B KRISHNA BHAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ petition has been filed as a public interest litigation. The main prayer made herein is that the respondents should be directed to take steps for setting up of slaughterhouses/abattoirs in the outskirts of residential areas so as to minimise the hardship to the animals brought to slaughterhouses as well as to ensure that no pollution or nuisance is created in the city area.

(2.) THE grievance raised in the writ petition is that the second and third respondents being the bangalore City Corporation ("the Corporation" for short) and its health officer, though are under statutory duty to improve the conditions generally and are also specifically required under the provisions of the Karnataka Municipal Corporations Act, 1976 ("the Act" for short) to ensure hygienic supply of meat and other such items, have utterly failed in discharging this duty.

(3.) THE Commissioner of the Corporation has come on record with his personal affidavit dated 16-7-2002 at paragraph 6 whereof, he has stated that: