MD ASLAM CHOUHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The only question involved in these writ petitions is, about validity of sub-sections (2) and (3) of Section 6 {6(2) and 6(3)} of the Chhattisgarh Agriculture Cattle Preservation Act, 2004 (the 2004-Act).

(2.) The Petitioners are carrying on business of transportation. Their vehicles have been seized under section 6(2) of the 2004-Act and their applications for their release have been rejected by the magistrate concerned under section 6(3) of the 2004-Act.

(3.) The Petitioners have filed the present writ petitions challenging validity of sections 6(2) and 6(3) of the 2004-Act.