NOISE POLLUTION VI Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) Having heard the learned counsel for all the applicants in several applications, we are inclined to entertain a very limited grievance and that is made clear hereunder.

(3.) Our attention is invited to the Noise Pollution (Regulation and control) Rules, 2000 (hereinafter referred to as "the Noise Rules" for short) framed by the Central Government in exercise of the powers conferred by clause (if) of sub-section (2) of Section 3, sub-section (1) and clause (b) of sub-section (2) Section 6 and Section 25 of the Environment (Protection) Act, 1986 read with Rule 5 of the Environment (Protection) Rules, 1986.