BUFFALO TRADERS WELFARE ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application on behalf of M/s. Sheep and Goats Commission Agents association, Delhi. The main purpose of the application is to get their representation considered by the MCD in regard to their grievances. The learned counsel appearing for the MCD says that if any representation is made by the applicant Association, the same will be considered on its merits. Recording the said statement we dispose of this application for impleadment as unnecessary for the time being. I A. No. 19 in CA No. 3769/96

(2.) By our order dated 30th November, 2004 we permitted the applicants in Buffalo traders Welfare Associations in I. A. No. 19 of 2004 to carry on trade of skinning and salting of skin of legally slaughtered animals within the Idgah area under the impression that these Traders had valid licences from MCD to carry on the said trade. We are now informed that these Traders do not have any licence to carry on this trade. Therefore, we will have to modify our order dated 30-11 -2004. We direct that no such activity of skinning and salting shall be carried on by any person without a proper licence for that purpose as required under law and under the conditions of the licence. If the applicants are entitled to do the trade they shall make the necessary applications to the MCD for obtaining the licences and if such applications are made the MCD will consider the same on merits and in accordance with law. Until such licence is obtained no such activitiy shall be carried on within the area of idgah, if such activity is carried out, MCD will stop the same forthwith. I A. Nos. 26, 29 and 30 in CA No. 3769/96

(3.) The applicant in these applications is directed to file a proper representation to the MCD and if no action is taken by the MCD, liberty is granted to the applicant to approach this Court. Order accordingly.