N R NAIR Vs. UNION OF INDIA

JUDGEMENT

(1.) Intervention applications on behalf of Indian Circus Federation are allowed.

(2.) Special leave granted.

(3.) The main challenge in these appeals by special leave from the judgment of the Kerala High Court is to the validity of S. 22 of the Prevention of Cruelty to Animals Act, 1960 (for short "the Act") and the Notification issued under S. 22 to the effect that no person shall train or exhibit any animals specified therein, namely, bears, monkeys, tigers, panthers and lions.