PEOPLE FOR ANIMALS RAIPUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Ms. Aditi Singhvi, learned counsel for the petitioner. Also heard Mr. H.S. Ahluwalia, learned Deputy Advocate General, appearing for respondents No. 1 to 5/State.

(2.) The present writ petition styled as public interest litigation has been filed by the petitioner with the following prayers:

(3.) Ms. Aditi Singhvi, learned counsel for the petitioner submits that the importance of conservation of wildlife cannot be denied and Chhattisgarh being a home to wild elephants and a Project Elephant State with an Elephant Reserve, plays an important role in coservation of the species which are endangered and a Schedule-I animal. Ms. Singhvi further submits that the petitioner is a Society Registered under the Societies Registration Act, 1870 having its Registration No. 31762. The petitioner society has been working for the development and welfare of the animals in the State and is actively involved in treatment of injured animals. The petitioner has filed this petition at its own cost and expenses and not at the instance of some other person. No other petition of the same nature or involving the same issue has either been filed before this Court nor is pending.