D.Y. Chandrachud, J. - (1.) On 15 December, 2016, this Court delivered judgment in a batch of Civil Appeals originating from the State of Tamil Nadu and the States of Punjab and Haryana. The decision of this Court is reported as ' State of Tamil Nadu represented by its Secretary, Home, Prohibition and Excise Department v. K.Balu, 2017(1) R.C.R.(Civil) 1029 : 2017(1) Recent Apex Judgments (R.A.J.) 586 : (2017) 2 SCC 281 . The issue which the Court addressed was the presence of liquor vends on national and state highways across the country. Official figures of road accidents, with their attendant fatalities and injuries provided the backdrop for the intervention of this Court. This Court adverted to the consistent policy of the Union Government to curb drunken driving and, as an incident of the policy, to remove liquor vends on national highways. The judgment of this Court concludes that there is no justification to allow liquor vends on state highways (while prohibiting them on national highways) having due regard to drunken driving being one of the significant causes of road accidents in India.Hence, by the judgment of this Court, the following directions have been issued for stopping the grant of licences for the sale of liquor along national and state highways and over a distance of 500 metres from the outer edge of the highway or a service lane alongside. 1 April 2017 is fixed as the date for phasing out existing licences. The directions are set out below: (i) All states and union territories shall forthwith cease and desist from granting licences for the sale of liquor along national and state highways; (ii) The prohibition contained in (i) above shall extend to and include stretches of such highways which fall within the limits of a municipal corporation, city, town or local authority; (iii) The existing licences which have already been renewed prior to the date of this order shall continue until the term of the licence expires but no later than 1 April 2017; (iv) All signages and advertisements of the availability of liquor shall be prohibited and existing ones removed forthwith both on national and state highways; (v) No shop for the sale of liquor shall be (i) visible from a national or state highway; (ii) directly accessible from a national or state highway and (iii) situated within a distance of 500 metres of the outer edge of the national or state highway or of a service lane along the highway. (vi) All States and Union territories are mandated to strictly enforce the above directions. The Chief Secretaries and Directors General of Police shall within one month chalk out a plan for enforcement in consultation with the state revenue and home departments. Responsibility shall be assigned inter alia to District Collectors and Superintendents of Police and other competent authorities. Compliance shall be strictly monitored by calling for fortnightly reports on action taken. (vii) These directions issue under Article 142 of the Constitution."
(2.) This clutch of applications, nearly 68 of them, have been filed basically for (i) extension of time for compliance, in certain cases; or (ii) modification or, as the case may be, recalling the judgment delivered by this Court.
(3.) We may at the outset indicate that having regard to the nature and importance of the issue which finds reflection in the judgment delivered by this Court and the significant element of public interest that is involved in dealing with road accidents caused due to drunken driving on the highways of the nation, we have heard arguments extensively on 29 and 30 March, 2017 so that the matter can be addressed before the deadline of 1 April 2017. Some States and private parties who were not before the Court in the course of the original proceedings urged that their submissions in regard to the directions issued by this Court should be taken into account. Hence, we were of the view that in the interest of fairness it would be appropriate to enable a dispassionate consideration of their perspectives in order to determine whether any modification is required and if so, the nature of the modification that may be warranted in the final judgment of this Court. We have, therefore, not been trammelled by the technicality of whether these 'Interlocutory Applications' would be maintainable in a proceeding which has been disposed of. Having regard to the importance of the issues which have been addressed in the judgment and order, we were of the considered view that this Court should have the benefit of the assistance rendered by States who have moved this Court and of parties with diverse perspectives so as to facilitate an outcome which is both just and is arrived at after a fair hearing. We have accordingly proceeded to follow that line of action and have been assisted over the previous two dates of hearing by learned counsel who have brought to bear on their task a considerable degree of industry on the subject.;