MANEKA GANDHI Vs. UNION TERRITORY OF DELHI

JUDGEMENT

(1.) The Delhi Meat Merchants' Association and the Buffalo Traders Welfare Association have preferred review applications against our judgment dated March, 18. 1994, in the aforesaid writ petition.

(2.) We have heard Mi. S. D. Ansari. learned counsel for the Delhi Meat Merchants' Association. It is incorporated in para 54 of the application that the applicant has no objection, nor can have any objection to the closure of the slaughter house from its present place subject to a condition that it is established at some other suitable place first. Mr. Ansari's main argument has been that the number of animals slaughtered be increased from 2500 per day to 6000 per day. He further submitted that thousands of people dependent on this trade would be rendered jobless.

(3.) Mr Mukul Rohtagi. learned counsel appeared on behalf of Buffalo traders Welfare Association. and Mr. Sabharwal for the MCD submitted that they have no grievancde against any of the directions given by this court in its judgment. They only prayed that the number of animals permitted to be slaughtered per day be increased.