KRITESH OSWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Food is the foundation of life, sustaining not merely the physical body but nourishing the very essence of human existence and consciousness. The profound wisdom embedded in our ancient Vedic scriptures establishes food safety as the supreme principle underlying all existence. The Taittiriya Upanishad, in its Brahmanandavalli (2nd Anuvaka), verse 1 says:

(2.) The Chandogya Upanishad also illuminates in verse 6.5.4 says:

(3.) These eternal Vedic precepts find profound resonance in the constitutional framework and judicial pronouncements of modern India, where the right to food has been recognized as an integral component of the fundamental Right to Life under Article 21. The judiciary has consistently held that access to safe and nutritious food is not a privilege but an inalienable right essential for human dignity and existence.