Madras High Court
Soundharanayaki vs / on 9 January, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.(MD)No.653 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.01.2025
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P.(MD)No.653 of 2025
and
W.M.P(MD)No.438 of 2025
Soundharanayaki ... Petitioner
/Vs./
1.The District Collector,
Collectorate Building,
Thanjavur District.
2.The District Revenue Officer,
O/o.The District Revenue Office,
Thanjavur District.
3.The Revenue Divisional Officer,
O/o.The Revenue Divisional Office,
Thanjavur District.
4.The Tahsildar,
Thanjavur Taluk,
Thanjavur District.
5.The Superintendent of Police,
District Police Office,
Thanjavur District.
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https://www.mhc.tn.gov.in/judis
W.P.(MD)No.653 of 2025
6.The District Officer,
Tamilnadu Fire Service and Rescue Department,
Thanjavur District.
7.Thiru.M.A.C.Arockya Raj
Secretary of Thirukanoorpatti Jallikattu Committee,
Thirukanoorpatti,
Thanjavur District. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, to direct the respondent No.1 to 6 to conduct
an enquiry with respect to death of the petitioner's husband and based on
the enquiry report issued guidelines to the 7th respondent for the purpose
of granting permission for conducting Jallikattu going to be held in the
month of January 2025 by considering the petitioner's representation date
d 03.01.2025.
For Petitioner : Mr.M.Vivek Bharathi
For R1 to R4 : Mr.R.Baskaran
Additional Advocate General
Assisted by
Mr.S.Shanmugavel
Additional Government Pleader
For R5 : Mr.M.Aasha
Government Advocate(Crl.side)
ORDER
This writ petition has been filed for a direction directing the respondents 1 to 6 to conduct an enquiry in respect of the death of the 2/6 https://www.mhc.tn.gov.in/judis W.P.(MD)No.653 of 2025 petitioner's husband during Jallikattu in the year 2024. Further seeking a direction to issue guidelines to the seventh respondent for the purpose of granting permission for conducting Jallikattu to be held in the month of January every year.
2. By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.
3. Heard the learned counsel appearing on either side and perused the materials placed before this Court.
4. The petitioner's husband went to the Jallikattu conducted by the seventh respondent on 28.01.2024. During Jallikattu one of the bull came out of the track and gored her husband. Due to which, he sustained serious injuries and died. In pursuant to the demise of the petitioner's husband, FIR was registered in Cr.No.40 of 2024 under Section 174 Cr.P.C., on the file of the Inspector of Police, Vallam Police Station, Thanjavur District. After completion of investigation, investigation agency dropped the FIR as further action dropped and filed the further 3/6 https://www.mhc.tn.gov.in/judis W.P.(MD)No.653 of 2025 report before the learned Judicial Magistrate No.II, Thanjavur District. Therefore, already enquiry conducted and dropped the further action since there is no suspicious in the death of the petitioner's husband. That apart, already the first respondent while granting permission imposed conditions by following guidelines.
5. Therefore, the direction sought for in this writ petition cannot be considered and it is liable to be dismissed.
6. Accordingly, the writ petition is dismissed with liberty to the petitioner to seek compensation in the manner known to law. No costs. Consequently, connected miscellaneous petition is closed.
09.01.2025
Index : Yes / No
NCC : Yes / No
am
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1.The District Collector, Collectorate Building, Thanjavur District.
2.The District Revenue Officer, Thanjavur District.
3.The Revenue Divisional Officer, Thanjavur District.
4.The Tahsildar, Thanjavur Taluk, Thanjavur District.
5.The Superintendent of Police, District Police Office, Thanjavur District.
6.The District Officer, Tamilnadu Fire Service and Rescue Department, Thanjavur District.
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am Order made in W.P.(MD)No.653 of 2025 Dated:
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