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Punjab-Haryana High Court

Charanjit Singh vs Press Council Of India And Others on 22 July, 2009

Bench: T.S.Thakur, Kanwaljit Singh Ahluwalia

      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                        CHANDIGARH



                                       CWP No. 8807 of 2009
                                       Date of Decision: 22.07.2009



Charanjit Singh                                         ..Petitioner


                          versus


Press Council of India and others                       ..Respondents


CORAM:       HON'BLE MR. JUSTICE T.S.THAKUR,CHIEF JUSTICE
             HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA




Present :    Ms. G.G.Kaur, Advocate
             for the petitioner

                          ***

T.S.Thakur, C.J. (Oral)

The issues raised in this petition touching upon the alleged violations of the The Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 have already been dealt with by us in Smt. Aarti d/o late Shri Raj Kumar Versus State of Punjab through Principal Secretary and others, Civil Writ Petition No. 5898 of 2007 disposed off by our order dated 20.03.2009. After a detailed discussion of the scheme and the provisions of the Act (supra), this Court had issued the following directions in the said case:-

"In the result, we dispose of this writ petition with the observation that the police authorities in the States of Punjab,Haryana and UT of Chandigarh shall take suitable action wherever any CWP No. 8807 of 2009 [2] violation of Section 3 or Section 5 of the Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 comes to their notice. We further direct that a copy of this order be forwarded to the Chairman of Law Commission of India for his kind perusal and examination whether there is any scope for reviewing and/or suitably modifying the scheme of the Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 so as to bring advertisements that are assuring magic remedies for problems other than medical, are also brought within the purview of the said legislation. No costs."

In the light of the above directions which continue to be effective, there is no need for issuing any further directions in the present writ petition, which is hereby disposed off in terms of the above. No costs.

(T.S.THAKUR) CHIEF JUSTICE (KANWALJIT SINGH AHLUWALIA) JUDGE 22.07.2009 'ravinder'