Driving(CADD) vs Govt. Of Nct Of Delhi

Gita Mittal, J

Allowed, subject to just exceptions.

The application is disposed of.

W.P.(C)No.9993/2017

The writ petitioner complains against the perils of drunken driving as well as underage drinking. The major grievance of the petitioner is that there is

no statutory regime nor any government policies regarding regulation of the same or any mandatory checking of the age of the consumers of alcohol.

In this regard, the petitioner draws attention to the statutory power of the Government of NCT of Delhi under Section 81 of the Delhi Excise Act,

2009 and the Delhi Excise Rules, 2010 framed thereunder.

The matter relates to formulation of a policy which would enable proper implementation of statutory provisions. In our view, the issues flagged by

the petitioner deserves to be examined by the Government and if necessary, proper policy as well as regulations regarding the implementation of the

statute need to be framed by the respondents.

In view thereof, this writ petition is disposed of with a direction to the respondents to treat the writ petition, copy whereof stands served upon them,

as a representation and to take a formal view thereon on the issues pressed therein within a period of three months from today. The respondents shall

inform the writ petitioner, as well as its counsel, of the view taken forthwith thereupon.

This writ petition is disposed of in the above terms.