LAWS(SC)-2024-2-57

JOSHINE ANTONY Vs. ASIFA SULTANA

Decided On February 20, 2024
JOSHINE ANTONY Appellant
V/S
Asifa Sultana Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned senior counsel appearing for the appellant.

(3.) The appellant, who is claiming to be Honorary Animal Welfare Officer complained to the fifth respondent-Dr. Omkar Patil, Assistant Director of the Veterinary Department about illegal storage of a large quantity of meat of cow in a godown of the first to third respondents.