SUO MOTU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) I The silent beauty and salient features of the nature and environment are described by our Great National Poet, Sri rabindranath Tagore in 'gitanjali' Poem 45, as hereunder:- <FRM>JUDGEMENT_2360_KCCR4_2009Html1.htm</FRM>

(2.) THIS Public Interest Litigation, unlike other usual adversarial litigation, initiated by this Court, suo motu, based on the press reports as to the mysterious death of elephants in Mysore forest area, is intended to draw the attention of the Executives their statutory duty and obligation and also to impress upon the public at large, as to their role and contribution for the protection of wild animals, birds and plants in general, the conservation of elephants in particular, with a view to ensure environmental and ecological security of the country at large.

(3.) THIS Court, by order dated 7. 11. 2008, while initiating the above public Interest Litigation, suo motu, passed the following order: