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The petitioners were aggrieved by the ‘indiscriminate use of loudspeakers at excessive and intolerable volume by a Gurudwara’ in the residential area.
The instant application sought issuance of appropriate directions for the Rajasthan State and District Administration of Udaipur to take immediate steps to prevent air pollution in Udaipur city.
Allahabad High Court has ordered for a comprehensive affidavit to be filed by the State furnishing explanation regarding the inaction against the unauhtorised hotels functioning in Lucknow.
“We hope and trust that the festival of lights does not become a cause for concern where the demon of pollution poisons our air and leads to irreparable damage to the health of the population at large.”
“The human life has its charm and there is no reason why the life should not be enjoyed along with all permissible pleasures. Anyone who wishes to live in peace, comfort and quiet within his house has a right to prevent the noise as pollutant reaching him. No one can claim a right to create noise even in his own premises which would travel beyond his precincts and cause nuisance to neighbours or others. Any noise which has the effect of materially interfering with the ordinary comforts of life judged by the standard of a reasonable man is nuisance.”
Calcutta High Court: Shampa Sarkar, J. disposed of a writ petition which was filed by an ailing, retired bank employee alleging that
National Green Tribunal (NGT), Southern Zone, Chennai: While imposing a fine of Rs 41.21 crores on Singareni Collieries Company Limited, for violation
National Green Tribunal (Central Zone Bench): While addressing the issue of pressure/air horns and motor vehicles being driven with intolerable sound in
The concept of ‘Back to Nature’ ought not to be used for developing revenue at the cost of Environment and Ecology.
National Green Tribunal (NGT): The Bench of Justice Adarsh Kumar Goel (Chairperson) and Justice Sheo Kumar Singh (Judicial Member), Dr Satyawan Singh Garbyal
Allahabad High Court: The Division Bench comprising of Pradeep Kumar Singh Baghel and Pankaj Bhatia, JJ. addressed the grievance with respect to
Allahabad High Court: The affidavit filed and an order issued by the government of U.P. in pursuance of an earlier order of
National Green Tribunal: While directing the respondents to immediately stop all the activities of dharna, protest, agitations, assembling of people, public speeches,
S.O 2555(E).— Whereas, according to clause (a) of sub-rule (3) of Rule 5 of the Environment Projection Rules, 1986, whenever it appears
National Green Tribunal (NGT): While coming down heavily upon Osmanabad Municipal Council for failing to declare silence zone in the city, NGT
Allahabad High Court: In line with the law laid down by the Supreme Court of India in the series of case laws