RESIDENTS OF SANJAY NAGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this writ petition the petitioners seek a direction to the respondents to close down the slaughter houses illegally operating in Sanjay Nagar. Besides the petitioners also seek a direction to the State Pollution Control Board to take steps to prevent creation of pollution generated by functioning of the slaughter houses in the area in question.

(2.) The petitioners claim to be residents of Sanjay Nagar, Bhatta Basti, Shastri Nagar, Jaipur. According to the petition unauthorised and illegal slaughter houses have been set up by anti-social elements and as a result of the illegal slaughtering of animals pollution is being caused and strong stench emanates from the area.

(3.) The respondents namely the State Pollution Control Board, Municipal Council and Superintendent of Police have filed replies. According to the reply of the respondent No.l, State of Rajasthan and respondent No. 3, Superintendent of Police, Jaipur, it is admitted that illegal slaughter of animals is taking place in the colony. It is also stated that the respondent Nos. 1 and 3 have written several letters to respondent No. 2 Municipal Council for removing unauthorised and illegal butcher and slaughter houses. It is further averred that respondent Nos. 1 and 3 are trying to stop the nuisance in the locality and also making en- deavours to shift the butcher house to some other place. The reply also alludes the fact that several cases have been registered at the police station against the persons, who are creating the aforesaid nuisance in the area.