T.Amutha vs The District Collector,

WP Crl.(MD) No. 5880 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29-10-2026
CORAM
THE HON'BLE MRS. JUSTICE K. GOVINDARAJAN THILAKAVADI
WP Crl.(MD) No. 5880 of 2026
CNR:{HCMD011415142026}
& WMP(MD)No.1298 of 2026
1. T.Amutha
D/o, S.Thangavelu,
No.2/31, Muthaneri,
Narikudi Post,Thiruchuli Taluk,
Virudhunagar District -626 607
2. K.Raja
S/o, V.Kannuchamy,
No.2/65, Muthaneri,
Narikudi Post,Thiruchuli Taluk,
Virudhunagar District-626607
3. P.Kaliyappan,
S/o, Periyampillai,
No.2/154, Muthaneri,
Narikudi Post,
Thiruchuli Taluk,
Virudhunagar District-626607
4. M.Ramakrishnan,
S/o, Muthumari,
No.2/90, Muthaneri,
Narikudi Post,
Thiruchuli Taluk,
Virudhunagar District-626 607
5. B.Selvaraj,
S/o, O.Boomi,
No.2/30, Muthaneri,
Narikudi Post,
Thiruchuli Taluk,
Virudhunagar DIstrict-626607
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WP Crl.(MD) No. 5880 of 2026
6. T.Muthuraman,
S/o, Thangaraj,
No.2/88, Muthaneri,
Narikudi Post,
Thiruchuli Taluk,
Virudhunagar District-626607
7. K.Periyasamy,
S/o, Ramakrishnan,
No.2/42, Muthaneri,
Narikudi Post,
Thiruchuli Taluk,
Virudhunagar District-626607
8. P.Periyasamy,
S/o, Palanichamy
No.56, Muthaneri,
Narikudi Post,
Thiruchuli Taluk,
Virudhunagar DIstrict-626607
9. V.Kannuchamy,
S/o, Vellaichamy,
No.2/65, Muthaneri,
Narikudi Post,
Thiruchuli Taluk,
Virudhunagar District-626607
10.R.Muthupandi
S/o, Ramakrishnan,
No.53, Muthaneri,
Narikudi Post,
Thiruchuli Talukk,
Virudhunagar District-626607
..Petitioner(s)
Vs
1. The District Collector,
Collectorate, Virudhunagar, Virudhunagar
District
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WP Crl.(MD) No. 5880 of 2026
2. The Revenue Divisonal Officer,
T.S.Ramalinga Nagar, Palayampatti,
Aruppukottai
Virudhunagar District-626101
3. The Tahsildar
Thiruchuli Taluk,
Taluk Officer, Thiruchuli,
Virudhunagar District-626129
4. The Sub-Inspector of Police
Narikudi Police Station,
Narikudi, Thiruchuli,
Virudhunagar District-626607
6. A.Alagarsamy
S/o, Ambalam,
Muthaneri,
Narikudi Post, Thiruchuli Taluk
Virudhunagar DIstrict-626607
7. G.Marimuthu
S/o, Gurusamy,
Muthaneri, Narikudi Post,
Thiruchuli Taluk,
Virudhunagar District-626607
8. A.Boomi,
S/o, Arumugam,
Muthaneri, Narikudi Post,
Thiruchuli Taluk,
Virudhunagar District-626607
9. M.Krishnamoorthy,
S/o, Muniyandi,
Muthaneri, Narikudi Post,
Thiruchuli Taluk,
Virudhunagar District-626607
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WP Crl.(MD) No. 5880 of 2026
10.M.Muthuraman
S/o, Marimuthu,
Muthaneri, Narikudi Post,
Thiruchuli Taluk,
Virudhunagar DIstrict-626607
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India to issue a Writ of Mandamus directing the Respondent No.1-4 to
include the petitioners as part of the members of the village with equal
rights for the Village Festivals including the Porattasi Mulaipari Thiruvila
in Muthaneri, Village, Narikudi Post, Thiruchuli Taluk, Virudhunagar
District – 626 607 without neglecting the petitioners as alien to the native
village within the stipulated by this court.
For Petitioner(s) :M/s S.Louis
For Respondent(s) :Mr.A.Sivasubramanian
Addl. Govt. Pleader for RR1 to 3
Mr.D.Rajaboopathy
Govt. Advocate (Crl. Side) for R4
ORDER
The writ petition is filed seeking a direction to the respondents 1 to
4 to recognise the petitioners as members of Muthaneri Village, Narikudi
Post, Thiruchuli Taluk, Virudhunagar District, with equal rights to
participate in all village festivals, including the Porattasi Mulaipari
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WP Crl.(MD) No. 5880 of 2026
Thiruvizha, without treating them as persons belonging to an alien
village.
2. The learned counsel appearing for the petitioners submits that
the petitioners are originally natives of Muthaneri Village and, after their
marriage, had moved to other villages. However, they have subsequently
returned to their native village and are residing there with valid
residential proof, including Aadhaar cards. Despite the same, they are
being treated as outsiders and denied equal rights to participate in the
village festivals. Hence, the petitioners have approached this Court
seeking the above relief.
3. The learned Additional Government Pleader appearing for the
respondents 1 to 3 and the learned Government Advocate (Criminal Side)
appearing for the fourth respondent are heard.
4. Considering the nature of the grievance raised by the petitioners,
the third respondent is directed to consider the report submitted in this
regard and take appropriate action in accordance with law. The fourth
respondent Police shall extend necessary assistance and take appropriate
action in accordance with law to ensure that no law and order problem
arises in connection with the conduct of the village festivals.
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WP Crl.(MD) No. 5880 of 2026
5. With the above directions, this writ petition is disposed of.
Consequently, the connected miscellaneous petition is closed.
29-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
skn
To
1. The District Collector
Collectorate, Virudhunagar, Virudhunagar District
2. The Revenue Divisonal Officer
T.S.Ramalinga Nagar, Palayampatti, Aruppukottai
Virudhunagar District-626101
3. The Tahsildar
Thiruchuli Taluk
Taluk Officer, Thiruchuli
Virudhunagar District-626129
4. Home, Prohibition and Excise Department
The Sub-Inspector of Police
Narikudi Police Station
Narikudi, Thiruchuli
Virudhunagar District-626607
5. The Additional Public Prosecutor
Madurai Bench of Madras High Court
Madurai
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WP Crl.(MD) No. 5880 of 2026
K.GOVINDARAJAN THILAKAVADI, J.
skn
WP Crl.(MD) No. 5880 of 2026
29-10-2026
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