ARIJIT BANERJEE,J. - (1.) The subject matter of challenge in this writ petition is an order dated 5 December, 2014 passed by the Joint Municipal Commissioner (D & G), Calcutta Municipal Corporation rejecting the application of the petitioner company for renewal of licence to slaughter buffalo in the new modern abattoir of the Corporation. Facts of the case: -
(2.) On 12 June, 2012, the petitioner company applied to the Kolkata Municipal Corporation (in short 'KMC') for a licence for slaughtering of 200 buffaloes (approximately) per day in KMC Slaughter House. It was mentioned in the said application that the petitioner company deals in export of inter alia, frozen buffalo meat and for its proposed food processing project (100 per cent export) at Uluberia, Howrah, it required proper supply of buffalo meat from a slaughterhouse.
(3.) KMC issued a licence dated 10 July, 2012 in favour of the petitioner company for the year 2012 -13 for slaughtering a maximum number of 200 buffaloes per day. However, it was stipulated in the licence that slaughtering will be started only from the new abattoir when the same starts operating.;