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The Punjab and Haryana High Court while dealing with the various writ petitions filed to curb excessive noise pollution in the State, appointed an ad-hoc committee to make suggestions for formulating policies for effective control of noise pollution. The committee suggested that there were sufficient laws but they lacked implementation. Taking into note the suggestion, the court held that the states failed to implement Rule 3, 4 & 5 of the Noise Pollution (Regulations and Control) Rules, 2000 effectively. The rules relating to noise level extent and prohibiting the use of loud speakers without permission. Reliance was placed in the verdict of Anirudh Kumar v. Municipal Corporation of Delhi & Ors., 2015(7) SCC 779, wherein it was held that noise generated up to unpleasant or obnoxious levels violates the right of the people to a peaceful, comfortable and pollution free life guaranteed by Article 21 of the Constitution of India. The court has directed the DM/ SSP/ SP of each district shall be personally responsible to:
The States were directed to ensure that :
The court held that, “The glorification of violence has given rise to culture of gangsters.”
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