SRI GAVISIDDAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner has assailed the order dated 04.09.2018 enclosed as Annexure-A, wherein the Deputy Commissioner taking note of The Noise Pollution (Regulation and Control) Rules, 2000 and The Environment (Protection) Act, 1986 and in exercise of the powers conferred keeping in mind the public order, health and prevention of environmental pollution, taking note of the relevant facts and circumstances, has banned the use of audio equipments which would have the capacity of emitting sound beyond the prescribed limit for the period between 04.09.2018 to 31.12.2018.

(2.) The Deputy Commissioner has taken note of the communication issued by the Superintendent of Police, Koppal and taking note of the adverse impact of use of audio systems during the religious festivals, political meetings and also noticing the adverse impact of use of such audio systems on infants, pregnant women, senior citizens, and on all those who are suffering from health ailments and further taking note of the apprehension that, in certain circumstances use of such audio systems have also lead to certain incidents provoking communal violence and in order to maintain the law and order and in public interest, has passed the impugned order.

(3.) The order at Annexure-A is a self-explanatory and well reasoned and the Deputy Commissioner while passing the order has shown the deep concern to persons who would adversely be affected by the use of such audio systems. It is to be appreciated that, effective steps are taken by the District Administration in exercise of power vested, which would contribute maintenance of a healthy environment free from noise pollution during festival and other occasions.