COMMON CAUSE Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, which is in the nature of public interest litigation, the petitioner has highlighted the persisting problem of illicit liquor being sold, smuggled and produced in and around Delhi. In the writ petition, incidence of recent loss of 44 lives in Noida and the State of Uttar Pradesh had also been highlighted.

(2.) In this writ petition, the petitioner seeks to remind all about the Surat tragedy, which took place in the year 1991 as also the tragedies, which more often take place during the festival time - Holi, Diwali, etc.

(3.) The need of the hour indisputably is to take strong measures in this behalf, particularly having regard to the Directive Principles of State Policy, as adumbrated in Article 47 of the Constitution. According to the petitioner, the respondents need to take stringent action to put a comple te stop in availability and sale of illicit liquor within the city and see to it that all attempts to smuggle such liquor in and around the city limit be aborted.