PREM KUMAR DIXIT Vs. STATE OF M P

JUDGEMENT

(1.) The petitioners have filed this Public Interest Litigation against the noise pollution.

(2.) The petitioners pleaded in the petition that there is a high level noise pollution at the city of Gwalior and the authorities have not taken any care in regard to implementation of the directions issued by the Hon'ble Supreme Court in the case of Noise Pollution (V), In Re. reported in (2005) 5 SCC 733.

(3.) Hon 'ble Supreme Court in the case of Noise Pollution (V), In Re. reported in (2005) 5 SCC 733 has issued following directions to control the noise pollution: -