MAJOR GOVIND PUNVANI (RETD ) Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Learned Counsel for the Municipality submitted that steps are being taken to amend the applicable by-laws and it is hoped and expected, by the end of March, 2011, amended by-laws will come into effect.

(2.) We, accordingly, adjourn this matter till first week of April, 2011.

(3.) The State Government does not have equipments to ascertain the impact of sound and, accordingly, is unable to measure whether sound emitted in course of celebrations exceeds the permissible limit of 95 decibel.