BANNING OF MANUFACTURE OF FIRE WORKS Vs. STATE

JUDGEMENT

(1.) An application has been filed before this Court, on behalf of the Commissioner of Police and the Deputy Commissioner of Police, inter alia, for a direction upon the manufacturer of fire works banning, manufacture, storage and transportation of banned fire works within the State of West Bengal, Pradesh Adarshabadi Byabsayye Samity, Mridula Narula and Virendra Kumar Narula have also filed applications and/or affidavits wherein a prayer have been made for allowing them to transport the fire works manufactured by them to other States.

(2.) With a view to consider the prayers made in the respective applications, it is necessary to note the following fact.

(3.) A division bench of this Court in C.O. No. 4303 (W) of 1995 by an order dated 1-4-96 reported in (1996 (100) Cal WN 617) placed certain restrictions on the use of miscrophones and loudspeakers throughout the State of West Bengal under the Police Act. By reason of an order dated 30th September, 1996 Pollution Control Board was directed to take suitable measure "to stop creating sound pollution by any means other than the miscrophones such as user of electric air horn of public vehicles, fireworks and other sources of sound nuisance."