Navaneetha Krishnan vs The District Collector,

Court
Madras High Court

WP Crl.(MD) No. 5693 of 2026
EFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 27-10-2026
CORAM
THE HON'BLE MRS JUSTICE K. GOVINDARAJAN THILAKAVADI
WP Crl.(MD) No. 5693 of 2026
CNR:{HCMD011462412026}
Navaneetha Krishnan
..Petitioner(s)
Vs
1. The District Collector,
Macurai,
Madurai District.
2. The State of Tamil Nadu, Represented by its
The Deputy Superintendent of Police,
Saraayanallur Sub Division,
Madurai District.
3. The Inspector of Police,
Alanganallur Police Station,
Madurai District.
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Ceriorarified Mandamus to
call for the records pertaining to the impugned order of the 1 Respondent
in Moo.Mu.No.5048781/2026/C1 dated 21.09.2026 and quash the same
as illegal and Non Est in law consequently direct the 1“ and 3"
Respondents to permit the petitioner to conduct the “Kidaa Muttu
Function” on 01.11.2026 at Kulamangalam, Madurai District and to
provide adequate police protection.
For Petitioner(s): Mr M.Jegadeesh Pandian
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WP Crl.(MD) No. 5693 of 2026
For Respondent(s): Mr.D.Rajaboopathy
Counsel for State of TN (Crl.)
for R2 & R3
Mr.A.Sivasubramanian
Additional Government Pleader
for R1
ORDER
The writ petition is filed seeking to issue a Writ of Ceriorarified
Mandamus to call for the records pertaining to the impugned order of the
first respondent in Moo.Mu.No.5048781/2026/C1 dated 21.09.2026 and
quash the same as illegal and Non est in law and consequently, direct the
respondents 1 and 3 to permit the petitioner to conduct the “Kidaa Muttu
Function” on 01.11.2026 at Kulamangalam, Madurai District and to
provide adequate police protection.
2. This Court has already considered the said issue of Kida~Muttu
in several writ petitions. In the order passed by this Court in W.P.
(MD)No.16489 of 2025, dated 18.06.2025, this Court has held that the
same may be permitted based on certain conditions. The relevant portion
of the order is extracted hereunder:
“3. This Court is of the considered opinion that the event can
be permitted to be held subject to appropriate conditions. The
second respondent is directed to issue appropriate
proceedings granting permission for conducting of the event.
It is open to the second respondent to stipulate appropriate
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WP Crl.(MD) No. 5693 of 2026
conditions. The petitioner is obliged to adhere to the same. If
any objection is raised by a third party, such objection shall
also be duly considered before passing the order. The function
is to be held on 26.06.2025. Hence, the proceedings as sought
for shall be issued within a period of one week from the date
of receipt of a copy of this order. Since the Sangam intends to
conduct the said cultural event, the petitioner Sangam is
directed to deposit Rs.5,000/~ (Rupees Five Thousand only) to
“The Head Master, Panchayat Union Middle School, LKB
Nagar, Sakkimangalam, Madurai in the South Indian Bank
Ltd., Sourashtra Colony, Meeatchi Nagar, Sakkimangalam,
Madurai- 625 201 Account No. 0733053000000794 IFSC
No.SBIL0000733. This fund shall be utilized for the purpose of
purchasing furniture (Benches & Desks) for newly constructed
class rooms under ?Namakku Naame? Scheme.“
3. This Court has also considered the said issue in the order passed
in W.P.(MD)No.15410 of 2024, dated 11.07.2024, wherein the Learned
Single Judge has held that since it is conducted annually from time
immemorial, the same may be allowed based on certain conditions.
4. The Hon-ble Division Bench of this Court in the order passed in
W.P.(MD) No.9597 of 2025, dated 04.04.2025, has also considered the
same and granted permission with conditions. The conditions stipulated
in the said order are extracted hereunder:
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WP Crl.(MD) No. 5693 of 2026
“2.A similar Writ Petition was filed before this Court praying
for a direction to conduct Kida Muttu, in WP(MD)
No.528/2022 and this Court disposed of the said Writ Petition
on 11.01.2022. The relevant paragraphs are extracted
hereunder:
“6.This Court, in Similar circumstances, allowed W.P.
(MD).No.10771 of 2013 by order dated 05.07.2013 permitting
cock-fight, imposing certain conditions. Following the said
order the second respondent is directed to grant permission to
the petitioner to conduct ~Kida-Muttu~ event on 22.01.2022
at Mamarthupatti, Madurai District, subject to the following
conditions:-
(i) The ~Kida-Muttu~ event to be held on 22.01.2022
shall be supervised by the third respondent as well as by the
Veterinary Doctor of nearby Government Veterinary Hospital.
(ii) During the course of conducting ~Kida-Muttu~, it
is to be ensured that there should not be any injury caused to
the goats, involving in the event, and the goats should not be
intoxicated with any alcoholic substance and to knives should
be tied around the legs, horns of the goats, with the tip of the
knives dipped in poisonous substances. The Veterinary Doctor
shall ensure the same before starting of the event.
(iii) The petitioner shall bear the expenses towards
police protection as well as the expenses towards the
Veterinary Doctor.
(iv) It is made clear that the organizers should take all
precautionary measures to avoid any untoward incident while
conducting the event of Kida~Muttu~.
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WP Crl.(MD) No. 5693 of 2026
(v) The second respondent while issuing the
proceedings permitting the holding of the event shall stipulate
appropriate conditions for adhering to Covid-19 protocol. I
make it clear that the order has been passed in this writ
petition based on the position obtaining today. It is of-course
open to the second respondent to take a call, if any further
lock down restriction is imposed by the Government.
(vi) All the above terms and conditions should be
followed scrupulously by the petitioner and the petitioner shall
file an affidavit of undertaking to the said effect before the
second respondent.”
5. Following the same, the impugned order passed by the first
respondent is hereby set aside and the third respondent is directed to issue
proceedings permitting the petitioner to hold the event by incorporating
appropriate conditions as stated supra. Further, the petitioner is directed
to furnish veterinary certificate, revenue certificate, fire safety certificate,
electricity certificate and landlord no~objection certificate.
6. With the above observations, this Writ Petition is allowed.
27-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
Rmk
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WP Crl.(MD) No. 5693 of 2026
To
1. The District Collector,
Macurai,
Madurai District.
2. The Deputy Superintendent of Police,
Saraayanallur Sub Division,
Madurai District.
3. The Inspector of Police,
Alanganallur Police Station,
Madurai District.
4. The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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WP Crl.(MD) No. 5693 of 2026
K.GOVINDARAJAN THILAKAVADI, J.
Rmk
WP Crl.(MD) No. 5693 of 2026
27-10-2026
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