RAMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners who are the residents of Medamaranahalli, Kuleme Bheemasandra, Siddapura, Dasegowdana Doddi of Harohalli Hobli, Kanakapura Taluk, are challenging the Government Order dated 21.8.2007 vide Annexure -"B" wherein the Government has decided to construct a abattoir/slaughter house out of Bangalore City and also the order of the Government dated 2.11.2010 vide Annexure -"C" wherein the Government has decided to construct abattoir in an area of 40 acres in an industrial estate established by the KIADB near Harohalli, Kanakapura.

(2.) ACCORDING to them, they are residents of the aforesaid villages. The Industrial Area Development Board has established an industrial estate in and around these villages on a total extent of more than 2,000 acres and out of which 40 acres has been earmarked for construction of a modern abattoir. Contending that on account of establishment of an abattoir it will have an ecological imbalance which would result in affecting the health conditions of the villagers. It is also their specific case that after slaughtering the animals the waste water would be discharged to a stream known as Swarna Mukhi Stream, which ultimately join Cauvery river and that the entire Cauvery river would be polluted. In order to protect the environment and to protect the health of the residents, the petitions are filed.

(3.) IT is also the contention of the petitioners that while entrusting the work of construction of abattoir to sixth respondent, the Government is also allowing slaughter of animals known as Hallalpatti which is cruel to the animals and prays that such practice shall be prohibited.