VED PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) These two writ petitions have been filed in public interest complaining that even though consumption of alcohol is deleterious and is increasing rampantly, the respondents have taken insufficient steps on promoting prohibition of alcohol. Certain schemes which have been launched by the respondents have been detailed in para 7 of W.P.(C) 8982/2016. After making submissions with regard to the steps taken by different State Governments on this issue, a grievance is made with regard to the font and size of the statutory warning mentioned on liquor bottles. The petitioners also complain that the manner in which the warning is displayed renders it illegible. It is complained that certainly there is no prominent or significant warning attached to the liquor bottles, due to which the intendment of display thereof on the product packaging completely lost.

(2.) Placing reliance on the practice which is in vogue in foreign countries including United States of America, Argentina, Malaysia, Mexico, South Africa, Thailand, France, Ireland, New Zealand and Canada, the writ petitioners in W.P.(C) No.8982/2016 have made the following prayers :

(3.) The petitioner in W.P.(C) No.2166/2017 seeks the following prayers :