COMMISSIONER Vs. JAIGOPAL GARODIA FOUNDATIONS

JUDGEMENT

(1.) THE Division Bench of this Court by the order dated 1. 4. 2004 framed a Scheme giving certain directions to the authorities in order to prevent the cattle from being taken to butchery after getting purchased through public auction.

(2.) THERE are 15 guidelines framed by this Court. The Clause 12 is as follows:

(3.) IN pursuance of this direction, the Commissioner, Hindu Religious and Charitable Endowments issued a circular to all the temples concerned and other officials directing them to follow the guidelines framed in the Scheme. In view of Clause 12 of the Scheme, the temples are restrained from bringing bulls and bullocks or calves (both male and female) from public auction, thereby incurring loss of major income to the temples. In view of loss of income, the temple could not be managed and meet expenses for the temple.