Madras High Court
M.Ramadass vs The Superintendent Of Police on 19 May, 2022
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
W.P(MD)No.9279 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.05.2022
CORAM:
THE HONOURABLE MRS JUSTICE T.V.THAMILSELVI
W.P(MD)No.9279 of 2022
and
WMP(MD)Nos.6660 and 6663 of 2022
M.Ramadass ... Petitioner
Vs.
1.The Superintendent of Police,
Madurai District,
Surveyor Colony,
Madurai.
2.The Inspector of Police,
Keelavalavu Police Station,
Keelavalavu,
Melur Taluk,
Madurai District.
3.Thenrasu
4.P.Muthuraman ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India
praying to issue a writ of mandamus, directing the respondents 1 and 2 to
resolve the dispute by conducting an enquiry immediately without
wasting time and thereafter only allow to conduct the Vaikasi Fetival in
the Thiruvettu Alagu Kovil on Tamil month Vaikasi 27th and 28th
(10.06.2022 & 11.06.2022) and not before resolving the dispute and
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W.P(MD)No.9279 of 2022
restore the denied the said ''Sool Goat capture'', ''Sami Aduvathu'' and
''Kallanchi rights to the Ariyan's Vakaiyarakkal.
For Petitioner : Mr.K.Sathiya Singh
For R1 - R2 : Mr.B.Nambi Selvan
Additional Public Prosecutor
ORDER
This writ petition has been filed to direct the respondents 1 and 2 to resolve the dispute by conducting an enquiry immediately without wasting time and thereafter only allow to conduct the Vaikasi Fetival in the Thiruvettu Alagu Kovil on Tamil month Vaikasi of 27 and 28 (10.06.2022 & 11.06.2022) and not before resolving the dispute and restore the denied the said ''Sool Goat capture'', ''Sami Aduvathu'' and ''Kallanchi rights to the Ariyan's Vakaiyarakkal.
2. The learned Additional Public Prosecutor appearing for the respondent police submitted that the respondent police 1 and 2 have fixed the peace committee meeting on 23.05.2022. The petitioner is directed to make all his submissions in the peace committee meeting.
The function shall be performed, subject to the result of the peace committee.
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3.With the above direction, the Writ Petition is disposed of.
No costs. Consequently connected miscellaneous petitions are closed.
19.05.2022 Internet:Yes Index:Yes/No vsd To
1.The Superintendent of Police, Madurai District, Surveyor Colony, Madurai.
2.The Inspector of Police, Keelavalavu Police Station, Keelavalavu, Melur Taluk, Madurai District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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vsd W.P(MD)No.9279 of 2022 and WMP(MD)Nos.6660 and 6663 of 2022 19.05.2022 https://www.mhc.tn.gov.in/judis 4/4