Madras High Court
Pathamadai Adi Dravida Mahajana vs The Superintendent Of Police on 22 January, 2025
Author: M.Nirmal Kumar
Bench: M.Nirmal Kumar
W.P.(MD)No.1556 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.01.2025
CORAM:
THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR
W.P.(MD)No.1556 of 2025
Pathamadai Adi Dravida Mahajana
Seerthirutha Sangam
Rep. by its President
M.Ramachandran
No.4, 3rd Street
Dr. Ambedkar Nagar
Pathamadai- 627 453
Cheranmahadevi Taluk
Tirunelveli District .. Petitioner
Vs
1. The Superintendent of Police
Tirunelveli District
Tirunelveli
2. The Sub Inspector of Police
Pathamadai Police Station
Tirunelveli District
3. Ashok Kumar .. Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus, directing the respondents 1 and 2 to grant
permission and protection for the conduct of temple festival of the
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W.P.(MD)No.1556 of 2025
temple namely Sri Muppidathi Amman Thirukovil Situated in 7th street
Dr.Ambedkar Nagar, Pathamadai Cheranmahadevi Taluk, Tirunelveli
District scheduled to be held on 26.01.2025 to 28.01.2025 based on the
petitioner's representation dated 06.01.2025
For Petitioner : Mr.R.Ponkarthikeyan
For Respondents : Mr.A.Thiruvadikumar
No.1 and 2 Additional Public Prosecutor
No.3. : Mr.I.Pinaygash
ORDER
This Writ Petition has been filed to direct the respondents 1 and 2 to grant permission and protection for the conduct of temple festival of the temple namely Sri Muppidathi Amman Thirukovil Situated in 7th street Dr.Ambedkar Nagar, Pathamadai Cheranmahadevi Taluk, Tirunelveli District scheduled to be held on 26.01.2025 to 28.01.2025 based on the petitioner's representation dated 06.01.2025.
2. The learned counsel appearing for the petitioner submitted that the petitioner is representing Pathamadai Adi Dravida Mahajana Seerthirutha Sangam and the sangam is proposing to hold a kodai festival from 26.01.2025 to 28.01.2025, for which he had sent representation to 2/6 https://www.mhc.tn.gov.in/judis W.P.(MD)No.1556 of 2025 the respondents 1 and 2 on 06.01.2025 seeking for police protection. Since the third respondent is raising some objection and causing some disturbance he had sought for police protection.
3. The learned Additional Public Prosecutor submitted that in this case there are two groups of people in the village within their community and there seems to be some misunderstanding among them. The third respondent is objecting for the petitioner claiming and representing himself on behalf of the sangam and claiming that it is the sangam which is conducting the Kodai festival. It is the villagers by their own contribution conducting the festival.
4. The learned counsel appearing for the third respondent submitted that there is a meeting between the petitioner and the third respondent before the Sub Collector, Cheranmahadevi on 23.01.2025 and they have been summoned to appear for the meeting.
5. The learned Additional Public Prosecutor also confirms the same.
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6. Before the Sub Collector both the groups would sort out the difference of opinion and both the groups would ensure that both the groups would participate in the festival and conduct the festival without any disturbance.
7. The learned counsel appearing for the petitioner also confirms that he would talk with the third respondent and others and ensure that entire villagers would participate in the festival and the festival would be conducted in the peaceful manner without any disturbance.
8. If such understanding is arrived between the parties, the festival can be conducted.
9. With the above direction the Writ Petition stands disposed of. No costs.
22.01.2025 Index: Yes/No Internet : Yes/No aav Note: Issue order copy on 23.01.2025 4/6 https://www.mhc.tn.gov.in/judis W.P.(MD)No.1556 of 2025 To
1. The Superintendent of Police Tirunelveli District Tirunelveli
2. The Sub Inspector of Police Pathamadai Police Station Tirunelveli District
3. The Additional Public Prosecutor Madurai Bench of Madras High Court Madurai.
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