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Judgment
Mr. Shirodkar, learned Additional Government Advocate, waives notice on behalf of Respondent Nos. 1, 2, 5, 6, 7 and 8. Ms. Correia, learned Additional Government Advocate, waives notice on behalf of Respondent No. 3, and Mr. Shirodkar, learned Advocate, waives notice on behalf of Respondent No. 4.
Heard Mr. R. Menezes, learned Counsel for the Petitioners.
The Writ Petition was moved on an urgent basis during the vacation, as the event is scheduled to take place from midnight on 7.11.2026 until 6.00 a.m. on 8.11.2026.
The main grievance of the Petitioners is that, although complaints were made by the Petitioners and other citizens in the year 2025 during the festive season, no action whatsoever was initiated by the concerned authorities. The available statistics of the complaints have been placed on record by the Petitioners.
It is submitted by Mr. Menezes that, although the Noise Pollution (Regulation and Control) Rules, 2000 are in force and have been repeatedly interpreted by the Hon'ble Supreme Court in the case of in Re: Noise Pollution (V)[(2005) 5 SCC 733] and the Principal Bench of this Court, the authorities have failed to implement the same, resulting in a violation of the constitutional rights of the Petitioners. It is further submitted that, apart from the adverse impact on human beings, the rampant violations are also causing severe adverse effects on the environment.
Therefore, by way of the present Petition, the Petitioners is seeking implementation of the aforesaid Rules and the judgments of the Hon'ble Supreme Court and the Principal Bench of this Court in the case of Suo Motu Public Interest Litigation No. 1 of 2026 with Interim Application(L) No.35677 OF 2026 (Not on Board) in Re: Noise and Environmental Pollution; Public Nuisance caused by unregulated use of Music Systems with Amplifiers and Firecrackers on Public Streets During Festivals. Vs State of Maharashtra through the Commissioner of Police (Traffic), and others dated 15.10.2026.
Mr. Pangam, the learned Advocate General, submitted that, without entering into the larger issues at this stage, and by way of interim measures for the purpose of the event scheduled for today and tomorrow, the authorities in the State of Goa shall implement the Rules and Regulations and the judgment dated 15.10.2026 in the following manner:
a. As per the Noise Pollution (Regulation and Control) Rules, 2000, from midnight on 7.11.2026 until 6.00 a.m. on 8.11.2026, no music on loudspeakers and/or sound amplifiers shall be permitted by the Government and the authorities.
In view of the statement made on behalf of the Respondents by the learned Advocate General, the authorities, namely, the Superintendents of Police, North Goa and South Goa, and the Collectors, North Goa and South Goa, shall ensure implementation of the statement made by the learned Advocate General.
A copy of this order shall be forthwith communicated by the Registry of this Court to the Chief Secretary, State of Goa, the Superintendents of Police, North Goa and South Goa, and the Collectors, North Goa and South Goa, for immediate action.
Further, if any violation is noticed by the authorities, apart from initiating prompt action, the names of such violators shall be immediately communicated to the Registry of this Court.
Stand over to 19.11.2026 for further directions.
This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.