PYARASINGH Vs. M.C. RAIPUR

JUDGEMENT

(1.) THE Petitioners Pyarasingh and Amarsingh are licensed hotel -keepers to whom licenses were granted by the Municipal Committee, Raipur, to run hotels and eating -houses on payment of a licence fee of Rs. 10 per year. Those licences are Annexures I and II. On 30th June 1957 the Municipal Committee passed a resolution which is to the following effect:

(2.) SHRI Motilal moved a resolution that this committee again approves the decision taken on the use of the Jhatka slaughter -house, vide Health sub -committee's resolution No. 6, dated 25 -10 -51 and the General Committee's resolution No. 1 -L dated 24 -11 -51, as has been mentioned in Section 140 and 180/C/D/V/E and Section 121 of the Public Health Act. The act of hotel -keepers who, after slaughtering an animal, sell cooked meat, is included in trade. In future, they should not be allowed to slaughter an animal, without obtaining a licence from the Committee, as these people do not sell this meat at the place sanctioned by the Committee. Any person, on paying proper fee, can slaughter an animal in the slaughter -house, according to rules, for personal use, but he cannot sell meat.

(3.) SHRI Munnalal moved the following resolution for consideration of the Committee. That, at Jhatka slaughter -house, permission is granted to other persons also for their personal use to slaughter the sheep and he -goats in one stroke, besides the license -holders who sell Jhatka meat (meat obtained by killing an animal by one stroke). This Committee also announces that all the slaughter -houses within the jurisdiction of the Committee, are established and governed under Sections 140 and 141 of the Municipal Act. There are no other separate slaughter -houses to slaughter sheep and goats for personal use. In this connection, the order dated 20 -8 -52 of the President, Municipal Committee is confirmed.