KAILASH AGARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner has approached this Court seeking following reliefs:

(2.) The complaint, essentially, is that there are number of unregistered meat shops, which are being set up in District Udham Singh Nagar. Petitioner would complain that though under the law, an owner must acquire a licence by following the procedure, the meat shop owners have set up shops on random basis at desired places, without following the mandatory conditions. Petitioner has made a representation. Petitioner also relies on the Bureau of Indian Standards IS 7053:1993, which has laid down, according to him, specific Rules regarding the sale of meat of small and large animals through the meat shops, but they are not being followed. He also adverts to meat shop owners, who are not registered with the Nagar Nigam or with the Zila Panchayat, who are allegedly selling the meat derived from sick and unhealthy animals. He complains that people are bound to buy it giving rise to number of diseases, which has to be stopped in the interest of the public at large. Petitioner also relies on the provisions of the Prevention of Cruelty to Animals (Slaughter House) Rules, 2001 (hereinafter referred to as the "2001 Rules").

(3.) Counter affidavit has been filed on behalf of respondent no. 2, who is the Designated Officer, Food Safety Administration, Udham Singh Nagar. Therein, it is inter alia stated as follows: