Punjab-Haryana High Court
Sunaina vs State Of Punjab And Ors on 29 October, 2024
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
Neutral Citation No:=2024:PHHC:142053-DB
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition
Petition-PIL-242-2024 (O&M)
Date of Decision: 29.10.2024
Sunaina, Advocate .....Petitioner
versus
State of Punjab and others .....Respondents
CORAM: HON'BLE MR. JUSTICE SHEEL NAGU, CHIEF JUSTICE
HON'BLE MR. JUSTICE ANIL KSHETARPAL
KSHETARPAL, JUDGE
Present : Ms. Sunaina, Advocate-petitioner
petitioner in person with
Mr. Nikhil Thamman, Advocate.
Mr. Salil Sabhlok, Sr. Deputy Advocate General, Punjab.
Mr. Deepak Balyan, Addl. Advocate General, Haryana.
Mr. Aman Bahri, Addl. Standing counsel and
Ms. Aashma Gill, Junior Panel Counsel for U.T.
U.T.-
respondents No.3 and 4.
Mr. Rakesh Roy, Advocate, for respondent No.7(through vc)
****
SHEEL NAGU, CHIEF JUSTICE (Oral)
(Oral)
This petition in the shape of Public Interest Litigation is
filed by a practicing lawyer praying for the following reliefs:
reliefs:-
ii) Seeking issuance of a writ of mandamus directing the
respondents take necessary steps for strict compliance of
the directions given by the Hon'ble Supreme Court of India
as well as Hon'ble Punjab Haryana High Court,
Chandigarh regarding the use, sale and purchase of the
fire crackers to create public awareness towards
minimizing the pollution levels by bursting of the fireworks
and its associated adverse health impacts during the
festivities in "Arjun
Arjun Gopal and others vs. Union of
India and others" in Writ Petition (C) No. 891/2016, Writ
Petition (C) No. 895/2016, Writ Petition (C) No. 809/2016,
Writ Petition (C) No. 213/2017 and in ""Court
Court on its own
motion vs. Chandigarh Administ
Administration and others"" in
CWP-23548
23548 of 2017 respectively".
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Neutral Citation No:=2024:PHHC:142053-DB
Civil Writ Petition-PIL-242-2024 (O&M) [2]
2. Public cause raised herein is non-compliance by the States
of Haryana, Punjab and Union Territory, Chandigarh as regards the
directions issued by the Apex Court in "Arjun Gopal and others vs.
Union of India and others" in Writ Petition (C) Nos. 891/2016,
895/2016, 809/2016 and 213/2017 and by this Court in "Court on its
own motion vs. Chandigarh Administration and others" in CWP-23548
of 2017 respectively, for minimizing the pollution level while bursting
the fire crackers.
3. This Court has gone through various judgments rendered by
Apex Court and finds that as regards use, sale and purchase of fire
crackers, enough guidelines have been laid down by the Apex court
which only needs to be adhered by the Executive Authorities of the States
of Punjab, Haryana and Union Territory, Chandigarh.
4. With the direction that respondents No.1 to 3 and its
functionaries shall ensure strict compliance of the law laid down by the
Apex Court in Arjun Gopal and others vs. Union of India and others
(supra) on the subject of use, sale and purchase of fire crackers, the
petition stands disposed of.
(SHEEL NAGU)
CHIEF JUSTICE
(ANIL KSHETARPAL)
JUDGE
29.10.2024
ravinder Whether speaking/reasoned √Yes/No
Whetherreportable Yes/No√
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