GOVANSH RAKSHA ABIYAAN GOA Vs. STATE OF GOA

JUDGEMENT

(1.) The above Writ Petition, inter alia, prays for a writ to appoint a Court Commissioner to inspect and examine the records of the Goa Meat Complex to look into its affairs and submit a report within a time bound framed. It further seeks a direction to the Respondents to stop forthwith slaughtering all animals present within the premises of the Goa Meat Complex and further to stop forthwith any cow and bull slaughter in the Goa Meat Complex. It also seeks a direction to the Goa Meat Complex to handover the animals, cows, bulls and calves presently within the premises of the Goa Meat Complex to the Petitioners. It further prays to direct the police and the said authorities to initiate proceedings against the offenders including against the respondent nos. 6 and 7. It further seeks a direction to ensure strict compliance and any implementation of the Goa Daman and Diu Prevention of Cow Slaughter Act and The Goa Animal Preservation Act, 1995.

(2.) By an Order dated 22.4.2013, this Court appointed a three member Committee to inquire and report into the affairs of the Goa Meat Complex and, accordingly, a report has been submitted. It is contended by the Petitioners that the report clearly discloses irregularities in the functioning of the Goa Meat Complex. Thereafter, by an Order dated 30.04.2013, this Court issued the following directions :

(3.) Subsequently, by an Order dated 26.06.2013, passed in Misc. Civil Application no. 431 of 2013 and 466 of 2013, this Court deleted Clause (v) of the above Order by observing that no provision has been pointed out which prohibits transport of animals from other States to the State of Goa.