R.K. SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) This petition, which has been filed in the public interest, raises important issues relating to noise pollution, safety of the pedestrians and traffic congestion in NOIDA, which is an important industrial centre of the State and falls within the National Capital Region. The petitioners have highlighted that in the residential Sectors of NOIDA, use of loudspeakers, public address systems, vehicular horns and other sound producing mechanical devices is a common feature. This causes noise pollution and nuisance which not only disturbs the quality of life of the residents but also has an adverse effect on their health. The petitioners have also highlighted the serious traffic problems caused by buses and other commercial vehicles plying on the internal roads of the Sectors and have emphasised that this tends to compromise on the security and safety of the pedestrians and the school going children. Accordingly, the following principal directions have been sought:--

(2.) An impleadment application has also been filed on behalf of a Residents Welfare Association. Various problems have been highlighted in the affidavit filed in support of the impleadment application including those relating to traffic jams close to educational institutions resulting in the security and safety of school going children and the problems created by noise pollution.

(3.) As the issues raised by the petitioners in this petition, which has been filed in the public interest, have far reaching implications in the day to day life of the residents in regard to noise pollution, traffic congestion and security and safety of the pedestrians, it is considered appropriate to expand the ambit of this petition to all the Sectors of NOIDA.