LexLAXMI NARAIN MODI versus UNION OF INDIA AND OTHERS
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
[2013] 9 S.C.R. 641 LAXMI NARAIN MODI v. UNION OF INDIA AND OTHERS (Writ Petition (C) No. 309 of 2003) AUGUST 27, 2013 [K.S. RADHAKRISHNAN AND PINAKI CHANDRA GHOSE, JJ.] PREVENTION OF CRUELTY TO ANIMALS A B (SLAUGHTER HOUSE) RULES, 2000: C Slaughter houses - Maintenance, supervision and periodical inspection of -- Transportation of animals, their loading and unloading, effluent disposal, solid waste disposal etc - Orders dated 9.7.2013 and 23.8.2012 passed by 0 Supreme Court - Implementation of - Functioning of State Committees -- Guidelines framed by MoEF -- Held: Few of the States have filed the action taken reports detailing the functioning of the Committees constituted -- MoEF, on 27.8.2013, filed a compliance report enclosing the broad E framework to be followed by the State Committees for effective supervision of slaughter houses and also with regard to transportation of animals, loading and unloading, effluent disposal, solid waste disposal and also with regard to the periodical inspection of slaughter houses by respective State F Animal Welfare Boards - It is of extreme importance that State Governments, State Animal Welfare Boards, Pollution Control Board etc. should scrupulously follow the guidelines issued by MoEF, in obedience to the direction given by the Court on 10.10.2012 - States of Tamil Nadu, Kamataka, Kera/a, Delhi, Maharashtra and Uttar Pradesh are further directed to G implement the provisions of the Act as well as the guidelines issued by the MoEF, and file an action taken report - Environment Protection Act, 1986, the Solid Wastes 641 H 642 SUPREME COURT REPORTS [2013] 9 S.C.R. A (Management and Handling) Rules, 2000 - Prevention of Cruelty to Animals (Establishment And Registration of Societies for Prevention of Cruelty to Animals) Rules, 2000. CIVIL ORIGINAL JURISDICTION : Writ Petition (Civil) No. B 309 of 2003. Under Article 32 of the Constitution of India. Rakesh Khanna, ASG, Raj Panjwani, Sanchar Anand, Manjit Singh, lrshad Ahmed, AAG, Pranab Kumar Mullick, c Soma Mullick, Purnima Bhat Kak, Vijay Panjwani, Aditya Singh, Kiran Bhardwaj (for S.N. Terdal), D.S. Chadha, Pradhuman Gohil, Vikash Singh, Bina Madhavan, Anip Sachthey, Saakar Sardana, M. Yogesh Kanna, A. Santha Kumaran, Sasi Kala, Aniruddha P. Mayee, Charudatta Mahindrakar, Mishra D Saurabh, Asha G. Nair, Chetan Chawla, Suryanarayana Singh (for Pragati Neekhra), Aruna Mathur, Yusuf Khan, Nishi Sharma (for Arputham Aruna & Co.), Gopal Prasad, Jayesh Gaurav, Vibha Datta Makhija, M.P. Singh, Sunil Fernandes, lnsha Mir, Astha Sharma, Mandeep Vinayak, Anjali Sharma, Praveena E Gautam, Bhavanishankar V. Gadnis, Sunita B. Rao, B.D. Sharma, N. Vyas, Deep Shikha Bharati, Ved P. Arya, S.C. Verma, Krishna Sarma, Riku Sharma, Mohan Prasad Gupta, Sunita Sharma, M. Khairati, Vikas Malhotra, V.G. Pragasam, S.J. Aristotle, Prabu Ramasubramanian, Samir Ali Khan, Ranjan Mukherjee, S.C. Ghosh, S. Bhowmick, R.P. Yadav, Anil F Shrivastav, Rituraj Biswas (for Gopal Singh), K. Enatoli Serna, Amit Kr. Singh, Pragyan Pradip Sharma, Heshu Kayina, Sapam Biswajit Meitei, Kh.Nobin Singh, Mukesh Verma (for Yash Pal Dingra), B.S. Banthia, V.K. Verma, Nikhil Nayyar, R. Ayyam Perumal, Pradeep Misra, P.V. Yogeswaran, Dharam Bir Raj G Vohra, Abhijit Sengupta, Kuldip Singh, V.N. Raghupathy, P.V. H Dinesh, Ashok E. Srivastava, C.D. Singh, Anuvrat Sharma, Punit Dutt Tyagi, Tara Chandra Sharma, Kamini Jaiswal, Sanjay R. Hegde, Mukesh K. Giri, Shibashish Misra, Arun K. Sinha, Hemantika Wahi, T.V. Ratnam, Sumita Hazarika, LAXMI NARAIN MODI v. UNION OF INDIA 643 Mohan Prasad Meharia, Aruneshwar Gupta, K.R. Sasiprabhu, A Naresh K. Sharma, Ajay Pal, Manik Karanjawala, C.K. Sucharita for the appearing parties. The Order of the Court was delivered by K.S. RADHAKRISHNAN, J. 1. We have passed a B detailed order on 9.7.2013 expressing the apprehension as to whether the Committees constituted, following our earlier order dated 23.8.2012, are effectively functioning and whether proper steps are being taken for proper implementation of the provisions of the various legislations which have been passed, C with regard to the transportation of animals, maintaining of slaughter houses, effluent and solid waste disposal etc. 2. Vide our order dated 9.7.2013, we had directed all the State Governments/Union Territories to file their action taken D reports within one month. Few of the Stat
Excerpt shown. Read the full judgment & AI analysis in Lexace.