The Punjab and Haryana High Court has initiated suo motu proceedings after reports surfaced of nearly 50 cattle dying under suspicious circumstances at a gaushala in Chandigarh’s Raipur Kalan. The bench has sought a detailed response from the Union Territory administration, signaling urgent judicial scrutiny of alleged neglect, cruelty, and potential illegal disposal practices.
The controversy emerged when media outlets reported that dozens of cow carcasses were discovered at the Makhan Majra incineration plant, raising suspicions of foul play and illegal trafficking. Reports highlighted severe mismanagement, including lack of fodder, water, medical care, and shelter, along with inoperative carcass disposal facilities despite a costly five-year maintenance contract.
Initial FIRs were filed under Sections 325 of the Bharatiya Nyaya Sanhita and Section 11 of the Prevention of Cruelty to Animals Act, and several municipal and contractual staff, including a veterinary doctor, were suspended or terminated.
Justice Sanjay Vashisth noted that post-mortem examinations indicated ingestion of polythene and plastic waste in several cattle, attributing it as a probable cause of death. The Court observed, “law-enforcing agencies appear to have turned a blind eye to violations, failing to create an atmosphere of discipline despite Chandigarh being known as a city of educated and responsible citizens.” Exercising powers under Article 226, the matter has been converted into a Public Interest Litigation, with notices issued to the Municipal Corporation, Union of India ministries, and the UT administration.
The case is now listed for March 9.
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