REET MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of aforesaid five writ petitions as common questions of law and facts are involved therein.

(2.) This Court vide order dated 14.3.2019 had constituted a Committee headed by Shri M. L. Sarin, Senior Advocate/ Amicus Curiae together with Shri Akshay Bhan and Ms. Reeta Kohli, Senior Advocates and Shri Pankaj Jain, Senior Standing Counsel, U. T. Chandigarh, Shri Deepak Balyan, Additional Advocate General, Haryana and Shri Shireesh Gupta, Senior Deputy Advocate General, Punjab.

(3.) The Committee was ordered to make suggestions to this Court for formulating a policy to be implemented in the States of Punjab, Haryana and Union Territory, Chandigarh, for effective implementation of the provisions of law to control noise pollution and decide other allied issues.