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[Cites 1, Cited by 0]

Madras High Court

Chidambaram vs The Superintendent Of Police on 5 July, 2022

Author: V.Sivagnanam

Bench: V.Sivagnanam

                                                                               W.P(MD)No.14248 of 2022


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 05.07.2022

                                                          CORAM :

                                  THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                              W.P(MD)No.14248 of 2022
                     Chidambaram                                             ...Petitioner

                                                            Vs.

                     1.The Superintendent of Police,
                       Trichy District,
                       Trichy.

                     2.The Deputy Superintendent of Police,
                       Musiri,
                       Trichy District.

                     3.The Inspector of Police,,
                       Musiri Police Station,
                       Musiri, Trichy.

                     4.Murugappan                                            ...Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Mandamus forbearing the
                     respondents Nos.1 to 3 to grant permission and protection to the 4th
                     respondent to conduct the tonsuring ceremony (Nerthikadan) on
                     06.07.2022      in   pursuant   to    the    ceremony   of Arulmighu        Shri
                     Mahamariamman Temple situated at Chittilarai Village, Musiri Taluk,
                     Trichy District on the basis of the petitioner's representation dated
                     02.07.2022.

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https://www.mhc.tn.gov.in/judis
                                                                                  W.P(MD)No.14248 of 2022


                                        For Petitioner        : Mr.V.Selvarkumar
                                        For R1 - R2           : Mr.M.Sakthi Kumar
                                                               Government Advocate (crl.side)


                                                            ORDER

This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus forbearing the respondents Nos.1 to 3 to grant permission and protection to the 4th respondent to conduct the tonsuring ceremony (Nerthikadan) on 06.07.2022 in pursuant to the ceremony of Arulmighu Shri Mahamariamman Temple situated at Chittilarai Village, Musiri Taluk, Trichy District on the basis of the petitioner's representation dated 02.07.2022.

2.This Court by order, dated 01.07.2022 in W.P(MD)No.13900 of 2022 directed the third respondent to consider the representation of the petitioner therein, with regard to the worship and for conducting tonsuring ceremony alone. Therefore, this Writ Petition is not maintainable. The petitioner shall give a fresh representation before the third respondent, with regard to the rights of the temple and the third respondent is hereby directed to consider the same.

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https://www.mhc.tn.gov.in/judis W.P(MD)No.14248 of 2022

3.With the above direction, this Writ Petition stands closed.

No costs.



                                                                                 05.07.2022

                     Index              : Yes / No
                     Internet           : Yes/ No
                     vsd

                     To

1.The Superintendent of Police, Trichy District, Trichy.

2.The Deputy Superintendent of Police, Musiri, Trichy District.

3.The Inspector of Police,, Musiri Police Station, Musiri, Trichy.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis W.P(MD)No.14248 of 2022 V.SIVAGNANAM, J.

vsd W.P(MD)No.14248 of 2022 05.07.2022 4 /4 https://www.mhc.tn.gov.in/judis