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Madras High Court

S.Arumugam vs V.Nalina on 12 February, 2019

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                         1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 12.02.2019

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                        Cont.P.(MD)No.1713 of 2017


                      S.Arumugam                                   ... Petitioner

                                                         Vs

                      1.V.Nalina
                        The District Environment Engineer,
                        Tamil Nadu Pollution Control Board,
                        25, SIDCO Industrial Estate,
                        Thuvakudi,
                        Trichy -15.

                      2.P.S.C.Kalyan,
                        The Superintendent of Police,
                        O/o. Superintendent of Police,
                        Trichy-20.

                      3.Arackiyasamy,
                        Rev.Father,
                        Jesus Christ Church,
                        Anna Nagar,
                        Trichy-26.

                      4.Elangovan Jennis,
                        The Inspector of Police,
                        Navalpattu Police Station,
                        Trichy District.                           ... Respondents



                      PRAYER : Petition filed under Section 11 of the Contempt of
                      Courts Act to issue a notice of contempt to the respondents for not



http://www.judis.nic.in
                                                        2

                      obeying the orders of this Court passed in W.P.(MD)No.6814 of
                      2017 dated 13.04.2017 and punish the respondents in accordance
                      with law.


                            For Petitioner    : Mr.R.Yamuna
                            For Respondent : Mr.R.Sethuraman
                                             Special Government Pleader


                                                      ORDER

The grievance of the writ petitioner is that cone speakers should not be used. Today when the matter came up for disposal, it is submitted by the respondent police that cone speakers have since been removed. If there is still noise pollution on account of use of any other amplifier, it is open to the petitioner to approach this Court for abating the nuisance.

2.With this liberty to the writ petitioner, this Contempt Petition is closed. No costs.





                                                                    12.02.2019
                      Index    : Yes/No
                      Internet : Yes/No

                      pnn




http://www.judis.nic.in 3 To

1.V.Nalina The District Environment Engineer, Tamil Nadu Pollution Control Board, 25, SIDCO Industrial Estate, Thuvakudi, Trichy -15.

2.P.S.C.Kalyan, The Superintendent of Police, O/o. Superintendent of Police, Trichy-20.

3.Arackiyasamy, Rev.Father, Jesus Christ Church, Anna Nagar, Trichy-26.

4.Elangovan Jennis, The Inspector of Police, Navalpattu Police Station, Trichy District.

http://www.judis.nic.in 4 G.R.SWAMINATHAN, J.

pnn Cont.P.(MD)No.1713 of 2017 12.02.2019 http://www.judis.nic.in