Madras High Court
R.Thirumurugan vs The District Collector on 7 April, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No. 12425 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.04.2025
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.12425 of 2025
R.Thirumurugan ... Petitioner
Vs.
1.The District Collector,
Villupuram District.
2.The Superintendent of Police,
Villupuram District,
Villupuram.
3.The Deputy Superintendent of Police,
Gingee,
Villupuram District.
4.The Inspector of Police,
Gingee Police Station,
Gingee Taluk,
Villupuram District.
5.The Joint Commissioner,
Hindu Religious and Charitable Endowment Board,
Villupuram District. ... Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of
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W.P.No. 12425 of 2025
India, praying for the issuance of Writ of Mandamus directing the
respondents 2 to 4 to permit to conduct the Chitra Pournami Temple
Festival, Sri Thaduthandanathar and Thaiyal Nayagi Amman Temple at
Thayur Village scheduled to be held on from 10.05.2025 to 14.05.2025
by ordering police protection based on petitioner’s representation dated
10.03.2025.
For Petitioner : Mr.P.Murugesan
For R2 to R4 : Mr.R.Vinothraja,
Government Advocate (crl.side)
For R1 : Mr.P.Balathandayutham,
Special Government Pleader.
ORDER
This writ petition has been filed seeking a direction to the respondents 2 to 4 to permit the petitioner to conduct the Chitra Pournami Temple Festival at Sri Thaduthandanathar and Thaiyal Nayagi Amman Temple, Thayur Village, scheduled to be held from 10.05.2025 to 14.05.2025, by providing necessary police protection based on the petitioner’s representation dated 10.03.2025. Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/05/2025 05:32:24 pm ) W.P.No. 12425 of 2025
2. Heard both sides and perused the materials placed before this Court.
3. It is brought to the notice of this Court that for the very same temple, the counter parties have already obtained permission to conduct the said festival during the same period, i.e., from 10.05.2025 to 14.05.2025. Suppressing this material fact, the petitioner has repeatedly filed the writ petitions seeking permission to conduct the Chitra Pournami Temple Festival at Sri Thaduthandanathar and Thaiyal Nayagi Amman Temple, Thayur Village. If the petitioner claims any right over the temple or its administration, the appropriate course of action would be to approach the competent Civil Court for appropriate relief. This Court has already dealt with the issue in W.P. No. 7517 of 2025, by order dated 04.03.2025, wherein the fourth respondent was directed to conduct an enquiry and pass appropriate orders. Pursuant to the directions of this Court, the fourth respondent has conducted an enquiry and has granted permission to the counter parties to conduct the Chitra Pournami Temple Festival at the said temple.
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shk
4. In view of the above facts and circumstances, this writ petition stands dismissed. No costs.
07.04.2025 Neutral citation : Yes/No Speaking/non-speaking order shk To
1.The District Collector, Villupuram District.
2.The Superintendent of Police, Villupuram District, Villupuram.
3.The Deputy Superintendent of Police, Gingee,Villupuram District.
4.The Inspector of Police, Gingee Police Station, Gingee Taluk, Villupuram District.
5.The Joint Commissioner, Hindu Religious and Charitable Endowment Board, Villupuram District.
6. The Public Prosecutor, High Court, Madras. W.P.No.12425 of 2025 Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/05/2025 05:32:24 pm )