COMMON CAUSE Vs. UOI

JUDGEMENT

(1.) Nearly five years back, a division bench of this Court disposed of WPs No. 3791/2000 and 842/1997 with directions to the GNCT of Delhi, MCD and NDMC to take effective steps for removing the menace of stray cattle from Delhi. The Court examined the genesis of the problem of the cattle straying on the roads and acted in public interest to relieve the citizens of the menace which was found to be hazardous, causing traffic snarls and spreading filth and squalor leading to outbreak of diseases. The Court observed :

(2.) The Court held that the State and its agencies were impervious to the menace and had taken no effective steps to prevent the cattle and the bovine animals from taking to the roads thereby affecting the quality of life of the citizens. The following passage is in this regard apposite:

(3.) The writ petition was eventually disposed of with the following directions :