MEHBOOB QURESHI Vs. RAMESH SINGH

JUDGEMENT

(1.) By its order in Writ Petition (PIL) No. 77 of 2010 dated 19.12.2011, a Division Bench of this Court had directed the State Government to ensure that adequate number of slaughter houses are established in areas coming within the Municipal Corporations and local bodies, within a period of three years. Thereafter, by order in Writ Petition (PIL) No. 152 of 2018 dated 20.09.2018, a Division Bench of this Court had banned all illegal slaughter houses, and had prohibited sale of meat in public places.

(2.) It is widely acknowledged that meat continues to be sold unabated in all parts of the State, and that such sales are in violation of the order passed by the Division Bench in Writ Petition (PIL) No. 152 of 2018 dated 20.09.2018. There is an urgent need, therefore, to have legally compliant slaughter houses established in different municipalities in the State at the earliest.

(3.) The obligation of the Municipalities to have legally compliant slaughter houses, within its territorial limits, is traceable not only to the provisions of the Municipalities Act , but also to the order of the Division Bench of this Court in Writ Petition (PIL) No. 77 of 2010 dated 19.12.2011. The model code of conduct cannot, therefore, come in the way of the Haldwani Nagar Nigam procuring a stunning machine which is an essential component of a legally compliant slaughter house.