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Judgment
Mohammed Nias. C.P.,J
This writ petition is filed seeking a direction to respondents 2 and 3 to stop the usage of loudspeaker on the temple premises, which according to the petitioner is causing sound pollution above 10dB(A). Alleging the same, Ext.P4 complaint has been made before the first respondent District Collector. The learned counsel for the petitioner submits that the same is pending consideration and that no action has been taken on Ext.P4 till date.
I have heard the learned counsel for the petitioner, the learned standing counsel for the Pollution Control Board and the learned Government Pleader.
There will be a direction to the first respondent – District Collector to take a decision on the same, after hearing the petitioner and all the affected parties as expeditiously as possible and at any rate within a period of three months from the date of receipt of a copy of this judgment.
The writ petition is disposed as above.