Gujarat High Court
Yashinkhan Alapkhan Pathan vs State Of Gujarat & 27 on 4 July, 2014
Author: C.L.Soni
Bench: C.L. Soni
C/SCA/8685/2006 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8685 of 2006
=================================================
YASHINKHAN ALAPKHAN PATHAN....Petitioner(s)
Versus
STATE OF GUJARAT & 27....Respondent(s)
=================================================
Appearance:
MR DJ BHATT, ADVOCATE for the Petitioner(s) No. 1
MR HASHIM QURESHI, ADVOCATE for the Respondent(s) No. 5 - 28
MR.D K.PUJ, ADVOCATE for the Respondent(s) No. 4
MS NIYATI K SHAH, ADVOCATE for the Respondent(s) No. 4
RULE SERVED for the Respondent(s) No. 1 - 4
=================================================
CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 04/07/2014
ORAL ORDER
1. Pursuant to the order dated 19.06.2014, the Superintendent of Police has filed report addressed to learned Assistant Government Pleader Mr.Banaji, through the Deputy Superintendent of Police Mr.S.B.Trivedi, which is taken on record. The report reveals that the action is taken and total 9 complaints were filed on 26.06.2014 and on 02.07.2014 total 24 shops of slaughtering animal and selling mutton in Kadi town are sealed.
2. Learned advocate Mr.Qureshi has tendered affidavit-in-reply on behalf of the respondent No.17, which is taken on record.
3. Learned advocate Mr.Bhatt, however, pointed out that after the action was taken by the Police of filing 9 complaints and sealing of 24 shops, one Mr.Hardik Mehta who is signatory to resolution for taking action against illegal activities was assaulted. Mr.Bhatt requests to direct the police to provide security to such persons and also to take continuous necessary legal action so as to see that illegal activities of Page 1 of 2 C/SCA/8685/2006 ORDER slaughtering animal and selling mutton may not continue in Kadi town. Learned Assistant Government Pleader Mr.Banaji however assured the Court, under the instruction of the Deputy Superintendent of Police Mr.S.B.Trivedi who is present in the Court that necessary protection shall be provided to the persons who are facing threat from the persons indulging in illegal activities of slaughtering animal and selling mutton and also assured the Court that necessary steps shall be taken to see that no illegal activities of slaughtering animal and selling mutton in the Kadi town take place.
4. In view of the report dated 03.07.2014 placed on record of this petition and in view of the above assurances given to the Court, the grievance made in this petition about taking of steps to prevent illegal activities of slaughtering animal and selling mutton may not presently survive. It will be open to the petitioner to approach the Court in future in case such illegal activities start taking place.
5. In view of the above, the petition stands disposed of. Rule is discharged.
(C.L.SONI, J.) dharmendra Page 2 of 2