JAN HITAI Vs. STATE OF U P

JUDGEMENT

(1.) In the recent years, the ambient noise level in public places from various sources infer alia industrial activity, construction activity, generator sets, loud-speakers, music systems, vehicular horns and sirens and other mechanical devices which make hazardous Impact on human life and psychological well-being of the people, have increased to a considerable extent.

(2.) Shri Kamlesh Singh appearing on behalf of the U. P. Pollution Control Board. Lucknow, submitted that in the congested market area of the city, the noise pollution is around 90 decibels which is not in accordance with the norms and provisions of the Act and the rules framed thereunder. In no case, the noise pollution should be more than 75 decibels in the Industrial area, 65 decibels in the commercial areas, 55 decibels in the residential areas and 50 decibels in the silence zone.

(3.) It is a matter of great concern that due to increase of vehicular traffic in the recent years, horns and sirens created the heavy noise pollution. Vehicles of several persons often are found to be fitted with sirens, which is against the rules. This is also one of the reasons for noise pollution. One to the use of the loudspeakers and other public systems, the noise pollution has increased which is hazardous to the health of the people particularly people belonging to tender age. The studies of the students, the work in the offices also are adversely affected.