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Madras High Court

R.Kanniappan vs The District Superintendent Of Police on 4 September, 2025

Author: N. Sathish Kumar

Bench: N. Sathish Kumar

                                                                                          W.P.(Crl.) No.773 of 2025



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 04.09.2025

                                                        CORAM:

                                  THE HON'BLE MR.JUSTICE N. SATHISH KUMAR

                                             W.P.(Crl.) No.773 of 2025

                 R.Kanniappan                                                           ... Petitioner
                                                             Vs.
                 1. The District Superintendent of Police
                    O/o. District Superintendent of Police
                    Villupuram Taluk, Villupuram District

                 2. The Inspector of Police
                    Mayilam, Tindivanam Taluk
                    Villupuram District

                 3. The Executive Officer (Monitoring Officer)
                    Hindu Religious and Charitable Institutions Department
                    Perumal Temple, Tindivanam Taluk
                    Villupuram District

                 4. The Sub-Collector
                    O/o. Sub-Collector's Office
                    Tindivanam
                    Villupuram District

                 5. The Tahsildar
                    O/o Tahsildar's Office
                    Tindivanam, Villupuram District

                 6. S.Ramanathan                                                        ... Respondents




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                                                                                         W.P.(Crl.) No.773 of 2025

                 PRAYER : Writ Petition is filed under Article 226 of Constitution of India,

                 to issue a Writ of Mandamus directing the respondents 1 to 5 to grant

                 permission for conducting of the festival and car procession which is

                 scheduled to be held on 7th, 8th, 9th of September 2025 including

                 Nadagam          programme    and      traditional         rituals     of   Arulmigu         Sri

                 Muthumariamman temple located at Singanur Village, Tindivanam Taluk,

                 Villupuram District, with police protection.



                                     For Petitioner               : Mr.K.Jayaraman
                                     For Respondents 1 to 5 : Mr.R.Vinothraja
                                                              Government Advocate (Crl. Side)

                                                       ORDER

This Writ Petition has been filed to direct the respondents 1 to 5 to grant permission for conducting the festival and car procession which is scheduled to be held on 7th, 8th and 9th of September 2025 including Nadagam programme and traditional rituals of Arulmigu Sri Muthumariamman Temple located at Singanur Village, Tindivanam Taluk, Villupuram District, with police protection.

2. Heard the learned counsel appearing for the petitioner and the 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/09/2025 04:55:31 pm ) W.P.(Crl.) No.773 of 2025 learned Government Advocate (Criminal Side) appearing for the respondents 1 to 5.

3. The grievance of the learned counsel for the petitioner is that the petitioner had sent a representation to the respondents 1 to 5 on 20.08.2025 seeking permission to conduct festival and car procession including Nadagam programme and traditional rituals of Arulmigu Sri Muthumariamman temple. However, the same has not been considered till date. Since the festival is scheduled to be held on 07.09.2025 to 09.09.2025, with no other option, the present petition has been filed.

4. Considering the facts and circumstance, let the police consider the representation of the petitioner based on ground reality. If any law and order problem arises, it is absolutely the realm of the police to handle the same based on ground reality and accord permission.

5. In case of permission is granted, the petitioner is directed to ensure strict compliance with the conditions to be imposed by the police and also ensure that in the name of Nadagam programme, no obscene songs and other cultural activities, is carried out.

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6. Accordingly, this Writ Petition stands disposed of with the aforesaid direction. No costs.

04.09.2025 ksa-1 Neutral Citation:Yes/No Note: Issue order copy on 04.09.2025.

To

1. The District Superintendent of Police O/o. District Superintendent of Police Villupuram Taluk, Villupuram District

2. The Inspector of Police Mayilam, Tindivanam Taluk Villupuram District

3. The Executive Officer (Monitoring Officer) Hindu Religious and Charitable Institutions Department Perumal Temple, Tindivanam Taluk Villupuram District

4. The Sub-Collector O/o. Sub-Collector's Office Tindivanam Villupuram District

5. The Tahsildar O/o Tahsildar's Office Tindivanam, Villupuram District

6. The Public Prosecutor, High Court of Madras.

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