Madras High Court
K.K.Sivasamy vs The Superintendent Of Police on 19 February, 2026
Author: S.Srimathy
Bench: S.Srimathy
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.02.2026
CORAM
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P.Crl(MD)No.825 of 2026
K.K.Sivasamy ...Petitioner
Vs
1. The Superintendent of Police,
O/o. the Superintendent of Police,
Virudhunagar,
Virudhunagar District.
2. The Deputy Superintendent of Police,
O/o. the Deputy Superintendent of Police,
Aruppukkottai,
Virudhunagar District.
3. The Inspector of Police,
Kariapatti, Police Station,
Virudhunagar District. ...Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
to issue a Writ of Mandamus, directing the respondents to grant permission and
provide adequate police protection for conducting the peaceful Hunger Strike
(Fasting) on 03.03.2026 (Tuesday) from 09.00 am to 05.00 pm, at Kariapatti
Bus Stand, by considering the petitioner representation dated 11.02.2026.
(Prayer is amended vide Court order dated 19.02.2026 in
WMP Crl.(MD)No.237 of 2026 in WP Crl.(MD)No.825 of 2026)
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https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 02:52:10 pm )
For Petitioner : M/s.D.Shanmura Rajasethupathi
for M/s.K.Dinesh Babu
For Respondents : Mr.A.S.Abul Kalaam Azad
Government Advocate(crl.side)
ORDER
This writ petition is filed seeking a mandamus directing the respondents to grant permission and provide adequate police protection for conducting the peaceful Hunger Strike (Fasting) on 03.03.2026 (Tuesday) from 09.00 am to 05.00 pm, at Kariapatti Bus Stand, by considering the petitioner's representation dated 11.02.2026.
2. The learned Counsel for the petitioner submits that the petitioner representation was received by the respondents who in turn, directed the petitioner to furnish the particulars. Therefore, the petitioner has also submitted a reply to the said communication on the same day(11.02.2026). The peaceful hunger strike(fasting) is scheduled on 03.03.2026 from 09.00 am to 05.00 pm, at Kariapatti Bus Stand.
3. In view of the above, the respondents are directed to grant permission and provide adequate police protection for conducting the peaceful Hunger Strike (Fasting) on 03.03.2026 (Tuesday) from 09.00 am to 05.00 pm, at 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 02:52:10 pm ) Kariapatti Bus Stand, Virudhunagar District, by considering the petitioner representation dated 11.02.2026. However, no provocative slogans can be uttered and no other communal leaders can be permitted.
4. In the light of the directions issued by this Court in W.P(MD)No. 19804 of 2018, dated 18.09.2018 and W.P(MD)No.22457 of 2018, dated 02.11.2018, this writ petition stands disposed of. No costs.
19.02.2026 2/2 NCC : Yes/No Index : Yes/No Internet: Yes/No RJR To
1. The Superintendent of Police, O/o. the Superintendent of Police, Virudhunagar, Virudhunagar District.
2. The Deputy Superintendent of Police, O/o. the Deputy Superintendent of Police, Aruppukkottai, Virudhunagar District.
3. The Inspector of Police, Kariapatti, Police Station, Virudhunagar District.
3/4https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 02:52:10 pm ) S.SRIMATHY , J.
RJR W.P.Crl(MD)No.825 of 2026 19.02.2026 2/2 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 02:52:10 pm )