Madras High Court
R.Thirumurugan vs The Superintendent Of Police on 10 February, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.4547 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.02.2025
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.4547 of 2025
R.Thirumurugan ... Petitioner
-Vs-
1. The Superintendent of Police,
Villupuram District,
Villupuram.
2. The Deputy Superintendent of Police,
Gingee,
Villupuram District.
3. The Inspector of Police,
Gingee Police Station,
Gingee Taluk,
Villupuram District.
4. The Tahsildar,
Gingee Taluk Office,
Villupuram District. ... Respondents
Prayer : Writ Petition filed under Article 226 of Constitution of India praying
for the issuance of a Writ of Mandamus, directing respondents 1 to 4 to provide
the Police Protection to the Thaipoosam Festival, Arulmigu Vallideivanai
Murugan Temple, Thayur village scheduled to be held on 11.02.2025 based on
my representation dated 24.01.2025.
https://www.mhc.tn.gov.in/judis
Page 1 of 4
W.P.No.4547 of 2025
For Petitioner : Mr.P.Murugesan
For R1 to R3 : Mr.R.Vinothraja
Government Advocate (Crl.side)
For R4 : Mr.P.Balathandayutham
Special Government Pleader
ORDER
This writ petition has been filed for direction directing respondents 1 to 4 to provide the Police Protection to the Thaipoosam Festival, Arulmigu Vallideivanai Murugan Temple, Thayur village scheduled to be held on 11.02.2025 based on my representation dated 24.01.2025.
2. Heard both sides and perused the materials available on record.
3. It is seen that the petitioner is a rival party and without adding the Temple authority as a party, the petitioner had simply filed this petition to provide police protection. The petitioner also suppressed the fact that already the temple authority represented by its President R.Tennarasu filed writ petition before this Court in W.P.No.38598 of 2024 seeking police protection to conduct the Arulmighu Subramaniyar Temple Thaipusa Festival. This Court, by an order dated 17.12.2024 directed the third respondent herein to conduct an enquiry on the petitioner's representation and pass appropriate orders. As https://www.mhc.tn.gov.in/judis Page 2 of 4 W.P.No.4547 of 2025 directed by this Court, the third respondent, by the impugned order dated 05.02.2025 conducted a detailed enquiry and granted police protection to one R.Thennarasu who is represented as President for Arulmighu Subramaniyar Temple Thaipusa Festival, situated at Thaiyur Post, Gingee Taluk, Villupuram.
4. Therefore, the direction sought for by the petitioner cannot be considered and the writ petition is devoid of merits and is liable to be dismissed. It is made clear that the petitioner is no way connected with the Temple and every year the petitioner is creating trouble while conducting any festival at Arulmigu Vallideivanai Murugan Temple, Thayur village. Therefore, if there is any interference by the petitioner while celebrating festival at Arulmigu Vallideivanai Murugan Temple, Thayur village, Villupuram, the third respondent is directed to take appropriate action as against the petitioner in the manner known to law.
5. Accordingly, this writ petition stands dismissed. No costs.
10.02.2025 Internet: Yes Index : Yes/No Neutral Citation: Yes/No Speaking/Non Speaking order mn https://www.mhc.tn.gov.in/judis Page 3 of 4 W.P.No.4547 of 2025 G.K.ILANTHIRAIYAN. J, mn To
1. The Superintendent of Police, Villupuram District, Villupuram.
2. The Deputy Superintendent of Police, Gingee, Villupuram District.
3. The Inspector of Police, Gingee Police Station, Gingee Taluk, Villupuram District.
4. The Tahsildar, Gingee Taluk Office, Villupuram District. W.P.No.4547 of 2025 10.02.2025 https://www.mhc.tn.gov.in/judis Page 4 of 4