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Judgment
The present writ petition is filed seeking for the following reliefs:
"a)Issue a writ of Mandamus or any other writ of like nature and direct the respondents to consider the representations given by the petitioner Annexure A to A12 respectively and consequently to accord permission to use DJ Sound Modulator ("sound amplification equipment/loudspeakers, public-address systems and sound-producing instruments") in Dasara Festival to be held on 21/10/2026 from 5 PM., to 22/10/2026 4 PM and ,
b)Grant any other remedy that this Hon'ble Court deems fit in the facts and circumstances of the case."
The petitioner has made an application dated 22.09.2026 to the second respondent - Deputy Commissioner as well as the third respondent - Superintendent of Police as well as other concerned authorities seeking for permission to participate in the Dasara celebrations which is scheduled to be held between 21.10.2026 to 22.10.2026 to be held by using "sound amplification equipment/loudspeakers, public-address systems and sound-producing instruments".
Learned Advocate General appearing on behalf of the State submits that the applications made by the petitioners would be adequately considered by the concerned authorities in accordance with law.
At this stage various impleading applicants/ interveners seek to submit that the request of the petitioners ought not to be acceded to by the authorities since the same would result in noise pollution. Various judgments are sought to be relied upon in support of the said contention.
Having regard to the factual matrix of the matter since the concerned authorities have not yet considered the representations/applications of the petitioner, it is expedient that the impleading applicants/interveners also be permitted to file their objections to the applications filed by the petitioner before the concerned authorities.
Accordingly, objections of the impleading applicants/interveners to the application of the petitioner, if any, to be filed before the concerned authorities on or before the end of the working hours of 12.10.2026.
The concerned authorities shall consider the application of the petitioner together with the objections made in that regard and take a decision on or before 15.10.2026.
The result of the said consideration shall also be intimated to the petitioners as well as interveners.
With the aforesaid observations, the writ petition is disposed of.
This order shall be communicated to the concerned authorities by the learned AGA.
This order shall be uploaded online and the concerned authorities shall act on the same upon production of a copy of the uploaded order, which could be verified by the QR Code forthcoming in the order.
With the aforesaid observations, the writ petition is disposed of.
Pending IAs., if any, stand disposed of.