TARUN AGARWALA, J. - (1.) The present writ petition has been filed for the quashing of the order dated 23.5.2013 passed by the Additional District Magistrate (City) Allahabad by which the authority recalled its earlier order dated 26.4.2011 by which it cancelled the registration granted to respondent no.3 under the Sarais Act, 1867.
(2.) The facts leading to the filing of the writ petition is, that respondent no.3 has a residential house on plot no.32, George Town, Allahabad and started constructions for running a marriage hall on the vacant land on the western side of his residential house in the name and style of Numani Garden Guest House.
(3.) The petitioner made a complaint on 20.8.2010 before the Additional District Magistrate (City) praying that respondent no.3 should be restrained from running a marriage hall. On this application, the Additional District Magistrate issued a notice dated 8.9.2010 to respondent no.3 to show cause as to why he was running a marriage hall without it being registered under the Sarais Act. Based on this notice, respondent no.3 filed an application dated 16.9.2010 before the District Magistrate for registration of his marriage hall in the name of Nomani Garden under the Sarais Act. When the petitioner came to know about the application being filed by respondent no.3, the petitioner filed an objection again contending that the running of the marriage house would cause noise pollution and other nuisances, specially contending violation of Rule 3(5) of the Noise Pollution (Regulation and Control) Rules, 2000.;