PEOPLE FOR ANIMALS Vs. UNION OF INDIA

JUDGEMENT

(1.) Admit.

(2.) With the consent of learned Counsel for the parties, we are taking up the matter for final disposal at this stage itself. The People for Animals is the petitioner which had filed the Writ Petition (C) 2491/2000. In that writ petition, the petitioner had prayed for issuance of appropriate writ directing Union of India (respondents in Writ Petition) not to authorize issuance/renewal of licences under the Arms Act, 1959 in respect of guns for sport as well as for crop and cattle protection. This writ petition was allowed vide judgment dated 30th July, 2002 inter alia, issuing the following directions:

(3.) Thereafter, National Rifle Association of India as well as Manufacturers of Air Guns and Air Pistols and Pellets filed review petitions seeking review of the aforesaid judgment, inter alia, on the ground that they were not the parties to the aforesaid writ petition and the directions given above adversely affected their interest. While issuing notice in these petitions to the writ petitioners, the operation of the aforesaid judgment was stayed to the following extent: