JAGMOHAN SINGH BHATTI Vs. UNION OF INDIA

JUDGEMENT

(1.) A Journal of Dairy Science published an article "The Miracle of Milk" authored by a Dairy Scientist L.L. Rusoff. The article says

(2.) UNDIVIDED Punjab which included Haryana and Chandigarh, known as the land fed by five rivers in proverbial terms carried an epithet "a prosperous land flowing with rivers of milk". Golden times forbade sale of milk to be a sin.

(3.) ABOVE mentioned broad contour of the case, requires us to deal with brief facts pleaded and the specific issues raised in the present writ petition. Various news items published in a short span, reporting hue and cry raised regarding sale of synthetic and adulterate milk, compelled the petitioner to approach this Court with a prayer that directions be issued to the Local Health Authority to instruct respective Government Food Inspectors in the Districts to vigorously collect samples of milk and milk products under the provisions of Prevention of Food Adulteration Act, 1954, so that guilty of adulteration of milk and milk items are booked for the offence committed by them. Following excerpts from the article "Synthetic Milk : White Poison" (Annexure P2) written by Mr. Anil Kaura, Director, Dairy Development Department, Punjab has made the petitioner, to raise alarm.