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Madras High Court

R.Palanivelan vs The Superintendent Of Police on 6 December, 2022

Author: G.Chandrasekharan

Bench: G.Chandrasekharan

                                                                            W.P.No.32878 of 2022

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                            DATED: 06.12.2022

                                                  CORAM:

                      THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

                                          W.P. No. 32878 of 2022

                R.Palanivelan                              ... Petitioner
                                                    Vs.

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

                2.The Deputy Superintendent of Police,
                  Paramathi – Vellore Sub-Division,
                  Namakkal District.

                3.The Inspector of Police
                  Paramathi – Vellore Police Station,
                  Paramathi – Vellore,
                  Namakkal District.

                4.The Joint Commissioner
                  Hindu Religious & Charitable Enrolment
                  Erode Zone, Erode.

                5.The Revenue Divisional Officer,
                  Namakkal Division,
                  Namakkal.                                ...Respondents



                PRAYER: Writ Petition is filed under Article 226 of Constitution of India,
                pleased to issue a Writ of Mandamus, directing the respondents 1 to 3 issue

               ________
https://www.mhc.tn.gov.in/judis
                Page 1 of 8
                                                                                W.P.No.32878 of 2022

                the police protection to the temple festival of Arulmigu Unjapalayam
                Karuppannasamy Thirukoil Mohanoor Taluk, Namakkal District dated
                09.12.2022 to 11.12.2022 as per the 4th respondent proceedings dated
                18.11.2022 and the petitioner representation dated 28.11.2022.
                                  For Petitioner         : Mr.K.Karthikeyan
                                  For Respondents        : Mr.S.Santhosh (for R1,2,3 & 5)
                                                     Government Advocate (Crl.Side)
                                                   : Mr.K.Karthikeyan
                                                     Government Advocate
                                                     (HR & CE) for R4.

                                                        ORDER

The Writ Petition has been filed to direct the respondents 1 to 3 to issue police protection to the temple festival of Arulmigu Unjapalayam Karuppannasamy Thirukoil Mohanoor Taluk, Namakkal District dated 09.12.2022 to 11.12.2022 as per the 4th respondent proceedings dated 18.11.2022 and the petitioner's representation dated 28.11.2022.

2.The learned counsel for the petitioner submitted that petitioner is the President of Hereditary Trustee of Arulmigu Unjapalayam Karuppannasamy Thirukoil, Mohnoor Taluk, Namakkal district. The Joint Commissioner, Erode, finding that some rival parties have staked claim for conducting temple festival in the year 2021; taking note of the situation including, law ________ https://www.mhc.tn.gov.in/judis Page 2 of 8 W.P.No.32878 of 2022 and order problem, while giving permission to the Hereditary Trustees to conduct temple festival on 09.12.2022, 10.12.2022 & 11.12.2022, directed the authorities, especially the Revenue Divisional Officer, Namakkal, Deputy Superintendent of Police, Vellore, Tahsildar, Mohanoor and Inspector of Police, Vellore to provide appropriate security to avoid any untoward happenings from the rival party. However, the Police has not responded positively, necessitating filing of this Writ Petition.

3.The learned Government Advocate (Criminal Side) submitted that Peace Committee meeting is scheduled today between the Hereditary Trustees and the rival claimants.

4.The learned counsel for the petitioner per contra reiterated by saying that petitioner has not received any notice regarding Peace Committee meeting.

5.Be that as it may be. The Joint Commissioner of HR & CE gave permission in Na.Ka.No.9117 of 2022 dated 18.11.2022, for the conduct of the temple festival from 09.12.2022 to 11.12.2022 by the Hereditary Trustee ________ https://www.mhc.tn.gov.in/judis Page 3 of 8 W.P.No.32878 of 2022 of Arulmigu Unjapalayam Karuppannasamy Thirukoil Mohanoor Taluk, Namakkal District and directed the aforesaid authorities to provide proper security. Therefore, in view of the permission given by the Joint Commissioner of HR & CE in Na.Ka.No.9117 of 2022 dated 18.11.2022, this Court is of the view that the directions may issued to the respondents 1 to 3 to give Police protection to conduct temple festival of Arulmigu Unjapalayam Karuppannasamy Thirukoil Mohanoor Taluk, Namakkal District from 09.12.2022 to 11.12.2022.

6.With the above direction, this Writ Petition is allowed. No costs.

06.12.2022 Index :Yes/No Internet:Yes/No ep Note: Issue order copy on 06.12.2022 ________ https://www.mhc.tn.gov.in/judis Page 4 of 8 W.P.No.32878 of 2022 To

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

2.The Deputy Superintendent of Police, Paramathi – Vellore Sub-Division, Namakkal District.

3.The Inspector of Police Paramathi – Vellore Police Station, Paramathi – Vellore, Namakkal District.

4.The Joint Commissioner Hindu Religious & Charitable Enrolment Erode Zone, Erode.

5.The Revenue Divisional Officer, Namakkal Division, Namakkal

6.The Public Prosecutor, High Court of Madras.

________ https://www.mhc.tn.gov.in/judis Page 5 of 8 W.P.No.32878 of 2022 ________ https://www.mhc.tn.gov.in/judis Page 6 of 8 W.P.No.32878 of 2022 G.CHANDRASEKHARAN, J.

ep W.P. No. 32878 of 2022 06.12.2022 ________ https://www.mhc.tn.gov.in/judis Page 7 of 8 W.P.No.32878 of 2022 ________ https://www.mhc.tn.gov.in/judis Page 8 of 8