ARJUN GOPAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Respondent No.7/applicant in this application has sought clarification in respect of direction No. (xv) in our judgment dated 23.10.2018. It is particularly in respect of the following portion of the said direction:

(2.) In direction No. (xv) it is stated that insofar as Government of NCT of Delhi and the State Governments of the NCR areas are concerned, the respective governments would permit community fire cracking wherever it is possible. In respect of other States it is mentioned that an endeavour in that respect shall also be made by those States to explore the feasibility of community fire cracking. Direction No. (xiv) is about the duration in which there can be fireworks i.e. 08:00 p.m till 10:00 p.m. In the aforesaid portion it is stated that insofar as timings are concerned that would also be applicable throughout India. There are some other applications filed where change in timings is sought for, which would be considered in those applications. Insofar as the aforesaid direction is concerned, we do not find any reason to change the same. This application is, therefore, dismissed. I.A. No. 156525/2018

(3.) Having regard to the averments made in this application, insofar as State of Tamil Nadu, Union Territory of Puducherry and other Southern States are concerned, they are permitted to change the timings during which firecrackers can be burnt from 08:00 p.m. to 10:00 p.m to any other timings and which can be even staggered timings. However, it is made clear that the total timings would not be more than 02 hours.