MANEKA GANDHI Vs. UNION TERRITORY OF DELHI

JUDGEMENT

(1.) The petitioner has initially filed tile public interest litigation in the Supreme Court of India regarding unhygienic, inhuman and horrible conditions which are prevalent at the Idgah slaughterhouse of Delhi. Their Lordships of the Supreme Court directed this court to hear and dispose of the petition.

(2.) In the petition, it is averred that efflunts of highly pollutive nature are being discharged in drains and open sewerage. by slaughtering of tens of thousands of animals in most unhygienic conditions and in contravention of all laws, rules, regulations and norms. Even the slaughter house is running in total contravention of the Master Plan.

(3.) On the directions of their Lordships, this matter was heard at length. This court even appointed three Court Commissioners to visit the slaughter house and submit a detail report. The report submitted by the court Commissioners was taken into consideration. The photographs and video film prepared by them were also kept in view while deciding the writ petitions. After hearing counsel at length, and examining various facets of the problem, the court reached to the conclusion that the conditions prevalent at the salughter house were most unhygienic and were posing serious threats to the livers and health of the entire population of Delhi, articularly to the large meat-eating population.