Supreme Court - Daily Orders
Arjun Gopal vs Union Of India . on 16 October, 2015
Bench: Chief Justice, Amitava Roy
1
ITEM NO.57 COURT NO.1 SECTION PIL(W)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(Civil) No. 728/2015
ARJUN GOPAL AND ORS. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With appln. for ex-parte stay and office report)
Date :16/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Dr. A.M. Singhvi, Sr. Adv.
Ms. Pooja Dhar,Adv.
For Respondent(s) Mr. Ranjit Kumar, S.G.
Mr. Maninder Singh, ASG
Mr. R. Balasubramanian, Adv.
Ms. Binu Tamta, Adv.
Mr. Rajiv Singh, Adv.
Mr. S.N. Terdal, Adv.
Ms. Movita, Adv.
Mr. C.A. Sundram, Sr. Adv.
Ms. Rohini Musa, adv.
Mr. Abhishek Gupta, Adv.
Mr. Zafar Inayat, Adv.
Mr. Chirag M. Shroff, Adv.
Mr. Vijay Panjwani, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Application for impleadment filed on behalf Digitally signed by of Sri Kalishwari Fireworks is allowed. Charanjeet Kaur Date: 2015.10.17 11:58:15 IST Reason:
Certain suggestions are made by Dr. A.M. 2 Singhvi, learned senior counsel appearing for the petitioners which are as under :
1. Restrict licences to low hazard fireworks.
2. Period of grant of license is too early- need not be from 2 days prior to Dussehra.
3. Restrict window for use of fireworks to be from 7:00 p.m. to 9:00 p.m.
4. RWAs to hold community fireworks for a brief period of 30 minutes on a single day.
5. Government be directed to give wide publicity to the ill effects of fireworks and encourage restraint or responsible use.
6. Encourage teachers to tell students not to buy and use fireworks.
In our view for the present, if we accept suggestion Nos. 5 and 6 it will not in any way affect the interest of the respondents.
Shri Ranjit Kumar, learned Solicitor General appearing for the Union of India states that the Union Government has already taken enough and effective steps to give wide publicity to the ill effects of fireworks.
In spite of the submission so made by the learned Solicitor General, we intend to pass the 3 following order:
“The Union Governments and all the State Governments will give wide publicity both in print and Electronic media to the ill effects of fireworks and advise people accordingly.
We also direct the Teachers/ Lecturers/ Assistant Professors/Professors of the Schools and Colleges to educate the students about the ill effects of the fireworks.
The respondents shall complete the pleadings in a week's time.
Call on 27.10.2015 at 03:30 p.m. [ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar