The Division Bench of the Gujarat High Court, comprising Chief Justice Aravind Kumar and Justice Ashutosh J Shastri in the case of Pankaj Ansukbhai Buch vs The State Of Gujarat has asked the State Government to indicate as to what steps have been taken and as to how aforesaid order is being implemented in the State of Gujarat.
The Court in its order dated 13.01.17 issued the directions as :
1 - State of Gujarat and its authorities shall take all possible steps to prohibit the use of Chinese lanterns during the festival of Uttarayana .
2- They are further directed to take all possible steps to prevent manufacture, storage and use of nylon threads (Chinese threads and Chinese manza) and any other synthetic threads coated with glass for the purpose of kite flying.
3- As much as the government has already issued instructions by Circular dated 17th December 2016 and further Commissioners of Police, Superintendents of Police and District Magistrates have issued notifications as contemplated under Section 144 of the Code of Criminal Procedure, respondent nos. 1 to 3- State respondents are directed to take all possible steps to enforce such circular and notifications issued under Section 144 of the Code of Criminal Procedure strictly and scrupulously.
4- Further State authorities are directed to take steps against the manufacturers/storekeepers and those stocking and selling nylon thread which is called as Chinese manza or dori and other synthetic threads coated with glass and harmful substances for the purpose of kite flying.
The Court has relisted the matter on 06.01.23
Case Details
Case:- C/WPPIL/6/2017
Petitioner:- Pankaj Ansukbhai Buch
Respondent:- The State Of Gujarat
Counsel for the Petitioner – Mr. N M Kapadia
Counsel for the Respondent – Mr. K M Antani
Judge: Chief Justice Aravind Kumar and Justice Ashutosh J Shastri
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