On Monday, the Apex Court refused to entertain a plea seeking a direction to the Centre to declare cow as a national animal.
A bench of Justice S K Kaul & Justice Abhay S Oka asked the petitioner what fundamental right was being affected.
The bench said, "Is this the job of the court? Why do you file such petitions where we are compelled to impose costs? Which fundamental right is violated? Should we throw law to the winds because you come to court?"
The counsel for the petitioner submitted before the court that cow protection is very important.
The bench warned the lawyer that it would impose costs after which he withdrew the plea & the matter was dismissed as withdrawn.
The Supreme Court was hearing a PIL filed by NGO Govansh Sewa Sadan & others seeking a direction to the Centre to declare cow as a national animal.
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