YASIN Vs. MUNICIPAL CORPORATION OF DELHI

JUDGEMENT

(1.) This judgment would dispose of two Civil Writ Petitions Nos. 133 and 134 of 1968, which have been filed by Mohd. Yasin and Siraj-ud-Din respectively for the issuance of a writ to quash the order dated January 31, 1968 of the Commissioner of Municipal Corporation, Delhi, whereby the fee for slaughtering animals at slaughter houses of Municipal Corporation was increased. The respondents in the two petitions are the Municipal Corporation of Delhi, respondent No. 1, the Commissioner of Municipal Corporation of Delhi, respondent No. 2, and the Chairman, Standing Committee, Municipal Corporation of Delhi, respondent No. 3.

(2.) The two petitioners are butchers by profession. Mohd. Yasin slaughters buffaloes at Motia Khan Slaughter House, Delhi, while Siraj-ud-Din slaughters sheep and goats at that slaughter house. Municipal Corporation, Delhi, is running three slaughter houses. The main slaughter house is at Motia Khan which is meant for slaughtering buffaloes, sheep, goats and pigs. Besides that, the Corporation has two other slaughter houses at Mahrauli and Shahdara which are meant for slaughtering sheep, goats and pigs. In March, 1953, Delhi Municipal Committee prescribed the following fees for the slaughtering of animals at the three slaughter houses : Sheep, goats and pigs Rs. 00.25 Paise each. Buffaloes Rs. 1 .00 each.

(3.) The above rates of fee remained in operation till January, 1968. meeting of the Standing Committee of the Delhi Municipal Corporation was held on January 18, 1968, One of the items of the additional agenda was to increase the rates of the slaughtering fees as under : Sheep, goats and pigs Rs 2.00 each Buffialoes Rs 8.00 each