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Allahabad HC: Cannot Claim Use of Loudspeakers as a Matter of Right - (24 Jan 2025)

CIVIL

Allahabad HC while hearing a plea seeking permission for installation of loudspeakers on a Masjid, has observed that use of microphone and loud-speakers is not an essential part and cannot be claimed as a matter of right especially when it creates nuisance for residents.

Tags : ALLAHABAD HIGH COURT   LOUDSPEAKERS   NUISANCE  

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