IQBAL QURESHI Vs. MANAGER DELHI SLAUGHTER HOUSE

JUDGEMENT

(1.) Rule D.B.

(2.) These three writ petitions pertain to the problems arising out of the running of a slaughter house located at ldgah. This slaughter house has been functioning for the last about 90 years and is being managed since 1957 by the Municipal Corporation of Delhi (for short 'the Corporation'). In view of the provisions of Sections 405 to 507, it is the Corporation which has to provide and maintain slaughter houses and no person without the general or special permission of the Commissioner is entitled to sell or expose for sale any animal or article in any municipal market and no place can be used as a market place unless the Commissioner has licensed the same as a market and no place other than a municipal slaughter house can be used as a slaughter house. It is the obligatory function of the Corporation as contemplated in Section 42 and other provisions of the Delhi Municipal Corporation Act to make adequate provisions for scavenging and removal of Filth, rubbish and other obnoxious or polluted matters.

(3.) The present slaughter house when it was set up about 90 years back was meant to cope with slaughtering of about 400 sheep and goats and about 50 buffaloes to meet the requirements of the population of Delhi. With the passage of time the population of Delhi has increased to about 85 lakhs or odd and thus at present about 8,000 sheep and goats and about 2,000 buffaloes on average are being slaughtered every day in the said slaughter house which not only meet with the requirements of the meat of the non-vegetarian section of the population of Delhi but also meet with the requirements of business of export of meat.