KRISHI GO SEVA SANGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Perused. Heard learned Counsels for the parties. By the present contempt petition the petitioner has prayed that respondents No. 1 to 5 be punished as per Law for having committed contempt of this Court by willfully disobeying the orders of this Court passed on 23.7.1998 in Writ Petition No. 5175/1996.

(2.) According to the petitioner it is a registered Public Trust having object to prevent cruelty to animals and more particularly to prevent slaughtering of animals in the name of God and adoration of God, and the petitioner Trust works for welfare of animals. Accordingly, the petitioner filed Writ Petition No. 5175/1996 against the State Government and its officers with a prayer to issue directions to them to take effective steps for prevention of slaughtering of animals and birds for religious worship and adoration in the various fairs in the State of Maharashtra.

(3.) The said petition came up for hearing on 23.7.1998 and learned A.G.P. appearing for the State Government made a statement that "Government has taken every care and effective steps to stop slaughtering of animals and birds by way of sacrifice to God or adoration and is being prevented", in view of the said statement, the said petition was disposed by the Division Bench of this Court on 23.7.1998.