BAL RAM BALI Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 32 of the Constitution has been filed praying for the following reliefs :

(2.) We have heard the petitioners in person and have perused the record.

(3.) It is not within the domain of the Court to issue a direction for ban on slaughter of cows, buffaloes and horses as it is a matter of policy on which decision has to be taken by the Government. That apart, a complete ban on slaughter of cows, buffaloes and horses, as sought in the present petition, can only be imposed by legislation enacted by the appropriate legislature. Courts cannot issue any direction to the Parliament or to the State legislature to enact a particular kind of law. This question has been considered in Union of India v. Prakash P. Hinduja and Anr. (2003) 6 SCC 195, wherein in para 30 of the reports it was held as under :