MUKESH KUMAR JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has invoked public interest jurisdiction of this Court for protecting and conserving the holy and divine genus specie - Cow, claiming the following reliefs:

(2.) That, the cow and its progeny be protected in toto from being butchered, destroyed permanently in perpetuity de-die-dem in extenso. They have failed to further discharge their constitutional duties as enshrined under the salutary mandates of Articles 48-A and 51-A(g) of the Constitution of India, to protect and save this sacred breed of animal Cow from being destroyed, traumatized & shattered as elucidated supra thus, the respondents be ordered to constitute the Animal Welfare Board of India & Madhya Pradesh (if not already constituted) for the protection of Gau Maata, i.e. specie "Cow & its progeny" & others specie as defined in Rule 2(e) of the Rules referred to herein above as averred above immediately & forthwith in the interest of justice by appointing the persons as "Persons in Loco Parentis" & Genus specie "Cow" "Gau Maata" "Kamdhenu" & its progeny is liable to be declared as "Justice/Legal Person having a Living Entity" & also entitle to be declared as "National Animal" of this Country.

(3.) That, this Hon'ble Court may be pleased to exercise "Parens Patrie" jurisdiction of this Hon'ble Court & the Specie breed 'Cow', i.e. "Gau Maata" and all corresponding & related species breeds & progeny be declared as "NATIONAL ANIMAL" of this Nation "Bharat, India", and the respondents be commanded to immediately take action on the notification 23-5- 2017, Annexure-P/2 for the protection, conservation and safeguard the sacred & sacrosanct specie breed "Cow", i.e. "Gau Mata" and all corresponding & related breeds & its progeny, in the ends of justice.