JAIPUR MEAT MERCHANTS ASSOCIATION JAIPUR Vs. JAIPUR MUNICIPAL COUNCIL JAIPUR

JUDGEMENT

(1.) M/s Jaipur Meat Merchants Association, the petitioner in this writ petition, is incorporated under the Rajasthan Non-Trading Companies Act, 1960. It is an association of Halali Meat vendors holding licences issued by Jaipur Municipal Council (hereinafter referred to as 'the Municipal Council' ). In this writ petition, the petitioner has challenged the validity of the notice (Annexure 3) dated 14th January, 1988 issued by the Municipal Council whereby it was directed that all shops for selling meat and fish would remain closed on the 16 days mentioned in the said notification and in addition to that shops selling Halali meat would remain closed on every Friday and the shops selling Jhataka meat would remain closed one every Purnima.

(2.) NOTICE was issued to the Municipal Council requiring it to show cause as to why the writ petition may not be admitted and in response to the said notice a reply on behalf of the Municipal Council.

(3.) WE may also mention that in the reply filed on behalf of the Municipal Council it is stated that Friday in the week has been chosen as the day for the closure of the shops selling meat for the reason that the slaughter houses of the Municipal Council are closed on Friday and since there is no slaughtering of animals on Friday meat will not be available to the meat vendors on Fridays. If the vendors of meat are permitted to sell meat on Fridays they would be selling meat of animals slaughtered on the previous day. The direction for closure of the shops of vendors of meat on Fridays thus prevents the sale of stale meat which may be injurious to public health. The said direction is, therefore, in the interest of the public health.