G R SIMON Vs. UNION OF INDIA

JUDGEMENT

(1.) These arc batch of writ petitions filed by the manufacturers, wholesalers and dealers engaged in retail trade of tanned, cured and finished skins of animals. Petitioners are also engaged in retail trade of articles made of skin, hereinafter referred to as the 'animal articles'.

(2.) The petitioners in the above writ petitions had challenged the introduction of provisions of Chapter VA in the Wild Life (Protection) Act, 1972 by Wild Life (Protection) Amendment Act 1986, together with notification issued thereunder as being violative of Article 19(1) (g) read with Articles 300 and 300 A of the Constitution of India.

(3.) We are taking up C.W.P. No. 2750/86 and C.W.P. No. 3586/87 as the lead cases.