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The Apex Court held that it will hear appeal filed by the Tripura Government against the High Court order which banned Animal Sacrifice in the state. The bench comprising of Justice Rohinton Fali Nariman and Justice S. Ravindra Bhat while granting leave issued an interim order:
“By way of an interim order, we direct that in the meantime, if any slaughter of animals is done for the purposes involved in these petitions, it shall be done for the purposes in an area which is set up in accordance with law. The Municipal Authority shall ensure such compliance and also the hearing of Animal Welfare Board and Gauri Maulekhi, an animal rights activist in India shall be done.”
A virtual stay order has been issued by the High Court in this order has been taken so far. The court has passed the said order after reading the judgments of Tripura High Court as well as Himachal Pradesh High Court wherein they tagged the matter with pending appeal against Himachal Pradesh High Court Judgment.
The Tripura High Court held that:
They had banned animal/birds sacrifice in the temples of the state observing that the animals also have fundamental right to life under Article 21 of the Constitution of India. The bench comprising of Chief Justice Sanjay Karol and Justice Arindam Lodh said that the sacrifice of an animal in temple, not being an essential part of religion and is also violative of the very fundamentals i.e. Article 21 of the Constitution of India.
Therefore, the crux of the present order as directed by Court of highest record that is the Supreme Court is that if any slaughter of animals is done for the purposes involved in these petitions, it shall be done in an area which is set up accordance with law. The SC gave an interim order in respect of allowing slaughter of animals for the purposed mentioned in the petitions only.
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