Madras High Court
Palpandi vs The Superintendent Of Police, ... on 6 May, 2026
Author: S.Srimathy
Bench: S.Srimathy
W.P.(Crl.)(MD)No.2740 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 06.05.2026
CORAM
THE HON'BLE MRS.JUSTICE S.SRIMATHY
W.P.(Crl.)(MD)No.2740 of 2026
Palpandi ... Petitioner
Vs.
1. The Superintendent of Police,
Virudunagar,
O/o. the Superintendent of Police,
Virudunagar District.
2. The Deputy Superintendent of Police,
Virudhunagar,
Virudhunagar.
O/o. the Deputy Superintendent of Police,
Sivakasi Circle,
Virudhunagar District.
3. The Inspector of Police,
Sivakasi East Police Station,
Sivakasi,
Viruthunagar District. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, issue a Writ or direction more particularly in the nature of a Writ
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https://www.mhc.tn.gov.in/judis
W.P.(Crl.)(MD)No.2740 of 2026
of Certiorarified mandamus calling for the records relating to the
impugned proceedings in Na.Ka.No.26/Namuna/Sivakasi East Police
Station/2026 dated 03.05.2026 of the 3rd respondent and to quash the
same and consequently directing the respondent and to quash the same,
necessary protection to perform the dance programme on 06.05.2026 at
about 06.00 PM to 12.00 PM respectively in the ve of Arulmigu Sri
Kaliyamman Thirukkovil Temple at Periyar Colony, Aalamarathupatti
Road, Thiruthangal, Sivakasi Taluk, Viruthunagar District.
For Petitioner : Mr.A.Saravanan
For Respondents : Mr.A.S.Abul Kalaam Azad
Government Adv. (Crl. Side)
ORDER
This petition is filed seeking for a certiorarified mandamus to quash the impugned order dated 03.05.2026 and consequently, to direct the respondents to grant permission and police protection for Aadal and Paadal event.
2. The present writ petitioner is a member of the festival committee of Arulmighu Sri Kaliyamman Thirukkovil Temple. The respondents, through the impugned order dated 03.05.2026, have granted 2/6 https://www.mhc.tn.gov.in/judis W.P.(Crl.)(MD)No.2740 of 2026 permission for the festival, however, they declined permission specifically for conducting the Aadal and Paadal events. Aggrieved by this, the present writ petition has been filed by the petitioner.
3. In response, the learned Government Advocate (Crl.Side), on written instructions, submitted that there is a communal clash in the said area and therefore, if Aadal and Paadal are permitted, the respondents expect a severe clash between the communities.
4. Learned counsel for the petitioner submitted that there is no such clash in the village.
5. It is seen, the respondents have granted permission for the festival and as stated in the impugned order, there cannot be any obscenity in the function. The respondents, therefore, cannot deny permission for the Aadal and Paadal events. The events shall be conducted under regular conditions, viz., the function shall conclude by 10:00 PM and there shall be no obscenity, dancing, songs or inappropriate gestures.
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6. The respondents shall grant permission for conducting the Aadal and Paadal events, subject to strict conditions as stated supra and with deployment of additional police personnel. The cost of such additional police deployment shall be borne by the petitioner’s festival committee.
7. This writ petition is allowed. Accordingly, the impugned order dated 03.05.2026 is set aside to the extent it declines permission for conducting Aadal and Paadal events.
05.05.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
PKN
Note: Issue order copy today.
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https://www.mhc.tn.gov.in/judis W.P.(Crl.)(MD)No.2740 of 2026 To
1. The Superintendent of Police, Virudunagar, O/o. the Superintendent of Police, Virudunagar District.
2. The Deputy Superintendent of Police, Virudhunagar, Virudhunagar.
O/o. the Deputy Superintendent of Police, Sivakasi Circle, Virudhunagar District.
3. The Inspector of Police, Sivakasi East Police Station, Sivakasi, Viruthunagar District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
5/6https://www.mhc.tn.gov.in/judis W.P.(Crl.)(MD)No.2740 of 2026 S.SRIMATHY,J.
PKN W.P.(Crl.)(MD)No.2740 of 2026 Dated: 06.05.2026 6/6 https://www.mhc.tn.gov.in/judis