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Madras HC Dismisses Plea for Total Prohibition of Manaufacture, Sale & Consumption of Alcohol - (06 May 2020)

CONSTITUTION

Madras High Court has refused to entertain Writ Petitions seeking absolute ban on manufacture, sale and consumption of alcohol in the State of Tamil Nadu. The Court has held that regulation of alcohol is purely a matter of state policy that does not warrant judicial interference, stating that Article 47 of the Constitution of India, 1949 is not an enforceable provision.

Tags : MADRAS HIGH COURT   MANAUFACTURE   SALE & CONSUMPTION OF ALCOHOL  

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