RAGHUNATH Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This Writ Petition comes to the Bench on a refer-ence by a learned Single Judge.

(2.) The petitioner sought directions to the first respondent to grant permission for conducting cattle race named "Kannu Poottu Maisaram" in Chithali, Coyalmannam Panchayat, Alathur, Palakkad District. The Writ Petition related to the programme on 24.8.2010. The issue is re-ferred for consideration of the Bench as the learned single Judge saw conflict between Exs. P3 and P5 judgments.

(3.) After hearing the learned counsel for the parties quite in extenso, on different aspects of the matter, we had issued an interim order on 20.8.2010 directing that the conduct of the programme shall be only subject to all restric-tions as are imposed as per Ex.Pl order dated 31.12.2008 as regards the Kottayi Grama Panchayat and also the guidelines among the directions contained in Ex. P5 as may apply to "Kannu Poottu Maisaram" which involves only animals and not carts. In spite of our specific order in that interim order that they may do so in the event of any violation, neither the Animai Weitare Board nor the Society of Prevention of Cruelty to Animals (SPCAi has placed any re-port of any violation of the guidelines. We, there-fore, take it that there was no violation in the matter of conducting the programme. The Com-missioner reputed by this Court in terms of the interim order has also filed a report recording that there was no violation of any of the provi-ginns of Prevention of Cruelty to Animals Act, 1960 or any of the other directions during the programme, That report is recorded.