AWDHESH SINGH BHADORIA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Public Interest Litigation has been filed by a practicing advocate.

(2.) The allegation in the petition is that many advertisements have been published by the companies in the news papers and it has been claimed in the advertisement that their products provide best treatment for particular ailment. It has further been pleaded that some of the advertisements are related to improvement in sex power, but it has no clinical and research based results. In some of the advertisements, phone numbers have been given in the name of Friendship Club, however, these advertisements are advertisements of giving phone numbers for sex. Even the advertisements of liquir have been published, which are illegal.

(3.) Learned counsel, who is also a petitioner, has contended that on television also certain advertisements have been shown, which have no proof of clinical trial. He, further submitted that in Astha channel regularly Baba Ramdev used to declare that his medicines have 100% cure at particular ailment including cancer, however, there is no proof or clinical trial.