ARAVINDAKSHAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner confines the relief to the disposal of Ext. P2 on merits by the first respondent.

(2.) The petitioner submits that use of loud speakers at the instance of a temple authority violates his right to life. The standing counsel for the third respondent was heard as also the counsel for respondents 1 and 2. In view of the directions that are being passed, notice need not be issued to the 4th respondent.

(3.) It is to be noticed that the purpose of the Noise Pollution (Regulation and Control) Rules, 2000 notified by the Ministry of Environment and Forests, Government of India was to regulate and control noise producing and generating source stations. Advertence to the rules would indicate that different standards were prescribed based on land uses. The State Government had been obliged under R.3 to take necessary steps for notification of the zones / areas into industrial, commercial, residential or silence areas / zones for the purpose of implementation of noise standards applicable to different areas.