WPMB/4/2023
2023 Latest Caselaw 881 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                         COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      31.03.2023                     WPMB No. 04 of 2023
                                     Hon'ble Vipin Sanghi, C.J.
                                     Hon'ble Alok Kumar Verma, J.

Ms. Neeti Rana, learned counsel for the petitioner.

Issue notice.

Mr. Vikas Pande, learned Standing Counsel for the

State of Uttarakhand, appears and accepts notice on

behalf of respondent nos. 1 to 4.

Let notice issue to respondent no. 5, returnable on

23.08.2023, by all permitted modes, including

electronically.

Counter affidavit be filed by respondent nos. 1 to 4

within four weeks.

Rejoinder before the next date.

In the meantime, we direct the respondent-

authorities to examine the grievance raised by the

petitioner, in terms of the order of this Court dated

10.08.2020, in Writ Petition (PIL) No. 112 of 2015. The

authorities shall conduct surprise checks of the respondent

no. 5-Mosque at least on 10 occasions at different times of

the day, and record the decibel level and the sound

emanating from the respondent no. 5-Mosque. The findings of the said surprise checks shall be placed on

record, along with the counter affidavit.

In case, it is found that there is breach of the

judgment of this Court dated 10.08.2020, in Writ Petition

(PIL) No. 112 of 2015, the respondents shall proceed to

take action in accordance with law in the meantime,

without waiting for any further orders from this Court.

List on 23.08.2023.

    (Alok Kumar Verma, J.)          (Vipin Sanghi, C.J.)
         31.03.2023                     31.03.2023
Rahul