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Madras High Court

Mayan vs The State Of Tamilnadu on 25 March, 2026

Author: N. Sathish Kumar

Bench: N. Sathish Kumar

                                                                         W.P.Crl.(MD)No.1667 of 2026

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 25.03.2026

                                                     CORAM:

                            THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                         W.P.Crl.(MD)No.1667 of 2026
                                        & W.M.P.Crl.(MD)No.399 of 2026

                Mayan                                                         ... Petitioner
                                                       Vs.

                1. The District Collector,
                   Madurai, Madurai District.

                2. The Revenue Divisional Officer,
                   Usilampatti,
                   Madurai District.

                3. The Thasildar,
                   Usilampatti Taluk,
                   Madurai District.

                4. The State of Tamilnadu,
                   Rep by the Deputy Superintendent of Police,
                   Usilampatti Division,
                   Madurai District.

                5. The State of Tamilnadu,
                   Rep by the Inspector of Police,
                   Usilampatti Taluk Police Station,
                   Madurai District.

                6. Thavasi @ Pattukarathavasi

                7. Ragavan

                8. Karupusamy                                                 ... Respondents

                1/6


https://www.mhc.tn.gov.in/judis
                                                                               W.P.Crl.(MD)No.1667 of 2026




                PRAYER : Writ Petition filed under Article 226 of the Constitution of India for
                issuance of Writ of Mandamus directing the respondents 1 to 5 to permit the
                petitioner and his family members to participate in the temple Panguni
                Thiruvizha being conducted on 01.04.2026 and 02.04.2026 at Sri Chinnamman
                and Sri Krishnan Temple Situated at Thottapanayakanur Village, Usilampatti
                Taluk, Madurai District and collect Vari from us and offer poojas in the said
                temple on the basis of the petitioner's representation dated 20.03.2026.


                                  For Petitioner    : Mr.B.Santhanam Rajesh Kumar
                                  For Respondents   : Mr.M.Sakthi Kumar (R4 & R5)
                                                     Government Advocate (Crl.)
                                                     Mr.C.Satheesh (R1 to R3)
                                                     Government Advocate (Civil)




                                                        ORDER

This petition has been filed seeking for a direction to the respondents 1 to 5 to permit the petitioner and his family members to participate in the temple Panguni Thiruvizha being conducted on 01.04.2026 and 02.04.2026 at Sri Chinnamman and Sri Krishnan Temple Situated at Thottapanayakanur Village, Usilampatti Taluk, Madurai District and collect Vari from us and offer poojas in the said temple on the basis of the petitioner's representation dated 20.03.2026.

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https://www.mhc.tn.gov.in/judis W.P.Crl.(MD)No.1667 of 2026

2. The learned counsel appearing for the petitioner submitted that the petitioner and his family have been excommunicated by the 6th to 8th respondents from participating in the aforesaid temple festival.

3. The learned Government Advocate appearing for the official respondents submitted that the private respondents had already appeared before the respondent police and furnished a written undertaking expressing their no objection to the petitioner’s family participating in the aforesaid temple festival, upon payment of the necessary temple contribution (thp).

4. Heard the learned counsel on either side and carefully perused the materials placed before this Court. Since no adverse order is proposed to be passed against the private respondents, notice to them is dispensed with.

5. Considering the submissions made on either side, the petitioner and his family members are directed to pay the necessary temple contribution (thp).

The private respondents are directed to receive the same and permit the petitioner and his family members to participate in all functions pertaining to the aforesaid temple festival.

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https://www.mhc.tn.gov.in/judis W.P.Crl.(MD)No.1667 of 2026

6. With the above direction, this writ petition stands disposed of.

Consequently, connected miscellaneous petition is closed.




                                                                          25.03.2026

                NCC       : Yes / No
                Index     : Yes / No
                sm

Note: Issue order copy on 26.03.2026.

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https://www.mhc.tn.gov.in/judis W.P.Crl.(MD)No.1667 of 2026 TO:-

1. The District Collector, Madurai, Madurai District.
2. The Revenue Divisional Officer, Usilampatti, Madurai District.
3. The Thasildar, Usilampatti Taluk, Madurai District.
4. The Deputy Superintendent of Police, Usilampatti Division, Madurai District.
5. The Inspector of Police, Usilampatti Taluk Police Station, Madurai District.
6. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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https://www.mhc.tn.gov.in/judis W.P.Crl.(MD)No.1667 of 2026 L.VICTORIA GOWRI, J.

Sm Order made in W.P.Crl.(MD)No.1667 of 2026 Dated 25.03.2026 6/6 https://www.mhc.tn.gov.in/judis