Sujit Narayan Prasad, J. - (1.) This writ petition has been filed for issuance of direction upon the respondent for construction of new slaughter house (Abattoir) where the present slaughter house is located at Kanta toli within district of Ranchi, the said direction has been sought in view of the provision of Section 2 of the Jharkhand Bovine Animals Slaughter Act, 2005.
(2.) Mr. Md. Ashrafuzzaman Khan, learned counsel for the petitioner has tried to impress upon the Court by referring to the order passed in WP(PIL) No. 5768 of 2001 by the Hon'ble Division Bench of this Court, the order for construction of slaughter houses, according to him, after the said order, the advertisement has been issued by the Urban Development Department, of the State of Jharkhand, looking for the appropriate site for construction of the slaughter houses, but thereafter no action has been taken, hence, this writ petition. He further submits that, it is a case of violation of the order passed by this Court in WP(PIL) No. 5768 of 2001.
(3.) Mr. Prashant Kumar Singh, learned G.P.- VI appearing for the Municipal Corporation, has submitted that after the aforesaid order passed by this Court in the aforesaid public interest litigation case, a provision has come, known as Jharkhand Municipal Act, 2011 wherein as contained under Section 310, which provides that the Municipal Corporation may if required by the State Government to construct slaughter house may proceed for it, he therefore, submits that the State Government is to take decision for construction of slaughter house and the Municipal Corporation is to follow the said direction if taken by the State Government in view of the aforesaid provision but till date no such policy decision has been communicated to the Municipal Corporation, formulated in the light of provision of Section 310 of the Act, 2011.;