B KRISHNA BHAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition has been filed as a public interest litigation. The main prayer made herein is that the respondents should be directed to take steps for setting up of slaughter houses/abattoirs in the outskirts of residential areas so as to minimise the hardship to the animals broughts to slaughter houses as well as to ensure that no pollution or nuisance is created in the city area.

(2.) The grievance raised in the writ petition is that the second and third respondent being the Bangalore City Corporation (the Corporation for short) and its health officer, though are under statutory duty to improve the conditions generally and are also specifically required under the provisions of the Karnataka Municipal Corporation Act, 1976 (the Act for short) to ensure hygienic supply of meat and other such items, have utterly failed in discharging this duty.

(3.) The Commissioner of the Corporation has come on record with his personal affidavit dated 16 7 02. At paragraph 6 whereof, he has stated that I submit that the residents of Richards Town and Frazer Town around the Slaughter House on Pottery Road have made representations complaining about the foul smell emanating from the slaughter house from time to time. I have inspected the slaughter house on the Pottery Road on 10.5.2002 and noted that it is desirable to have the slaughter house shifted from its present place. I have accordingly requested the government through the Principal Secretary, Animal Husbandary and Veterinary Services, the department in charge of the Karnataka Meat and Poultry Marketing Corporation to have the slaughter house shifted to an alternative location