Suraj Balaji Salunke vs The State Of Maharashtra Through The ...
2024 Latest Caselaw 2814 Bom

Bombay High Court

Suraj Balaji Salunke vs The State Of Maharashtra Through The ... on 30 January, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                              1061(B)-WP-10967-2023.odt




      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

             WRIT PETITION NO. 10967 OF 2023

                    SURAJ BALAJI SALUNKE
                             VERSUS
 THE STATE OF MAHARASHTRA THROUGH THE SECRETARY
                          AND OTHERS
                                ....
Ms Priyanka Shinde, Advocate h/f Mr. P. B. Jadhav, Advocate for
Petitioner
Mr. A. B. Girase, Government Pleader for Respondent Nos. 1 to 4,
7, 18 to 29
Mr. S. P. Urgunde, Advocate for Respondent Nos. 5 and 6
Mr. U. B. Bondar, Advocate for Respondent Nos. 30 and 31
                                ....

                  CORAM : RAVINDRA V. GHUGE AND
                          Y. G. KHOBRAGADE, JJ.

DATE : 30.01.2024 PER COURT :-

1. We bring it to the notice of the learned Government

Pleader as well as the learned Counsel for the Municipal

Corporation and the learned Counsel for the Pollution Board that,

there are instances of sound pollution by playing loud sound and

music during marriages and devotional songs being played on

loud speakers, which reverberate in the several housing societies

1 of 2 (( 2 )) 1061(B)-WP-10967-2023

in the vicinity of CIDCO N-2, N-3, N-4, Jaibhavani Nagar, religious

establishments/places of worship and across the High Court on the

Jalna Road, Aurangabad. The learned Advocates for the respective

sides assure the Court that, effective steps would be initiated to curb

the sound pollution and strict parameters would be held applicable in

the light of the judgment of this Court at the Principal Seat in PIL

No.173 of 2010 dated 10th 11th, 12th and 16th August, 2016.

2. We are listing this Petition on 15.02.2024 to enable the

learned Advocates to apprise the Court of the present situation and

the steps initiated.

[ Y. G. KHOBRAGADE, J. ] [ RAVINDRA V. GHUGE, J. ]

SMS

2 of 2