Karnataka High Court
Sadashivanagar Residents Welfare ... vs State Of Karnataka Vidhana Soudha on 3 January, 2011
Author: A.S.Bopanna
Bench: A.S.Bopanna
IN' THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED T H18 THE 3RD DAY OF JANUARY 201 I
PRESENT
THE I~£ON'BL-E MR.J.S.KHEHAR, CHIEF _
AND
THE HONBLE MR.JUs'r:c;I; ;;'§S.jBO'1?5Af\:T}\IA'
Writ Petition N0.606$/'2QO9(GE\?I»POI;gPEL)'v
Between
3 .
Sadashivanagar Resid-eI1etS;'.V'TJeI'f.3:1'e'Association
A Society registered under tfhe.--'prex;%_is_i.é)ns of
Karnataka _ Re_gistréiti'o;3¥ Aet, 960 A
Having its Offiee atNo;457,1-3§'th_._1\£a1n
RMV _Exter_;Si_01fi, 'S.af§ashi'sfa£:a,gar
Bangalore; 560 "O8O','5.Re_p* by iéjesecretary
Sr:,..Be..K§Jeaga*c§_1s_h -»C11._au1draV .
V' ..
Aged"-about"58"yearE:., W / 0 Mr. T.J.S. George
NQ.166*A,' 8th B"E_\/{Sim Road
, .}Sadashiv;ém_agar,' V Banga1ore~56O O80
« . I./{;:S:AegE§1i14"eeba Thail
" V _ " Age«;V1Vaba_u"{:" 64 years
A' -._'N/0 "'i'vI_r;\firendra Patil
" No.V.1.74--,. 9th Main Road
" 2nd' Cress, Sadashivanagar
Bar1.gal0re~560 080
:3/Irs Arish Poddar
Aged about 44 years
W/0 Mr. Vinay Poddar
No.23, 9th Main Road
2"" Cross, Sadashivanagar
Bar1ga3ore~56O 080
E»)
5. Mr V Srirlivasa Raju
Aged about 53 years
No.12, 10th Main Road
RMV Extension
Sadashivanagar
Bangalore-560 080
6. Mrs Rajashree Himatsingka
Aged about 51 years
W/0 Dinesh Himathsingka
No.1?3, RMV Extension »
8th 13 Main Road, Sadashivanagary ;,
Banga1ore--560 080
7. Mrs. Bhavani Kailash
Aged about 46 years
W/0 Mr Kailash Paiil ,
No.174, 9th Main '--Rkf;ad'._ _
2nd Cross, Sadashivanagaaif
Bangalore -560 0.88. . if V =
8. Mrs Shaiide 34:11? 7-
Aged'"ab<j}1t 'years'-
0 M-r.vVi.rjericira' ~Pati__1 -- f
No;'74._, 9th I»/{;:2:;f1v«I:fi{o-aci.--~
2nd Cross, Eiadashivanagar
Banga1 ore'--56O 080"
V' -9. inaya Poddar
» * -. _VAged.abo~u_t 38 years
" 9¥;h"3?\/Iain Road
-- A ' ''--.'7.»ZnC1'Ci1'oss; Sadashivanagar
-...__BaIf1g'11A€3re~£'56O 080
'"1_(n).y Msvfigmjtha Pocidar
W-Aged about 34 years
V' 13/ 0 Mr. Vinay Poddar
No.23, 9th Main Road
2nd Cross, Sadashivanagar
Banga1ore--56O O80
[By Sri S.Ramadas, Sr.C0unse1 forHmUdwa:1;;aa~azijaéishi. V': " ~
advs.,} J 7 "
And
1.
Mr Sreekath Himatsingka
Aged about 32 years
S/0 Dinesh Himathsingka
N0.173, RMV Extension
8th 8 Main Road
Sadashivanagar
Banga10re--56O 080
State of Karnataka
Vidhana Soudha
Banga10re--560 0O'1..V_ A _
Rep by its Chief S'€r:.i'etary ; AA
Commissioxi-er of ?()'1ic%:§'A V
Infantry ._ :_
Bitphat Beiinvgaluru'-Nfiahanagaara Palike
Nai<asimha.raja .S'qu_are
Bangalore V' A"
Rep Coimriissioner
f{arna'taka 1~5O11'iifi0n Control Board
* --. _NQ.479,* . Parisara Bhavana
V' T. Stfcet
U:
= '---Ban'ga}0t'-$560 001
44'Sri""vSnnkantadatta N arasimharaja Wodeyar
Aci':1i't
'T /0 late Jayachamarajendra Wodeyar
Palace Grounds
" 6.
Ramana Maharshi Road,
Bangalore» 560 080
Smt Meenakshi Devi, Adult
9/ 0 late Jayachamarajendra Wodeyar
Palace Grounds
. _
Ramana Maharshi Road
Bangalore~56O 080
7. Smt Kamakshi Devi, Adult
D/o late Jayachamarajerldra Wodeyar
Palace Grounds, Ramana Maharshi Road
Ba11galore--560 080
8. Smt Indrakshi Devi, Adult V
13/ 0 late Jayachamarajendra Wodeyarw ' -- _
Palace Grounds, Ramana Maharshi Roa_d_V '
Bangalore~56O O80 T1 * A
9. Smt Visalakshi Devi, A-"lult V A V
D/ o late Jayachamarajeridra Wodeyar-
Palace Grounds - ll '-
Ramana El/Iaharslii~R0ad'
Bar1galore--S6O 080 _
10. Sri Ramachar_1dra.- 'Raj ef'UrsA,_"A_dult A
H/is of dececased Sm§t.*V{}ayatrf'QeVi
D / 0 late 'Jay*Iaoharr}.a1'aj endra Wodeyar
Palace' §riQU;nds' » l " A *
RarnanaVlMah,arsl*1ll.l?;oad 3
Bar-1ga1ore~ 0__ .. _
* »-- Respondents
B~asaVa1*aj:Kareddy, Pr1.G.A. for R~l 8: 2;
" ' . sue' VfMuralidhar;"'adv., for R-3;
» _S.{}.Kul.}{ar:1i, adv., for R4;
Sr; Cr;K°."[e13lkatesh, adv., for R45;
Sri"I,;.K§Sr1_r1i$'z=asa Murthy for Law Associates. advs.,
for-.R--E$_:.~ ' _
Smt 13/i."Pl.Geethadevi, adx/., for R-7, R--8 81 R-- 10;
' " -- V' Sr: D.M.LiI1g'eg0Wda. adv. for R9)
" _ A ..*This Writ Petition is filed under Articles 226 of the
Constfiiution of India praying to direct R- 1. to 4 to take
...immediate action to stop organizing
holdir1g/ facilitafjjngf granting permissioll for public
rallies, music shows, consumer fair, and other functiozls
which is associated with loud music and sound in
palace grounds except in accordance with the guidelines
U1
prescribed under Noise Pollution [Regulation and
Control] Rule, 2000 and etc..
This Writ Petition coming on for orders this clay.
Chief Justice made the following:
ORDER
J.S.Kheha1', C.J. (Oral) Statement of objections on~rbehalf--'_:
Nos'? and 9, a separate stateriieiit "of objyection'-:{"or1'V._ behalf of respondent No.8 ar1r,l:"'y.et of Cl objections on behalf O£'l'§SpQl'ld€'i1_l %l§I'o,._1{) been filed in Court, today. All the Stélféiflifiillfi of objections exeeptiqons; ,. ,
2. llgrie¢an:¢e of the petitioners is on ,_ accV_o£int__lAofnoise'pollution generated, as a consequence functions, public rallies. music shows as.ya:lso,l1.§eli;gfious functions at the Bangalore Palace lv._yG'r0uIi<:lls;;_ l'i'he assertions made at the hands of the A ":l_°pAetitione1's have been expressly denied by the official respondents. In fact, in the statement of objections filed on behalf of respondent N03,} and 2, it has been stated, that the 1'CSpOi"1d€f1T,S "...strictiy do not aliow any loud speakers to be used either for music or orchestra. Besides marriage functions, ro(:k~shows and musicai show functions are also being conducted in thet.VPala.ee Grounds. In a year, hardly 10 to 12 such _ being performed. All these funetionst' "
around 10 p.m. During these fuiictii-oils', steps:'areVt'ak'en:
to prevent sound pollutior'1~~._ to the public including the residential "SadashiyanaEgar and RMV Extension. these Musical and Rock. shows', allowed to use loud music" beyond the time it during the time of religious for example Navarathri, the publiev is allowed jtolfeonduet the programme beyond 10 to-~.fargilitatefhfem to carry out their customary
-..fii.i_1eti<;n»s! specific condition to maintain loud speakers low volume to avoid any noise pollution. functions are performed right in the midst of '<l"?»5...l"'acres plot. They are not conducted on the ~~.pe1*iph_ery. Special care is taken to prevent. noise and sound pollution..." In the counter affidavit filed by respondent. l\¥os.i and 2, as well as in the one filed by respondent No.6, it has been asserted. that all the public functions and festivities, referred to hereinabove, are carried out at some distance from the peifiphery of the Bangalore Palace Grounds. In the objections filed by respondent No.6, it is the distance between the place~'vVhere it are carried on and the residenlt'ial::.*A--area Bangalore Palace Grounds least' it and as such, there is.no_plikie'li'ho0d any disturbance to the residents of the area, Palace Grounds.
3. llll senior "counsel representing the petitioners.sta.tes;.l'that..he_hin1self is a resident of one of thefia _i_oini__11g layouts, and has personally" experienced lrioise :S'0:1l1fl(il pollution. He, therefore suggests, that some rem'edia.l measures be put in place, so as to enable lr__the petitioners to enforce their rights specially. under "Ethellllgprovisions of Noise Pollution {Regulation and cfontroii Rules, 2000.
Wtfléw
4. We have heard learned counsel for the rival parties. We are satisfied, that some measures need to be adopted, in respect of the assertions made at the hands of the respondents, in the different staten':iet1:*i't_l"'--of objections filed, in response to the avermerits ' the writ petition, so as to enablethe..pet'itioners tosjeei; it redressal of their grievances, inlthe-._eventu,ality, such function t1fansgressing'--vt.hetDprescribed"jparainelters. V We are, accordingly,' satisfied" to the petitioners to move a jurisdictional police station; a order. In case such a the inwcharge of the that the sound levels are 'rrieasiired. concerned officers of the State'VPo'llution Control Board, without any " the representation made by the peti.tioners_nisfound to be frivolous after the sound levels "are checked, the concerned representationist shall be _ liable to bear the costs for carrying out the exercise of ..v.1neasu1"ing sound levels. However, if it turns out. that the sound levels are above the prescribed limit, the representationist shall not be charged for Carrying out 9 the aforesaid exercise. In the latter eventuality, the in» charge of the jurisdictional police station will initiate prosecution against. the concerned parties, in accordance with law. The representation (refcrred'~.to hereinabove) may be made during the period. ~ of loud speakers are permitted. by _'th'e"'*:cJorii'peten-tp K"
authority, if it is felt that the:"1«sai-idle prescribed sound norms. As__a~i.so, afterrhaif aidiaodr of the prescribed time limit menhtioriepd in"th.e aforesaid authorisation, if the represer:tati_on.istsfeel aggrieved with the vio1atiori~.Qf vtnorms.
5 ..... Vinfoi:jzi'cd;--..t1fia~t the instant directions of ours, are .in'V*fQi;ine.,w'ith'----a Government Order bearing da'ted....i«3.8.2002. We are also of the view, th'atwhi_ie permission to the concerned parties _hoid_ or private functions at the Bangalore "v..,PaiaceVVCirounds, it will be irnperative to depict as a part terms and conditions recorded therein. the VA directions contained in the instant order, so as to make the concerned parties aware of the C0rlS€q'L1€},'1.C€S of Violation of the limits prescribed in the Noise Pollution 19 [Regulation and Control) Ruies, 2000. also the terms and Conditions depicted in the authorisation letter. Dissposed of in the aforesaid terms.
Ciéfgief 3 '-
géfiff" a 2 K bkv Index: yes/no