JANHIT MANCH Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this petition, purporting to be public interest litigation, the petitioners have prayed for several reliefs which may broadly be classified under different heads :- I. For New Legislation :

(2.) AS far as the category of prayers is concerned, it is not open to this Court to entertain a petition for directing the Government or Legislature to enact a legislation. The petition in this regard, is thoroughly misconceived.

(3.) AS far as implementation of provisions of the Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954, the Joint Commissioner, Food & Drug Administration, Government of Maharashtra, respondent no.2, has filed an affidavit in reply stating that the action is being taken against the bogus doctors and vaidyas for violating the provisions of the Maharashtra Medical Practice Act, 1961 and also the provisions of the Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954.