On Friday, the Rajasthan High Court has decided in case that keeping one or two cattle/cow in the house is old Indian Tradition and one shouldn't be deprived of practicing the same.

In the present case, the petitioner has been mistaken of owning a dairy farm by the local Municipal Authority and electricity connection to his house has been cut concerning to the same but he has kept the cattle for his personal use only.

The petitioner thus sought restoring of his electricity connection.

The Court in this regard noted that if any citizen keeps a cow/buffalo or any other pet/animal in his house for his personal use, it cannot be a ground to disconnect the electricity and water connection of his residence.

The Court observed:

"Keeping of cow for personal use of milk has been an old traditional way of life in India and no person can be deprived or denied to follow this old tradition. It cannot be said that keeping one or two cows at home would amount to having cattle farm or within the meaning of Gaushala."

It thus issued Notices to the concerned authority/ respondant with an interim direction to restore bacp the electricity and water connection of the petitioner.

The order has been passed by single-judge bench of Justice SANJEEV PRAKASH SHARMA on 15-05-2020.

Read Order Here:

 

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