JAYA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for issuance of direction upon the concerned State respondents restraining the respondent no.5-Rajkumar Singh from playing loudspeaker and D.J. (Disc Jockey) in high pitch as the said respondent repeatedly spreads noise pollution in the locality.

(2.) Learned counsel for the petitioner submits that the petitioner is the resident of village-Naina Tand, P.O.-Tenughat, P.S. Gomiya (O.P. Tenughat) and is the wife of Shri Ranjit Kumar Singh, who is presently serving in the Indian Army as "Subedar". It is further submitted that the respondent no.5 is the neighbour of the petitioner who invariably plays loudspeaker and D.J. (Disc Jockey) in high pitch i.e., more than restricted limit of sound i.e., 45 DB in the night and 55 DB in the day hours. It is also submitted that playing of loudspeaker and D.J. (Disc Jockey) in high pitch causes noise pollution in the area where the petitioner resides. The petitioner has represented various authorities including the respondent no.3-the Deputy Commissioner, Bokaro in this regard, however, the same have remained un-responded which has compelled her to prefer the present writ petition.

(3.) Mrs. Moushmi Chatterjee, learned A.C. to G.A.-V appearing on behalf of the respondent-State submits that if the petitioner brings the aforesaid fact to the notice of the respondent no.3, an appropriate steps, in accordance with law, will be taken within a time frame.