(1.) The PIL petitioner has filed this Miscellaneous Application seeking clarification of the order dtd. 1/8/2022 passed by this Court dismissing his SLP(C) No. 12246 of 2022 filed against an order dtd. 6/6/2022 passed by the Karnataka High Court, dismissing his WP (PIL)/10688/2022, wherein he had, inter-alia, sought directions from the State of Karnataka to restrict transfer/sale/gift/entrustment of wild and captive elephants within the State of Karnataka to private individuals and in particular, to respondent no. 3, the Radha Krishna Temple Elephant Welfare Trust.
(2.) By means of the present Miscellaneous Application, the PIL petitioner has made a prayer to clarify the order dtd. 1/8/2022 passed by this Court to the effect that the directions of the High Court and this Court were confined only to population of elephants exclusively within the State of Karnataka and are not applicable to any other State or Territory.
(3.) The clarifications sought by the PIL petitioner has been vehemently opposed on behalf of respondent no.3. It is contended that from time to time various Writ Petitions in the nature of Public Interest Litigation have been filed against respondent no.3 and other persons acting with non profit philanthropic noble object of taking care of abandoned or rescued elephants and other animals. The main ground of challenge in these PILs has been that it is the responsibility of the State to take care of such abandoned or rescued elephants and other animals, which should not be abdicated in favour of the private respondent no. 3, the Trust.