DHYAN FOUNDATION Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This writ petition is pending in this Court for about five years. Although a prayer for adjournment was made by learned counsel for the petitioners on behalf of his senior, this Court found that the issue was very short and that he was quite competent to go on with the matter. In the circumstances, this Court proceeded to hear out the writ petition.

(2.) The cause of action and reliefs claimed in this writ petition are substantially similar to those in the public interest litigation (PIL No.2 of 2021-Gau Gyan Foundation v. Union of India & ors) which was disposed of by a Division Bench of this Court by its order dtd. 26/5/2023.

(3.) In this order a reliance was placed on a status report filed by the respondents further to an order dtd. 4/5/2023.. The Court, on going through the status report expressed complete satisfaction with the steps taken by the respondents under the Prevention of Cruelty to Animals Act, 1960 and the Rules framed thereunder with regard, inter alia, to the transportation and keeping of cattle and other animals, the method of slaughter, dealing with the skin fur, carcass, etc., after slaughter exposure to public view and treatment of the meat put up for sale in meat shops after slaughter and so on.