SHAIK FAREED SAHIB Vs. ADILABAD MUNICIPALITY

JUDGEMENT

(1.) The petitioner was given a nofice to produce the permission or licence, under which he is entitled to slaughter the animals in the public place, from the Commissioner of Municipality. Assailing the legality thereof, this writ petition has been filed.

(2.) the contention of the petitioner is that the petitioner and his lather being Mullas are entitled to slaughter the animals on the occasion of religious ceremonies and, therefore, he is nof required to take permission. I find no force in the contention. Section 274 of the Andhra Pradesh Municipalities Act, 1965 (Act 6 of 1965) (for short "the Act") reads :

(3.) the writ petition is accordingly dismissed. No costs. Advocate's fees Rs. 400/-.