ALIM Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) The petitioner is a permanent resident of Village Sohalpur Gada, Tehsil Roorkee, District Haridwar. The petitioner has sought direction to stop illegal activities of Respondent nos. 5 to 7 in the village. According to the averments made in the petition, the respondent 5 is brutally slaughtering cows in the Village and the blood is flowing in the streets. Petitioner has placed on record the disturbing and moving picture of a cow being slaughtered in a very brutal manner, that too in an open space.

(2.) The respondent no.2 had issued a license in favour of the respondent no.5 on 24.04.2014, respondent no.2 issued license in favour of respondent no.5 for only selling meat. It was extended till 23.04.2015. Respondent no.5 slaughters the cow during night time. The license issued in favour of respondent no.5 had expired on 23.04.2016.

(3.) The villagers had also lodged complaints with the Police Station Kotwali-Gangnahar, Roorkee District Haridwar on 05.07.2015. Special inspection was carried out in the village. The report was filed before the Senior Superintendent of Police, Hardwar, vide annexure no.4.