- (1.) The petitioner has filed this petition, claiming it to be in public interest, challenging certain provisions of the Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015 (hereinafter referred to as the "2015 Act"), notified vide Notification dated 19.11.2015. By this Act the Punjab Prohibition of Cow Slaughter Act, 1955 (hereinafter referred to as the "1955 Act") as applicable to Haryana has been repealed.
(2.) The petitioner is further seeking direction to the respondents to adopt and declare Cow Progeny as "State Animal of Haryana".
(3.) The primary challenge is to sub-sections (2) and (3) of Section 20 of 2015 Act. Section 20 of the Act reads as under :- "(1) The Punjab Prohibition of Cow Slaughter Act, 1955 (Punjab Act No. 15 of 1956) as applicable to the State of Haryana is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the repealed Act and the rules made thereunder, shall be deemed to have been done or taken under this Act. (3) The Haryana Prohibition of Cow Slaughter Rules, 1972 framed under the said Act shall be deemed to have been framed under this Act till new rules are framed under this Act.";