Madras High Court
Mr.Mino Erach Avari vs The Collector on 24 June, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.(MD)No.1468 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 24.06.2025
CORAM:
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
W.P(MD).No.1468 of 2019
and
W.M.P(MD).Nos.1254 and 2295 of 2019
Mr.Mino Erach Avari ... Petitioner
-vs-
1. The Collector,
Dindigul Collector Office,
Thiagi Subramania Siva Maligai,
Velu Nachiyar Valaham,
Chettinaickenpatti,
Dindigul-4.
2. The Revenue Divisional Officer,
Revenue Divisional Office,
Kodaikanal, Kodaikanal Taluk,
Dindigul District.
3. The Superintendent Of Police,
Chennamanayakkanpatti,
Dindigul District.
4. The Deputy Superintendent of Police,
Kodaikanal,
Dindigul District.
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W.P.(MD)No.1468 of 2019
5. The Inspector of Police,
Kodaikanal Police Station,
Kodaikanal,
Dindigul District.
6. The Distsrict Environmental Engineer,
Tamilnadu Pollution Control Board, Collectorate Complex,
Dindigul. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, for
issuance of a Writ of Mandamus directing the respondents to strictly
observe and implement the orders of the Hon'ble Madurai Bench of the
Madras High Court dated 5th February 2018 passed in W.P.No.19729 of
2017 and remove all Cone/Loud Speakers from all
institutions/establishments in and around the hill station of Kodaikanal and
ensure that ambient air quality standards in respect of noise as per the Noise
Pollution (Regulation and Control) Rules 2000 are strictly adhered to in and
around the hill station of kodaikanal.
For Petitioner : Mr.P.R.Raman
Senior Counsel
For R1 and R2 : Mr.P.Thilakumar
Government Pleader
For R3 to R5 : Mr.T.Senthil Kumar
Additional Public Prosecutor
For R6 : Mr.Mohamed Abdul Rasik
for Mrs.Madhuri Donti Reddy
Standing Counsel for TNPCB
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W.P.(MD)No.1468 of 2019
ORDER
(Order of the Court was made by S.M.SUBRAMANIAM, J.) The relief sought for in the present writ petition is to direct the respondents to implement the order passed by this Court in W.P.No.19729 of 2017 dated 05.02.2018.
2. When the matter is taken up for hearing the learned Government Pleader appearing for the respondents would submit that all the objectionable Cone/Loud Speakers utilized in violation of the noise pollution rules had already been removed. However, the learned counsel appearing for the petitioner disputes the same by stating that still some more Cone/Loud Speakers are not removed.
3. Considering the facts and circumstances, the respondents 1 to 5 are directed to conduct inspection in the entire locality and received informations about illegal usage of Cone/Loud Speakers causing violation of pollution rules and initiate all appropriate and necessary actions to remove the loudspeakers and in the event of commission of the same 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/07/2025 12:10:29 pm ) W.P.(MD)No.1468 of 2019 violation again, the persons who are liable to be prosecuted in the manner as contemplated under the law. It is not necessary for this Court to reiterate the law on noise pollution which is to be implemented for the benefit of the citizens living in that locality and peaceful living being an integral part under Article 21 of the Constitution. It is the duty mandated on the authorities to ensure that noise pollutions and nuisance created are controlled and actions are initiated. The petitioner is at liberty to furnish the details regarding the Cone/Loud Speakers used in violation of the noise pollution rules
4. With these directions, the writ petition stands disposed of. No costs. Consequently, connected miscellaneous petitions are closed.
(S.M.S., J.) (A.D.M.C., J.)
24.06.2025
NCC :yes/No
Index :yes/No
Internet:yes/No
rgm
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W.P.(MD)No.1468 of 2019
To
1. The Collector,
Dindigul Collector Office,
Thiagi Subramania Siva Maligai,
Velu Nachiyar Valaham,
Chettinaickenpatti,
Dindigul-4.
2. The Revenue Divisional Officer, Revenue Divisional Office, Kodaikanal, Kodaikanal Taluk, Dindigul District.
3. The Superintendent Of Police, Chennamanayakkanpatti, Dindigul District.
4. The Deputy Superintendent of Police, Kodaikanal, Dindigul District.
5. The Inspector of Police, Kodaikanal Police Station, Kodaikanal, Dindigul District.
6. The Distsrict Environmental Engineer, Tamilnadu Pollution Control Board, Collectorate Complex, Dindigul.
5/6https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/07/2025 12:10:29 pm ) W.P.(MD)No.1468 of 2019 S.M.SUBRAMANIAM, J.
and A.D.MARIA CLETE, J.
rgm W.P(MD).No.1468 of 2019 and W.M.P(MD).Nos.1254 and 2295 of 2019 24.06.2025 6/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/07/2025 12:10:29 pm )