Supreme Court:  The 3-Judge Bench of Dr AK Sikri, Abhay Manohar Sapre and Ashok Bhushan, JJ., in an earlier judgment of Arjun Gopal v. Union of India, (2017) 16 SCC 267 had refused to put a blanket ban on the sale of crackers.

A Division bench comprising of AK Sikri and Ashok Bhushan, JJ in an order dated 01-08-2018 stated that it would examine whether there should be a blanket ban on the use of firecrackers due to the air pollution in Delhi being touched to danger mark during Diwali.

The Supreme Court bench had in regard to the blanket ban stated that “Are we supposed to take a holistic approach and ban everything that contributes to pollution or take an ad-hoc approach and simply ban firecrackers?”

The matter was further listed for 08-08-2018.

[Source: PTI]

 

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