PEOPLE FOR ANIMALS Vs. STATE OF KERALA

JUDGEMENT

(1.) Pursuant to the earlier directions issued by us, the learned Additional Advocate General Sri.Asok M. Cherian now assures us that orders reconstituting the State Animal Welfare Board will be passed within two weeks. While the reconstitution as aforesaid will be provisional and subject to modification once clarity is obtained as regards the statutory requirement regarding constitution of the said Board, we would only insist that the State Government make suitable arrangements for ensuring that the Board functions with an active web portal, pending identification of formal office premises, so that the general public can have access to the Board and its members in the immediate aftermath of its reconstitution.

(2.) An affidavit has been filed by the Thrikkakara Municipality giving details of the locations identified by it as feeding points for the community dogs within its territorial limits. The points identified are as follows:

(3.) We direct the Thrikkakara Municipality to erect signposts at these locations marking them as feeding points for community dogs and also to provide details of these locations to the SHO of the respective police stations that have jurisdiction over the said locations. This is to ensure that members of the public who feed community dogs at the identified locations are not subjected to any harassment while doing so, and in the event of any such harassment, the police authorities concerned can respond to the complaint filed by such persons. The signposts erected at the feeding points can also indicate that the area is a no-plastic zone, in line with the efforts taken by the Municipality towards that end.