COMMON CAUSE REGD SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) These two writ petitions were being listed together as both these petitions deal with the subject of stray cattle. While Civil Writ Petition No. 3791 /2000 deals with menace of stray cattle, buffaloes and dogs. Civil Writ Petition No. 842/1997 highlights mismanagement of Goshalas where stray cattle after being rounded up are sent. C.W.P. No. 3791 /2000 seeks a direction to the respondents to take effective and appropriate steps to deal with the continuing menace of cattle and stray dogs on the roads. It also seeks a direction to the respondents to keep the roads free of loitering cattle and stray dogs. Besides, the petition seeks the levy of heavy penalty on the owners who allow their animals to squat and stray on the roads.

(2.) In C.W.P. No. 842/1997, the petitioner seeks the issuance of an appropriate writ or direction to the respondent. Municipal Corporation of Delhi (MCD), not only to initiate enquiry into alleged financial irregularities committed in Goshalas, but also to punish all persons involved in this alleged scandal.

(3.) By the predecessor Bench's order dated August 31,2001 in C.W.P. No. 3791 / 2000, the writ petition was confined only to the menace of stray cattle to ensure that proper scheme and guidelines are prepared by the MCD and the New Delhi Municipal Council (NDMC) to get rid of the problem so that the roads are made free from roaming cattle.