Thursday, 21, May, 2026
 
 
 
Expand O P Jindal Global University
 

'Publicity Oriented PIL', SC fines Lawyer seeking closure of Liquor Outlets


lawyers maintain decorum (Pic by Google).jpg
17 May 2020
Categories: Latest News

 Why do many people approach the Supreme Court demanding the closure of liquor outlets? It may be a tough question for you to answer, but not for India's Supreme Court.

It is being done just to gain publicity, noted the apex court on Friday while hearing a petition from lawyer Prashant Kumar that sought the closure of liquor stores in the wake of country's fight against COVID-19.

A Bench comprising Justices L Nageswara Rao, S K Kaul and B R Gavai rejected the plea because it was frivolous.That was not all. The bench slapped the lawyer a hefty fine of Rs one lakh.

"We cannot have multiple petitions like this. These are all publicity oriented, We will impose costs," Justice Rao quoted as saying.

In his plea, Prashant Kumar argued that liquor stores should be closed to ensure social distancing rules.

To his statement that India has many asymptomatic COVID patients, Justice Rao asked: "What does that have to do with the sale of liquor?"

Source Link



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter