NAWAB AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The application seeking leave to appeal is not opposed and is, therefore, ordered.

(2.) This application is filed seeking leave to prefer an appeal against the order passed by the learned Single Judge in WPMS No. 3225 of 2017 dated 19.06.2019. The respondent-writ petitioners invoked the jurisdiction of this Court contending that grant of permission to establish an abattoir by the second respondent-Nagar Palika Parishad, Manglore, Tehsil Roorkee, District Haridwar, in favour of the third respondent, is arbitrary and illegal.

(3.) The appellants-writ petitioners contended that establishment of an abattoir in a residential area, and next to the agricultural lands of the respondents-writ petitioners, is illegal. It was also contended that the State Government had not framed any policy for the establishment of an abattoir; and in any case the lease, which was hitherto granted in favour of the third respondent partnership firm, has itself been cancelled.