SADH FOUNDATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition filed in public interest seeks a direction to the respondent Union of India (UOI) to prohibit cow slaughtering and to take action against the slaughter houses. A further direction is also sought to make arrangements so that maximum environmental and economic benefits from the cow to mankind may be provided.

(2.) Considering the nature of the reliefs claimed, we did not deem it expedient to issue formal notice and heard the counsel for the respondent UOI appearing on advance notice and reserved judgment.

(3.) The petitioner, in the petition as well as in additional facts/evidences filed after the judgment was reserved has set out the benefits of cow milk and other products of cow and benefits of rearing cows. Suffice it is to state that the Legislature whenever has deemed necessary has framed appropriate laws in this regard and challenge thereto has been considered by the Court. Reference in this regard may be made to Mohd. Hanif Quareshi v/s. The State of Bihar : AIR 1958 SC 731, Manubhai Nandlal Amorsey v/s. Popatlal Manilal Joshi : (1969) 1 SCC 372 and State of Gujarat v/s. Mirzapur Moti Kureshi Kassab Jamat : (2005) 8 SCC 534.