RAHEESH AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner has referred to the judgment passed by a Division Bench of this Court in Writ Petition (PIL) No.112 of 2015, dtd. 19/6/2018.

(2.) A perusal of the above judgment shows that certain directions have been given by the Division Bench with respect to industrial effluent/ waste and drop of chemical/ industrial waste material, which is discharged into the water, and in the open causing water and air pollution, and with respect to noise pollution, certain mandatory directions were issued:-

(3.) Keeping in view the above directions issued by the Division Bench of this Court, the petitioner has made a representation dtd. 13/6/2022 (Annexure-1) to the Sub-Divisional Magistrate, Bhagwanpur, District Haridwar, and along with the representation, the petitioner has given an affidavit (Annexure-2), dtd. 13/6/2022, for allowing him to use audio system/ loudspeaker at the time of offering Namaz.