Allahabad High Court
Collectorate Bar Association Ballia vs State Of U.P. Thru. Secr. Environment & ... on 13 July, 2010
Author: F.I. Rebello
Bench: Ferdino Inacio Rebello, Amreshwar Pratap Sahi
Chief Justice's Court Case :- WRIT - C No. - 19853 of 2010 Petitioner :- Collectorate Bar Association Ballia Respondent :- State Of U.P. Thru. Secr. Environment & Ors. Petitioner Counsel :- Rahul Sahai Respondent Counsel :- C.S.C.,P.C. Shukla Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Amreshwar Pratap Sahi,J.
The grievance of the writ petitioner - Bar Association is that in the Collectorate building there are revenue authorities discharging functions of quasi-judicial Tribunals and the use of loudspeakers is in contravention of The Noise Pollution (Regulation and Control) Rules, 2000.
The State Government is directed to file an affidavit whether notifications have been issued in terms of Rule 3(5) and whether restrictions have been imposed or permission has been granted for use of loud speakers or a public address system in terms of Rule 5(1). Reply to be filed within two weeks.
List it after two weeks.
Order Date :- 13.7.2010 VMA (F.I. Rebello, C.J.) (A.P. Sahi, J.)