HASHMATULLAH Vs. STATE OF M.P.

JUDGEMENT

(1.) LEAVE granted.

(2.) THE challenge in this appeal is to the validity of the M.P. Krishik Pashu Parirakshan (Sanshodhan) Adhiniyam, 1991 (hereinafter referred to as the 'Amending Act') by virtue of which a total ban has been imposed on the slaughter of the bulls and bullocks in the State of Madhya Pradesh.

(3.) PRIOR to the passing of the amendment Act, sub -section (1) of section 4 of the M.P. Agricultural Cattle Preservation Act, 1959 prohibited slaughter of certain types of agricultural cattle. This provision was as under: -