Supreme Court: In the matter concerning Delhi air pollution, the Division Bench of Abhay Oka and Justice Ujjal Bhuyan, JJ. extended the complete firecracker ban to areas of Uttar Pradesh and Haryana in the National Capital Region (NCR) till further orders.
Previously, the Court directed the Delhi Government and other Delhi (NCR) Governments to place their decisions on record before the Court, regarding complete ban on use of firecrackers throughout the year. The Court said that this ban would not only curb air pollution but noise pollution as well.
The Court stated that when referring to the ban, it will encompass not only the use of firecrackers but also the manufacture, storage, sale, and distribution of firecrackers.
Source: Press
[MC Mehta v. Union of India, 2025 SCC OnLine SC 114]
Govt. Aand police in Delhi NCR must make announcement at local level to discourage use if crackers.
In case of violation, there should be punishments.