GOGRAM SEWA SANGH RAJASTHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This public interest litigation is preferred by the petitioner, who claims to be a public spirited person to espouse the cause in the matter of better management and maintenance of Gaushalas operating in the State of Rajasthan.

(2.) The contents of the petition reveal that the issue mainly raised is with regard to providing appropriate funds to Gaushalas, development of necessary infrastructure, supply of water etc. The relief sought in the writ petition is as follows:-

(3.) Having taken cognizance of the issue raised in this petition, this Court directed the respondents-State to file their affidavit and apprise the Court regarding the schemes undertaken by the State to provide necessary financial assistance, development of infrastructure and various facilities including water supply system. In response to the order passed by this Court, the respondents have filed more than one affidavit. From these affidavits, what we see is that the State has taken measures regarding developing and maintaining necessary eco-system for maintenance of various Gaushalas. Various facts and figures have been stated in the affidavits. The gist of these affidavits on relevant aspects of the matter can be summarized as below: