TARUNMOY MODAK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service is taken on record.

(2.) The petitioner is an ailing, retired bank employee. He alleges that the police authorities have failed to take steps although several complaints were filed alleging indiscriminate use of loudspeakers and microphones by some persons in the locality, in which he resides.

(3.) It is submitted that such public nuisance must be prevented by the police. Allegation is of noise pollution caused due to blaring music from loudspeakers which do not have sound limiters.