(1.) By way of this writ petition under Article 226 of the Constitution of India, petitioners who are traders engaged in the trade of buying and selling of sheep and goat, seek to challenge the constitutional validity of Section 35(1) and Section 35(2) of the Prevention of Cruelty to Animals Act, 1960, on the ground that Section 35(1) and Section 35 (2) of the Act are ultra -vires to the provisions of Article 19(l)(g) of the Constitution of India. Though the petitioners have challenged constitutional validity of Section 35(1) and Section 35(2) of the Prevention of Cruelty to Animals Act, 1960, they have confined their challenge only to a part of Section 35(2) of the said Act, which empowers the learned Magistrate concerned to send the entire livestock to a Pinjarapole.
(2.) The facts relevant for the purpose of deciding this petition can be summarised as under : -
(3.) It is at this stage that the petitioners, feeling aggrieved, thought fit to prefer this petition in the above referred factual background, challenging the constitutional validity of Section 35(1) and Section 35(2) of the Act, on the ground that the same is ultra -vires Article 19(l)(g) of the Constitution of India.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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