PL MEENAKSHISUNDARAM Vs. DISTRICT COLLECTOR DEVAKOTTAI

JUDGEMENT

(1.) <DJG>P.JYOTHIMANI, J.</DJG> Learned Special Government Pleader takes notice on behalf of respondents 1 to 4 and Mr.R.Raman Lal, learned Standing Counsel for the Tamil Nadu Pollution Control Board, takes notice for respondent No.6.

(2.) The writ petition is for a direction against the respondents to consider the representation of the petitioner, dated 24.01.2010, for appropriate action as per the Judgment of a Division Bench of this Court reported in 1995-1 L.W. 319 - Appa Rao, M.S. v. Government Tamil Nadu and another.

(3.) The case of the petitioner is that by virtue of various Kalyanamandapams situated nearby his place, all kinds of noise pollution is being created in respect of which, he has given a complaint to respondents 1 to 4 and inspite of the said complaint having been given as early as on 24.01.2010, there has been no action taken. It is the further case of the petitioner, as submitted by the learned counsel, that as per the judgment of the Division Bench of this Court in Appa Rao, M.S. v. Government Tamil Nadu and another - 1995-1 L.W. 319, in respect of noise pollution, while framing certain guidelines, the Division Bench has directed that separate cell has to be set up in the office of the Commissioner of Police in the City of Madras and in the Office of the Superintendent of Police in each District to receive complaints against the violation of the conditions and such complaints are to be registered and investigated and disposed of.