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The SC stayed the order issued by Allahabad HC imposing a ban on DJs. The bench constituted by Justice UU Lalit and Justice Vineet Saran granted an interim relief to the petitioners challenging the ban.
The original petition was had been filed by individuals of a locality claiming to be professional Djs and complained that the indiscriminate use of loudspeakers in their neighborhood had become a nuisance. The Hc mistakenly ordered a ban that extended over the entire state. The impugned order was accompanied by another set of directables for controlling noise pollution. The petitioners were aggrieved DJs who expressed grievance against the order direction (iii) which stated “under the rules, no permission for DJ shall be granted by the authorities for the reason that noise generated by DJ is unpleasant and obnoxious. Even if they are operated at a minimum level, the sound is beyond the permissible limits.”
The petition submitted to the apex court stated that the direction was a violation of Article 19 of the Constitution as it did not allow the operation of DJs rendering them unemployed.
The SC till date has ordered a temporary relief stating that any DJ seeking permission is to be granted by the competent authority if the application is in accordance with “……as and when any applications are preferred, the applications shall be considered by the concerned authorities; and if the same are otherwise in accordance with law, the permission may be granted despite the direction issued by the High Court.”
The next date scheduled for hearing is December 16.
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