YAKUB ALI Vs. DY DIRECTOR WILD LIFE PROTECTION

JUDGEMENT

(1.) THE petitioner, claiming to be the owner of an elephant named Rangeli seized by a team of Wildlife Department of Delhi on 14th October, 2005 has filed this writ petition seeking mandamus for delivery of custody thereof.

(2.) THE counsel for the respondents appearing on advance notice on 30 th May, 2011 was directed to ascertain the present status of the elephant. A status report was handed over on 6th July, 2011. THE counsel for the respondents has today in Court handed over a short reply affidavit and which is taken on record. THE counsels for the parties have been heard.

(3.) IT is yet further the case of the petitioner that his brother Mr. Yusuf Ali was the owner of another elephant named Dhanmoti which he had acquired from ITanagar, Arunachal Pradesh and which had a micro-chip, but being an illiterate person confused Rangeli for Dhanmoti.