Madras High Court
Jeganathan vs The District Collector on 20 May, 2026
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.P(MD)No.14311 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 20.05.2026
CORAM
THE HONOURABLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY
and
THE HONOURABLE MS.JUSTICE R.POORNIMA
W.P(MD)No.14311 of 2026
and
WMP(MD)No.10735 of 2026
Jeganathan ... Petitioner
Vs.
1. The District Collector,
Tiruchirappalli District,
Tiruchirappalli.
2. The Revenue Divisional Officer,
Srirengam, Revenue Division,
Vannankovil, Tiruchirappalli 620 009.
3. The Superintendent of Police,
Tiruchirappalli District,
Tiruchirappalli.
4. The Deputy Superintendent of Police,
Manapparai Sub Division,
Tiruchirappalli District.
5. The Inspector of Police,
Manapparai Police Station,
Tiruchirappalli District.
6. The Tahsildar,
Taluk Office,
Manapparai 621 306,
Tiruchirappalli District.
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W.P(MD)No.14311 of 2026
7. The Municipal Commissioner,
Manapparai Municipality,
Madurai Road,
Manapparai 621 306.
8. The Executive Engineer,
Water Resources Department,
Subramaniyapuram,
Tiruchirappalli 620 002.
9. Jeyaraman
10. Kumaresan ...Respondents
PRAYER :- Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents 2 to 7 to ban the use of loud speakers with high volume and with
large numbers from 23.05.2026 to 30.05.2026 by the respondents 9 and 10 in
the name of Kumbabhisekam of the Shri.Rajaganapathi and Meenakshi
Sundareswarar Temple located in survey No.684/1 of Sevalur Village,
Manapparai Taluk, Tiruchirappalli District (Ward F, Block 9, T.S.No.4/1 of
Manapparai Municipality) based on the petitioner's representation dated
15.05.2026 given to the respondents 1 to 7.
For Petitioner : Mr.M.Madhan Karthick
For R1 & R2 : Mr.A.Baskaran
Additional Government Pleader
For R3 to R5 : Mr.T.Senthilkumar
Additional Public Prosecutor
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W.P(MD)No.14311 of 2026
ORDER
(Order of the Court was made by D.BHARATHA CHAKRAVARTHY, J.) The writ petition is filed for a mandamus directing the respondents 2 to 7 to ban the use of the loud speakers with high volume in large numbers for the Kumbabishekam to be conducted in respect of Arulmigu Rajaganapathi and Meenakshi Sundareswarar Temple located in Survey No.684/1 of Sevalur Village, Manapparai Taluk, Tiruchirappalli District, based on the petitioner's representation dated 15.05.2026.
2. The learned counsel for the petitioner would submit that the temple itself is located on a water body and separate proceedings are taken in respect thereof. As far as the present petition is concerned, it is his case that when the Kumbabishekam is going to be celebrated between 23.05.2026 and 30.05.2026, number of loud speakers are being used and the noise levels are going beyond the permissible levels and therefore, the petitioner has made the representation.
3. When the matter came up for admission, the learned Additional Public Prosecutor taking notice on behalf of the respondents 3 to 5, would submit that the 4th respondent would consider the petitioner's representation and pass orders in accordance with law.
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4. In view of the nature of order that is passed, the writ petition is disposed of at the admission stage.
5. Since this Court is not expressing any opinion with reference to the merits of the averments that are made in the affidavit, notice is not issued to the private respondents 9 and 10. As far as Kumbabishekam is concerned, normally it will be celebrated by using the loud speakers in any temple. At the same time, if it is going beyond the permissible level and if there is high decibel noise, the same should not disturb the local public. In view thereof, the 4th respondent shall take up the representation of the petitioner dated 15.05.2026. The 4th respondent can inspect the place and ensure that the loud speakers / cone speakers are being used within the permissible noise level and not exceeding beyond the permissible decibel level.
6. With the aforesaid direction, the Writ Petition stands disposed of. No costs. The authority is directed to act on the web copy of the order without waiting for the certified copy of the order. Consequently, connected miscellaneous petition is closed.
[D.B.C., J.] & [R.P., J.]
Index : No 20.05.2026
Neutral Citation : No
bala
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1. The District Collector, Tiruchirappalli District, Tiruchirappalli.
2. The Revenue Divisional Officer, Srirengam, Revenue Division, Vannankovil, Tiruchirappalli 620 009.
3. The Superintendent of Police, Tiruchirappalli District, Tiruchirappalli.
4. The Deputy Superintendent of Police, Manapparai Sub Division, Tiruchirappalli District.
5. The Inspector of Police, Manapparai Police Station, Tiruchirappalli District.
6. The Tahsildar, Taluk Office, Manapparai 621 306, Tiruchirappalli District.
7. The Municipal Commissioner, Manapparai Municipality, Madurai Road, Manapparai 621 306.
8. The Executive Engineer, Water Resources Department, Subramaniyapuram, Tiruchirappalli 620 002.
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and R.POORNIMA, J.
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