The Principal Bench of the National Green Tribunal, comprising Justice Adarsh Kumar Goel (Chairperson), Justice Sudhir Agarwal (Judicial Member), Justice Arun Kumar Tyagi (Judicial Member), Dr. Afros Ahmad(Expert Member) and Dr Senthil Vel (Expert Member) in the case of Ashok Malik & Anr.Vs Ministry of Railways & Ors has dismissed the application regarding use of horn by the trains resulting in violation of Noise Pollution (Regulation and Control) Rules, 2000.
The Applicants were resident of Sundar Nagar, Subash Nagar, Gadi Malyan, Shivji Colony, Adarsh Nagar, Dhaula Bhatta, Kalyani Pura, Nehru Nagar in Ajmer and were suffering due to noise pollution generated by the operation of Railways.
The bench observed that it is a matter of common knowledge that Railway operations serve large number of population and generation of noise in their operations cannot be wished away. Horns are required to be blown as per applicable ‘whistle code.’
Therefore the Tribunal disposed of the application and held that essential activities have to be conducted in absence of any other options.
Case Details
Case:- Original Application No. 291/2023
Petitioner:- Ashok Malik & Anr.
Respondent:- Ministry of Railways & Ors
Judge: Justice Adarsh Kumar Goel , Justice Sudhir Agarwal, Justice Arun Kumar Tyagi , Dr. Afros Ahmad(Expert Member) and Dr Senthil Vel
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