AJITH KUMAR R. Vs. ENVIRONMENTAL ENGINEER

JUDGEMENT

(1.) The petitioner has approached this Court alleging that the 3rd respondent is causing sound pollution by unauthorized use of loud speakers and sound amplification systems and that this is causing unbearable agony and nuisance to his family, including his father, who is a cancer patient. He says that he, therefore, preferred several representations before the 1st respondent - Kerala State Pollution Control Board as also the 2nd respondent - The Deputy Superintendent of Police, but that no tangible action has come out of it until now. He, therefore, prays that the official respondents be directed to take immediate steps to abate the nuisance and to issue necessary directions to the 3rd respondent to stop the unauthorized use of the loud speakers and sound amplification systems.

(2.) The learned Government Pleader submits that a statement has been filed on behalf of the 2 nd respondent wherein the following has been stated:

(3.) The learned Standing Counsel appearing for the Pollution Control Board initially sought time to file counter pleadings in this matter, but submitted that if this Court is so inclined, they are willing to monitor the volume of sound emanating from the 3rd respondent and to ensure that the petitioner is not put any prejudice. He says that necessary action in this regard will be taken and completed without any delay.