AL-QURAISH HUMAN WELFARE ASSOCIATION Vs. THE STATE OF MAHARASHTRA
LAWS(BOM)-2021-7-118
HIGH COURT OF BOMBAY
Decided on July 20,2021

Al-Quraish Human Welfare Association Appellant
VERSUS
THE STATE OF MAHARASHTRA Respondents

JUDGEMENT

G.S.KULKARNI,J. - (1.) Since common questions are involved, these two PIL petitions are disposed of by this common order.
(2.) The prayer in PIL(L) No. 15363 of 2021 reads as under:- (a) That this Hon'ble Court be please to issue appropriate writ, order and direction directing the Respondents jointly and severally to frame the guideline for sacrificing of the permissible cattle at Deonar Abattoir, at Govandi (W), Mumbai - 400 043 on the auspicious occasion of Bakra-Eid which is scheduled to be held on 21/07/2021 to 23/07/2021 ensuring all the protocols in consonance with COVID-19 break in chain and maximum opportunity of short time job and ensure facility to the farmer and small traders to bringing their cattle at Deonar Abatoir. The prayer in PIL(L) No. 15470 of 2021 reads as under: - (a) That this Hon'ble court be pleased to issue appropriate writ, order and direction directing the Respondents jointly and severally to make available the available place at Deonar Abbattoir (Govandi (West), Mumbai - 400043) for the sacrifice of Water Buffaloes on the auspicious occasion of Bakra-Eid which is scheduled to be held on 21/07/2021 to 23/07/2021.
(3.) At the out-set, Mr. Sakhare, learned senior advocate appearing for the Municipal Corporation of Greater Mumbai, has placed before us a circular dated July 19, 2021, issued by the General Manager, Devnar Slaughter House to regulate activities, programmes and festivities at such slaughter house connected with Bakri-Eid to be celebrated between July 21 and 23, 2021.;


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