Centre's May 23 Notification regulating Cattle Sale & Animal Markets stayed by Madras HC

May,30,2017:

PIL said that Choice of food is ones individual's right, and no one has any right to dictate it.

Amidst the raging debate over motive of Centre's May 23 notification regulating the cattle sale and  the animal markets, Madurai bench of Madras HC stayed its operation on Tuesday.

An interim order to this effect was passed by Division Bench comprising Justice M V Muralidharan and Justice CV Karthikeyan on PIL filed by Selvagomathi and Asik Elahi Baba.

Countering the arguments, Central Government's counsel argued that notification had been brought about only to regulate animal markets.

Bench of the High Court, issuing the notices to the state and the Central Governments, directed them to offer their replies in four weeks.

Among the other things, impugned notification imposes restrictions on the cattle sale by the farmers and mandates that it should be sold only to the farmers that too after going through the formalities such as providing the identity cards.

It also mandated providing advance intimation to the animal husbandry and the revenue officials and after an undertaking from buyer that he would not sell it for another six months and that purchase is not for the slaughter purposes.

Related News @ LatestLaws.in-

29.5.2017 -  Cow slaughter Ban: Rahul Gandhi ‘strongly condemns’ killing and cooking of a calf in Kerala by Congress workers

24.4.2017 - Centre to Supreme Court: Cows need Aadhaar-like identification too

9.4.2017 - SC to Modi Govt on Cow vigilante groups: How are they being allowed to creat disharmony among Communities & Castes

2.4.2017 – Chhattisgarh Chief Minister Raman Singh: We will award Death Penalty to anyone who will kill a Cow

31.3.2017 – Gujarat Assembly enhances punishment for Cow Slaughter to Life imprisonment

11.12.2016 – Delhi Court while dealing with Cow Slaughter Act, questions 11 Districts created in Delhi, Read Order

19.8.2016 – SC to decide Constitutionality of contentious issue of Cow Beef Ban vs Right to Choose Food

14.8.2016- Supreme Court to decide if Cow vigilantes are “Extortionists”

28.7.2016- Anti Cow Slaughter Laws gets a boost as Ajmer Sharif Dargah Head bats for Cow Protection