DHARMDEO PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as also learned counsels for the respondents.

(2.) The contention of the petitioner in the instant public interest litigation is against the opening and running of the illegal slaughter houses without any licence, non-disposal of the remains of the animals in an unscientific manner leading to pollution in the entire area and as a result of which threat of spread of the diseases/pandemics exist.

(3.) In brief, it is the case of the petitioner that large number of slaughter houses are being run in Mohalla Mubarak Ganj, by the side of the main road under town Police Station in the town of Rohtas. The waste ie the bones as also remains of the large animals slaughtered in the illegal slaughter houses are being thrown in the open on the road side leading to different types of pollution and imminent threat of spread of diseases. Inspite of representations having been filed by the petitioners as also others before the authorities including the Station House Officer of the Police Station concerned, complaint before the District Public Grievance Redressal Cell, the Superintendent of Police, Rohtas, the D.I.G. of Police, Sahabad Office, Dehri etc. no action was taken by the respondents. The slaughter houses continue to remain operational and the people of locality continue to be forced to live in an unhygienic condition as a result of their illegal running. It is thus submitted that as the respondent authorities have not acted as they were required to under the law, hence the writ application for the reliefs prayed for as mentioned above.