NSKKR Arunkumar vs The State of Tamilnadu, Rep

WP Crl.(MD) No. 5905 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 30-10-2026
CORAM
THE HON'BLE MRS. JUSTICE K. GOVINDARAJAN THILAKAVADI
WP Crl.(MD) No. 5905 of 2026
CNR:{HCMD011509342026}
NSKKR Arunkumar
..Petitioner(s)
Vs
1. The State of Tamilnadu, Rep by its the Deputy
Superintendent of Police,
Uthamapalayam, Sub-Division,
Theni District
2. The Inspector of Police
Gudalur South Police Station,
Theni District
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus to
nd
call for the records relating to the impugned order passed by the 2
respondent in his proceedings in N.Ka.NO.16/K6PS/Gudalur South
Police Station/2026 dated 10.10.2026 and quash the same as illegal
arbitrary and bad in law and consequently direct the respondents 1 and 2
to permit the petitioner to conduct, Arulmigu West Muthallamman
Thirukovil Thiruvizha at Gudalur Village, Uthamapalayam Taluk, Theni
District on 10.11.2026 to 11.11.2026 at 06.00 pm., to 10.00 pm., further
to provide adequate police protection for the said event based on the
representation dated 08.10.2026.
For Petitioner(s) :Mr S. Chandrasekar
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WP Crl.(MD) No. 5905 of 2026
For Respondent(s) : Mr.D.Rajaboopathy
Government Advocate (Crl.)
ORDER
The writ petition is filed seeking for issuance of Writ of
Certiorarified Mandamus to call for the records relating to the impugned
nd
order passed by the 2 respondent in his proceedings in
N.Ka.No.16/K6PS/Gudalur South Police Station/2026 dated 10.10.2026
and quash the same as illegal arbitrary and bad in law and consequently
direct the respondents 1 and 2 to permit the petitioner to conduct,
Arulmigu West Muthallamman Thirukovil Thiruvizha at Gudalur
Village, Uthamapalayam Taluk, Theni District on 10.11.2026 to
11.11.2026 at 06.00 pm., to 10.00 pm., further to provide adequate police
protection for the said event based on the representation dated
08.10.2026.
2. The learned Government Advocate (Crl.) appearing for the
respondents would submit that the request of the petitioner has been
rejected vide impugned order only insofar as it relates to the conduct of
the Aadal Padal programme.
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WP Crl.(MD) No. 5905 of 2026
3. It is brought to the notice of this Court that the Director General
of Police, Tamil Nadu issued two circulars bearing
Rc.No.159539/Crime.4(3)/2018, signed on 31.10.2018 and
Rc.007301/GenlI(1)/2019, dated 09.04.2019, wherein instructions have
been given to the Inspectors of Police throughout Tamil Nadu for
consideration of applications seeking permission for conducting cultural
programme.
4. In view of the above, the impugned order dated 10.10.2026 is
hereby quashed. This Writ Petition is allowed on the following
conditions:-
(a) The petitioner is permitted to conduct Adal Padal program on
10.11.2026 from 07.00 p.m., to 10.00 p.m., in Arulmigu West
Muthallamman Thirukovil Temple, situated at Gudalur Village,
Uthamapalayam Taluk, Theni District.
(b) The organisers, who shall be the responsible members of the
festival committee, shall ensure that only cultural programs having some
relevance to the temple or the festival in question would be conducted
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WP Crl.(MD) No. 5905 of 2026
and there shall not be any obscene display/dance being conducted;
(c) The program shall not extend beyond 10 p.m.;
(d) No women participating in the cultural program would be
depicted or portrayed in an obscene or undignified manner either in the
form of clothing or otherwise;
(e) The music that shall be used shall be in sync with the precincts
of the temple and double meaning songs should not be played;
(f) There shall be no supply of alcohol or any intoxicating material
in and
around the area where cultural program is scheduled to be held;
(g) None of the songs or dances performed in the said programme
shall exhibit any political tone, tenor, or colour, nor shall they relate to or
promote any religion, community, or caste.
(h) Organizers shall not erect any digital banners/placards on either
side of the arterial roads, platforms, walkways/major roads and any other
roads;
(i) the function should not affect caste, religious or communal
harmony and shall be conducted without any discrimination;
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WP Crl.(MD) No. 5905 of 2026
(j) the Police is empowered to stop the programme, if it exceeds
beyond the permitted time;
(k) if any untoward incident takes place, the organizers of the
programme be made responsible for the same;
(l) the organizers shall have to obtain all other required permission
from the authorities concerned;
(m) Any other conditions as the authority concerned consider to
impose according to the ground reality.
In case of violation of any conditions, it is open to the authorities to
initiate such action as is required under law and the persons who are the
organisers/committee members shall be held responsible
30-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
Rmk
NOTE : Issue order copy on 30.10.2026
To
1. its the Deputy Superintendent of Police
Uthamapalayam, Sub-Division
Theni District
2. The Inspector of Police
Gudalur South Police Station
Theni District
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WP Crl.(MD) No. 5905 of 2026
3. The Additional Public Prosecutor
Madurai Bench of Madras High Court
Madurai
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WP Crl.(MD) No. 5905 of 2026
K.GOVINDARAJAN THILAKAVADI, J.
Rmk
WP Crl.(MD) No. 5905 of 2026
30-10-2026
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