232
2023:PHHC:045248
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP-672-2021 (O&M)
Date of decision: 28.03.2023
Rohit Sabharwal ....Petitioner
Versus
Dinkar Gupta and Others ....Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. Sardavinder Goyal, Advocate for the petitioner.
Mr. Ajit Singh Natt, AAG, Punjab.
ARVIND SINGH SANGWAN J. (Oral)
The petitioner alleges violation of the order dated
22.07.2019 vide which some general directions were issued to the
police in the States of Punjab, Haryana and U.T., Chandigarh, in which
one of the direction was that the motorcycles throughout the States are
duly fitted with silencers to avoid noise pollution and menace.
Reply by way of affidavit of the Commissioner of Police,
Ludhiana, is on record, in which it is stated that from year 2019 till
September, 2022, 4151 traffic challans have been issued for violating
the directions. It is also stated that as many as 12 FIRs have been
registered by the Ludhiana Police against the repeated violators and
special campaign are being launched to remove the pressure horns and
illegal silencers from the motorcycles.
In view of the above, no willful disobedience is made out
at this stage.
Accordingly, the present petition is disposed of having
been rendered infructuous.
However, liberty is granted to the petitioner to avail the
alternative remedy in accordance with law, if so advised.
(ARVIND SINGH SANGWAN)
28.03.2023 JUDGE
yakub Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
Neutral Citation No:=2023:PHHC:045248
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Neutral Citation No:=2023:PHHC:045248