Madras High Court
Kuppammal vs The Superintendent Of Police on 4 March, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.7517 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.03.2025
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.7517 of 2025
Kuppammal ... Petitioner
Vs.
1. The Superintendent of Police,
Villupuram District, Villupuram.
2. The Deputy Superintendent of Police,
Gingee.
3. The Inspector of Police,
Gingee Police Station,
Gingee.
4. The Executive Officer,
H.R & C.E. Thakkar Arulmighu Thatuthandanathar
and TheiyalNayagi Ammal Koil, Thaiyur,
Gingee Taluk, Villupuram District office at
Gingee, Villupuram District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution
praying to issue a Writ of Certiorarified Mandamus, directing the third
respondent to give adequate Police protection to celebrate the Chitra
Pournami Festival of Sri Thaduthandanathar and Thaiyal Nayagi Amman
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W.P.No.7517 of 2025
Temple at Thaiyur Village from 10.05.2025 to 12.05.2025 on the basis of
the representation of the petitioner dated 19.02.2025.
For Petitioner : Mr.U.Venkatesan
For Respondents: Mr.A.Gopinath,
Government Advocate (Crl. Side)
(for R1 to R3)
ORDER
This writ petition has been filed seeking issuance of a writ of mandamus directing the third respondent to give adequate Police protection to celebrate the Chitra Pournami Festival of Sri Thaduthandanathar and Thaiyal Nayagi Amman Temple at Thaiyur Village from 10.05.2025 to 12.05.2025 on the basis of the representation of the petitioner dated 19.02.2025.
2. The learned Government Advocate (Crl.Side) appearing for first to third respondents submitted that on the representation of the petitioner, no current paper or CSR has been assigned till date and a decision will be taken on the petitioner's representation dated 19.02.2025 at the earliest.
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3. In view of the submission made by learned Government Advocate (Crl.Side), this petition is disposed of directing the third respondent to take a decision on the petitioner's representation dated 19.02.2025 within a period of two (2) weeks from the date of receipt of a copy of this order.
4. With the above direction, this Writ Petition is disposed of. No costs.
04.03.2025
Index : Yes/No
Neutral citation : Yes/No
Speaking/non-speaking order
kv
To
1. The Superintendent of Police,
Villupuram District, Villupuram.
2. The Deputy Superintendent of Police, Gingee.
3. The Inspector of Police, Gingee Police Station, Gingee.
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4. The Executive Officer, H.R & C.E. Thakkar Arulmighu Thatuthandanathar and TheiyalNayagi Ammal Koil, Thaiyur, Gingee Taluk, Villupuram District office at Gingee, Villupuram District.
5. The Public Prosecutor, High Court, Madras.
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