ASHTALAKSHMI NAGAR, ASHTALAKSHMI NAGAR EXTENSION, R.K. PURAM KUDIYIRUPPOR NALA SANGAM Vs. THE INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This writ petition has been filed seeking a writ of Mandamus to direct the respondents 1 to 7 herein to take appropriate action against the ninth respondent who is creating noise pollution by using prohibited horn type loudspeaker without getting any permission or licence, within the time limit that may be stipulated by this Court.

(2.) Considering the nature of the issue involved herein, this Court by order dated 21.12.2017, suo-motu, impleaded the Secretary to Government, Public Department, Fort St. George, Chennai-600009, as the tenth respondent in this writ petition.

(3.) Mr. J. Gunaseelan Muthiah, learned Government Advocate takes notice for the respondents 1, 2, 5, 6, 7 and 10. Mr. N.S. Karthikeyan, learned Additional Government Pleader takes notice for the third respondent. In view of the order that is going to be passed, notice to the other respondents is dispensed with.