ROHIT SABHARWAL v. DINKAR GUPTA AND OTHERS

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

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