Madras High Court
A.Jeyamurali vs The Superintendent Of Police on 8 October, 2025
W.P.Crl.(MD)No.1659 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.10.2025
CORAM
THE HONOURABLE MR.JUSTICE SUNDER MOHAN
W.P.Crl.(MD).No.1659 of 2025
A.Jeyamurali ... Petitioner
Vs.
1.The Superintendent of Police,
O/o. the Superintendent of Police,
Ramanathapuram District.
2.The Revenue Divisional Officer,
O/o.The Revenue Divisional Office,
Ramanathapuram District.
3.The Tahsildar,
Tahsildar Office,
Ramanathapuram Taluk,
Ramanathapuram District.
4.The Inspector of Police,
Kennikkarai Police Station,
Ramanathapuram District.
5.S.Selvam ... 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 1
and 4 to give adequate police protection for open the temple namely Arulmigu
Idar Neeki Amman Kovil situated in Ramnagar Village, Pattanamkathan,
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W.P.Crl.(MD)No.1659 of 2025
Ramanathapuram District and allow the petitioner and his clan members to
worshiping the Temple under the supervision of the Arulmigu Idar Neeki
Amman Temple's trust deed by considering the petitioner's representation dated
11.08.2025 within the time stipulated by this Court.
For Petitioner : Mr.I.Pinaygash
For R-1 & R-4 : Mr.R.M.Anbunithi
Additional Public Prosecutor
For R-2 & R-3 : Mr.D.S.Nedunchezhian
Government Advocate(crl.side)
ORDER
This Writ Petition is filed for Mandamus to direct the respondents 1 and 4 to consider the petitioner's representation dated 11.08.2025 and provide adequate police protection to open the temple and allow the petitioner and his clan members to worship in Arulmigu Idar Neeki Amman Kovil situated in Ramnagar Village, Pattanamkathan, Ramanathapuram District.
2. The learned Additional Public Prosecutor, on instructions, would submit that there is a dispute between the petitioner, the fifth respondent and the other members; that there is a civil suit pending in O.S.No.32 of 2024 filed by the fifth respondent before the District Munsif Court, Ramanathapuram; and that police protection as sought for cannot be granted.
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3. The learned counsel for the petitioner however would submit that though the fifth respondent has filed a suit claiming that he is the trustee of the temple, there is no interim order passed in his favour; that the action of the fifth respondent in locking the temple is illegal; and that an FIR was also registered against him.
4. This Court is of the view that the official respondents cannot interfere in such dispute between the petitioner and the fifth respondent. If the petitioner is aggrieved by any illegal action of the fifth respondent in locking the temple, it is always open to him to approach the Civil Court seeking appropriate remedy.
5. With the above observations, this Writ Petition stands disposed of.
There shall be no order as to costs.
08.10.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
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W.P.Crl.(MD)No.1659 of 2025
To
1.The Superintendent of Police,
O/o. the Superintendent of Police,
Ramanathapuram District.
2.The Revenue Divisional Officer,
O/o.The Revenue Divisional Office, Ramanathapuram District.
3.The Tahsildar, Tahsildar Office, Ramanathapuram Taluk, Ramanathapuram District.
4.The Inspector of Police, Kennikkarai Police Station, Ramanathapuram District.
5.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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