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Calcutta High Court: "The State Should Adopt A Standard Operating Procedure To Not Interrupt Genuine Trade Of Cattle."
The Calcutta High Court has directed the West Bengal State Government to make an appropriate plan to obtain a Standard Operation Procedure to properly ensure that from where the cattle trade is doing on within the country specially from the region of West Bengal to the North Eastern States of India.
Justice Rajasekhar Mantha hearing a writ petition in the case title: M/s Pioneer Live Stock v. State of West Bengal and Ors. the petitioner had seeks relief from the court that during the business of the cattle, the cattle was transported from West Bengal to Meghalaya and various public servant during their duties had terminated or stop the persons who are indulged in the cattle transportation. The petitioner claims that he was doing his legitimate trade or bona fide trade.
The Counsel who is representing the state submitted that: “does not in principle have any objection to such cattle trade, however in view of the prevailing incidents of cattle smuggling the State police personnels have been ordered to remain doubly vigilant."
In the order was set aside or avert further in the instance of harassments causing to those who are doing the legal trade or also to the genuine traders. The order was granted by the Justice Mantha in the order date of May 18, 2021 observed that “In that view of the matter, the Inspector General of Police, North Bengal being the respondent no. 3 herein in consultation with any other necessary authorities, shall prepare a Standard Operating Procedure for the purpose of strict compliance by any trader of cattle and live stock from West Bengal to other States and within the country."
The court further directed to the State first to complete or finalizing the aforesaid Standard Operating Procedure and the order should be communicated within the tenure of three months (3).
The court further granted the relief to the petitioner and court also directed to the state that “directed the State to permit the petitioner to transport his cattle to the State of Meghalaya subject to compliance of all necessary formalities."
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