V.P.TYAGI, J. - (1.) SINCE common question of law is involved in all these five appeals filed by the Municipal Council, Udaipur, for dismissing its complaints against the respondents Under Sections 235, 253 and 255 of the Rajisthan Muncipalities Act, 1959, therefore, I propose to dispose them of by one judgment.
(2.) IN order to understand the nature and the question involved, it will be proper to set out the relevant facts. On 3rd of December, 1971, the Municipal Council issued certain instructions exercising its power vested in it Under Section 235 of the Rajasthan Municipalities Act prohibiting the slaughter of the animals within the Municipal area except the slaughterhouse. It is said that respondent Khema in case No. 275 of 1972 like other respondents was found slaughtering the goats in front of his shop. Shri Parmeswar Narain, Municipal Inspector found a glaring disobidience of the said instructions of the Municipal Council and, therefore, a challan was put up against the accused persons for the offences referred to above.
(3.) IT may be mentioned that all the accused persons were found violating the directions of the Municipal Council on the same day; therefore, all these five cases ware taken together by the learned Municipal -Magistrate, Udaipur.;