MALA GRAMA PANCHAATH Vs. STATE OF KERALA

JUDGEMENT

(1.) The batch of writ petitions highlight the serious issue of recurring and alarming increase of stray dog attacks in the State of Kerala and the compensation claims of the victims.

(2.) The writ petitions are filed, inter alia, seeking the following reliefs:

(3.) The issue at hand is not novel. In Ajayan M.R and others v. State of Kerala and others [2015 (5) khc 752] and In re: Bruno (Suo Motu) Public Interest Litigation proceedings initiated by the High Court in the matter of Executive and Legislative Inaction of the State Government in the Matter of Protection of Animal Rights v. Union of India and others [2022 (6) khc 52], the Division Benches of this Court have issued comprehensive directions to combat the stray dog menace rampant in the State. Notwithstanding the directions, the situation has worsened over the years.