March 12,2019:
On Tuesday, Supreme Court asked Centre to give a comparative study on the pollution caused by the firecrackers and the automobiles.
SC Bench comprising of Justice Bobde and Justice S A Nazeer expounded that,"People are running after firecrackers and seeking ban on it when it seems that automobile is the bigger polluter".
Apex Court expressed concern over the unemployment caused after it put curbs on fire crackers.
Bench expressed its concern that,“Legal trade cannot be stopped. At best license conditions need to be changed”.
SC Bench was hearing a petition seeking ban on the fire crackers.
Supreme Court asked Centre to suggest some ways of preventing the unemployment in the sector.
“We can’t let people go hungry because some others think fire crackers is not good. Moreover, there are areas where crackers could be used without causing much damage, such as community fireworks,” Apex Court Bench stated.
Supreme Court Bench will hear the matter again on April 3, 2019.
Source HT
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