SAKUTHALA VEDACHALAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Instant writ petition is filed praying for a direction to the the respondents to strictly comply with the directions of the High Court and Hon'ble Supreme Court in Criminal Appeal No.732 of 2000 as laid down for controlling loud speakers, cone type speakers, sound menance and to fully prevent sound menance in any form at Chunampet Village and to take appropriate action against the persons who are creating sound menance by imposing total ban on the use of the sound menance/ devices.

(2.) Learned counsel for petitioner submitted that poojas are conducted in Sri Vishnu Temple at Chunampet every year on account of Vaikunda Ekathesi and vedic chanting are being arranged without the loud speakers in the Temple where lot of visitors come to offer their prayers.

(3.) Learned counsel for the petitioner submitted that even after giving various representations, the respondents are not taking any steps to prevent the usage of loud speakers in Chunampet village. Hence the present writ petition.