RAJYASHREE CHAUDHURI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner has filed the present application for recalling of the earlier order of this Court dtd. 26/2/2021 passed in WPO 372 of 2019 (Rajyashree Chudhuri vs. The State of West Bengal and Ors.)

(2.) Records reveal that by dint of the order dtd. 27/4/2022 this Court directed, on the prayer made on behalf of the writ petitioner/applicant that, the present application should be treated as one for modification and/or clarification of the aforesaid order dtd. 26/2/2021 passed in WPO 372 of 2019.

(3.) It is further revealed that the substance of the writ petition which was disposed of vide the aforesaid order dtd. 26/2/2021, was the grievance of the petitioner regarding indiscriminate, uncontrolled, unauthorized, large scale slaughtering of cattle including cows during the festival of Bakri-Eid, without adhering to the laws laid down by the legislature and the courts including the Hon'ble Supreme Court.