SHEIKH BISHMILLAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS judgment shall also dispose of Misc. Petitions Nos. 864 of 1992, 597 of 1992 and 908 of 1992.

(2.) THE Madhya Pradesh State Legislature first enacted Madhya Pradesh Krishik Upaj Pashu Parirakshan Adhiniyam, 1959 and after so many amendments, the Amending Act of 1991 received the assent of the Governor on 17th September 1991 and was published in the Madhya Pradesh Gazette Extraordinary dated 20th September, 1991 whereby Section 4 of the original Act of 1959 was amended. Section 4 of the Amending Act reads as under :

(3.) THE State Legislature brought into force the Amending Act with the following statement of objects and reasons : (as quoted in return of Respondent No. 1 Para 2) :