HARJINDER SINGH BAJEKE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been filed under Art. 226 of the Constitution of India in the nature of Public Interest Litigation praying for directions being issued to the respondents to take appropriate legal action and restrain any misleading advertisements being shown in print and TV media. A further prayer has been made for taking action against the persons who violate the provisions of Drugs and Magical Remedies (Objectionable Advertisements)Act, 1954. It is also prayed for issuing directions to the respondents to undertake a programme to create awareness and their treatment.

(2.) Learned counsel for the petitioner submits that for the present he may be allowed to withdraw the writ petition so as to enable the petitioner to avail his other remedies in the first instance.

(3.) The writ petition is accordingly dismissed as withdrawn. The question of locus-standi of the petitioner to file PIL is kept open.