AI Structured Summary
Not yet generated for this judgment
Judgment
Shaji P.Chaly, J
Petitioner is the President of Sree Gnanodya Yogam, which is in charge of conducting the annual festival of Sree Jagannatha Temple, Thalassery. According to the petitioner, the annual festival is scheduled to be conducted from 3.3.2023 to 10.3.2023. In order to use the audio system and mike during the festival days, petitioner has submitted Exhibits P2 and P3 before the 3rd and 2nd respondents respectively.
Since the applications are statutory applications submitted under the Noise Pollution (Regulations and Control) Rules, 2000, same are to be considered by the respective statutory authority in accordance with law.
I have heard learned counsel for petitioner Sri.R.Surendran, learned Senior Government Pleader Smt.Deepa Narayanan and perused the pleadings and material on record.
In so far as the permission sought for by the petitioner as per Exhibit P2 from the 3rd respondent is concerned i.e., the Assistant Superintendent of Police, Thalassery, there will be a direction to the said respondent to consider the same in accordance with law, and take a decision, at the earliest, bearing in mind that the temple festival is to take place from 3.3.2023. There will be a further direction to the District Collector, Kannur – the 2nd respondent, to process Exhibit P3 application and forward the same to the State Government for securing appropriate orders in terms of rule 5(3) of the Noise Pollution (Regulations and Control) Rules, 2000, at the earliest, bearing in mind that the festival is to take place from 3.3.2023.
Writ petition is disposed of accordingly.