayagar and Sree Muthukumaraswamy Temples in Solasiramani Village, Paramathi Velur Taluk, Namakkal District.
4. Heard the respective learned counsel appearing for the parties.
5. When the matter was taken up for hearing today, the learned Additional Government Pleader appearing on behalf of the fourth respondent produced the written instructions received from the office of the Inspector, HR & CE Department, Paramathi Velur. On going through the ____________ Page 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/08/2025 04:46:05 pm ) W.P.No.31229 of 2025 same, it is seen that since there was a potential for law and order problem, the parties were called for a peace committee meeting. The petitioners alone attended the peace committee meeting and the other group did not come. The learned Additional Government Pleader submitted that the temple in question is a public temple, but it does not come within the control of the H.R. & C.E. Department.
6. The petitioners are prevented from entering the temple, only on the ground that they belong to a different community. When the temple in question is a public temple, no one can be prevented from entering the temple and offering the prayers on the basis of their community. The petitioners must be permitted to enter the temple and to offer their prayers. The impleaded sixth respondent shall ensure that no law and order problem is created and if anyone attempts to disturb the peace and tranquillity, necessary action shall be initiated. The permission given to the petitioners to enter the temple and to offer prayers does not give any special rights to the petitioners, except for the fact that like any other devotee, the petitioners can enter the temple and offer their prayers and nothing more. ____________ Page 4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/08/2025 04:46:05 pm ) W.P.No.31229 of 2025
7. This writ petition is disposed of in the above terms. No costs.
Index : yes/no 19.08.2025
Neutral citation : yes/no
Registry is directed to carryout
the amendment forthwith
ss
To
1. The District Collector
Namakkal District
2. The Revenue Divisional Officer
Thiruchengode
Namakkal District
3. The Thasildar
Paramathi Velur Taluk
Namakkal District
4. The Assistant Commissioner
Hindu Religious and Charitable
Endowments Department
Namakkal
5. The Sub Inspector of Police
Jedarpalayam Police Station, Namakkal ____________ Page 5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/08/2025 04:46:05 pm ) W.P.No.31229 of 2025 N.ANAND VENKATESH,J.
ss W.P.No.31229 of 2025 19.08.2025 ____________ Page 6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/08/2025 04:46:05 pm )