Supreme Court: In a petition under Article 32 of Constitution of India challenging Uttar Pradesh Government’s ban on manufacture, sale, storage and distribution of halal-certified products, the Division Bench of B.R. Gavai and Sandeep Mehta, JJ. granted interim protection for the Chief Mahmood Madani and other office bearers of Jamiat Ulama-e-Hind Halal Trust against any coercive action by the State and issued notice seeking Uttar Pradesh Government’s response.
Last year in November, the Uttar Pradesh Government passed an order prohibiting/banning the production, storage, distribution and sale of food products with a Halal tag with immediate effect.
Recently, the Court had issued a notice to the Central as well as State Governments in pleas filed by Halal India Pvt. Ltd. and Jamiat Ulama-e-Maharashtra challenging the ban imposed by UP Government.
Source: Press
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