AIR 2016 PUNJAB AND HARYANA 54 ::(2016) 1 Pun LR 725

Punjab And Haryana High Court

Hon'ble Judge(s): Satish Kumar Mittal, Harinder Singh Sidhu , JJ

(A) Haryana Gauvansh Sanrakshan and Gausamvardhan Act (20 of 2015) , S.4, S.8, S.12, S.16— Constitution of India , Art.245— Constitutional validity - Provisions of Act not totally prohibiting cow slaughter and also permitting use of beef for medicinal purposes, etc. - Provisions neither result of lack of legislative competency nor was there violation of any fundamental rights or any provision of Constitution - Moreover declaring provisions as unconstitutional would lead to judicial legislation and would encroach upon powers of legislature - Provisions not unconstitutional. 2006 AIR SCW 1832, Foll. (Para 13 14 15 18) (B) Constitution of India , Art.226— Writ petition - Seeking issuance of direction to State to adopt and declare Cow Progeny as 'State Animal of Haryana' - Discretion of Government to declare an animal as State Animal - Writ petition, dismissed. (Para 19 20) .....