A.P.SURYAPRAKASAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Mr.A.P.Suryaprakasam a practicing Advocate of this Court has filed the instant public interest litigation seeking a Writ of Mandamus to direct the Secretary to the Government, Animal Husbandry and Dairy Development Department, Government of Tamil Nadu / first respondent herein, to take necessary steps to urgently amend Section 272 of Indian Penal Code for enhancing the punishment for the adulterators of milk and milk products to life sentence as per the directions of the Hon'ble Supreme Court in Swami Achyutanand Tirth m Union of India reported in 2016 9 SCC 699 and further comply with all the other directions issued in that case on a war footing to curtail the menace of the milk adulterators who are playing with the life of the citizens health and safety particularly of the young children.

(2.) Petitioner has submitted that he was shocked to read the statements of the State Diary Development Minister alleging that private milk firms were using harmful chemicals in the milk they produced has caused cancer in many children. Petitioner further submits that, only after thorough check of the packaged milk of private firms for more than five months, the respondents seemed to have found out that the milk adulterators are using hydrogen peroxide and chlorine to prevent milk from getting spoiled. In this regard, petitioner has further submitted that instead of taking severe action by sincerely implementing the directions of the Hon'ble Supreme Court made in Swami Achyutanand Tirth Vs. Union of India reported in 2016 9 SCC 699 in curtailing this evil practice of milk adulteration, respondents 1 and 2 are playing blame game and wantonly and willfully failed to obey the orders of the Hon'ble Supreme Court. In this regard, petitioner has sent a representation dated 29.05.2017 to the respondents 2 and 3 respectively. As the respondents failed to act, petitioner has filed the instant writ petition.

(3.) Directions of the Hon'ble Supreme Court in Swami Achyutanand Tirth Vs. Union of India reported in 2016 9 SCC 699, are as follows: