MOHD HABIBS Vs. STATE OF U P

JUDGEMENT

(1.) The issue raised in this writ petition is best summed up in the grounds to the writ petition. The petitioners, Messra Mohd. Habib, Mohd, Ismail and Nijamuddin, from Mathura, all three of them are butchers. They say so in their petition and, add that they belong to the Qureshi community and from their ancestors they have taken to the family profession to slaughter buffaloes and sell the meat within and beyond Mathura.

(2.) They contend that the State and its local administration are putting impediments in their trade and vocation and attempting to regulate it, by curtailing the number of buffaloes to be slaughtered, realising Rs. 5 for each animal put to slaughter and restricting the export of the slaughtered animals outside Mathura.

(3.) The petitioners contend that their vocation and profession is their fundamental right, that is to say, to slaughter buffaloes and make a business from the meat which they sell.