T. SASIDHARAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The case set up in this WP(c) are as follows: That the petitioner is aggrieved by the unauthorised use of loudspeakers at impermissible hours by the 8th respondent in the alleged premise for conducting prayer in a religious establishment. The petitioner has filed various representations before the respondents No. 1 to 7 on several occasions vide Exts. P1 to P6 and P9 representation but there is no positive steps taken from the side of above said official authorities. The said unauthorized use of the loudspeakers by the 8th respondent is against the spirit of Circular No. U6- 30380/2002, dtd. 28/11/2002 and the dictum laid down by this Court as well as the Apex Court.

(2.) It is in the light of these averments and contentions, the petitioner has filed this instant writ petition (civil) with the following prayers :

(3.) Heard Sri.V.G.Arun, learned Counsel appearing for the petitioner and Sri.K.J. Manuraj, learned Government Pleader appearing for the R1, R3 to R7, and Sri. T. Naveen, learned Standing Counsel appearing for the Kerala State Pollution Control Board, appearing for R2. In the nature of the orders proposed to be passed, notice to R8 will stand dispensed with.