SC refuses to entertain PIL for issuing guidelines to restrict transport of Beef

January, 28,2017 ;

Petition challenged Constitutional validity of the Maharashtra Animals Preservation (Amendment) Act, 2015, that bans slaughtering, possession, consumption and import of beef in State.

On Friday, Supreme Court on Friday refused to entertain a PIL for issuing guidelines to restrict the transport of beef to States where slaughtering isn’t allowed.

Supreme Court expounded that it has already passed orders onthe measures to stop the illegal inter-state transportation of the cattle.

The Petition had been filed by around 36 Beef dealer Associations across Maharashtra challenging the ban on slaughtering of cow last year. Dealers in their Petition stated that Court to permit slaughtering of cattle bulls and bullocks.

Petition also challenged Constitutional Validity of Maharashtra Animals Preservation (Amendment) Act, 2015, that bans the slaughtering, possession, consumption and import of beef in State.

The Bombay High Court had subsequently upheld ban on slaughter in May.

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