SAGUN KAUSHIK Vs. LT GOVERNMENT OF DELHI

JUDGEMENT

(1.) ON hearing the learned counsel for the parties we are of the view that the manufacture, sale and use of fireworks need to be regulated in order to prevent accidents on Dussehra, Diwali festival days and festivities. Having regard to the submissions of learned counsel appearing before us and keeping in view the Notification No. GSR 682(E) dated October 5, 1999, Memo No. R4(2)89 dated October 26,2000 and the report of the Committee constituted by this Court, we direct' that:-

(2.) WITH the above directions, both the writ petitions stand disposed of.