RAHUL BANSAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner seeking direction for proper care of the cattle which are under custody of respondent No.3/Municipal Corporation at Gaushala situate at Lal Tipara, Gwalior and to provide basic facilities that includes proper fund, shed, fodder, water, doctor and all other ancillary facilities as required to the cattle. The direction has also been sought that erring officials of respondent No.3 Municipal Corporation, Gwalior be held responsible for not maintaining the said Gaushala.

(2.) This Court has issued various directions and in furtherance to those directions, the report of the Commission has been sought. As per the inspection report dated 24.4.2016, the following deficiencies were found:-

(3.) Let compliance report be submitted by the Municipal Corporation, Gwalior as well as by the State Government on or before the next date of hearing. The members who inspected the Gaushala are further requested to visit at least twice in a month and prepare their report and that report be submitted for perusal separate to the compliance report of the Municipal Corporation as well as of the State Government thereby this Court may be in a position to arrive at a conclusion as to whether the compliance of the directions of this Court has been carried out or not.