Supreme Court: Refusing to vacate the stay on the Jallikattu, a festival involving bull race, the bench of Dipak Misra and N.V. Ramana, JJ said that the Jallikattu and other form of bulls race cause trouble, pains and stress to the bulls and it is contrary to the provisions of the Prevention of Cruelty to Animals Act, 1960.

It was urged that Jallikattu is a 3000 years old socio-religious festival and not an entertainment and the people at various places in the State of Tamil Nadu have immense faith in the said festival for many a reason. It was further submitted that certain arrangements have already been made and responsible District Collectors have been appointed to supervise Jallikattu, and therefore, so the order of stay passed by this Court should be vacated. The Court rejected the said submission and said that the two-Judge Bench of this Court had discussed many facets with regard to Jallikattu and expressed its opinion. The arrangements made on the basis of the Notification would not warrant alteration of the order and, therefore, the Court is not inclined to vacate the order of stay. [Compassion Unlimited Plus Action v. Union of India, 2016 SCC OnLine SC 31, decided on 13.01.16]

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