AJAY SINGH RAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) AS per the newspaper reports published in 'Dainik Jagran ' and 'Amar Ujala ' on 12/13.01.2015, about 4000 cases of dog biting are reported in last three years in Nainital. Mr. V.B.S. Negi, learned Additional Advocate General and Mr. Ajay Singh Bisht, learned counsel appearing for the Municipality, have stated that the State Government as well as the Municipality shall take appropriate steps immediately for the construction of dogs shelter, wherein stray dogs shall be kept to avoid the cases of dog biting which are increasing day by day. Both of them have further stated that on the next day of listing, they will come up with a concrete proposal about the monkeys and gibbons as well.

(2.) MR . V.B.S. Negi, learned Additional Advocate General further contends that in terms of Act No.34 of 2003 i.e. the Cigarettes and other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003, right from today, appropriate steps shall be taken and the people found smoking in the public area shall be challaned and the fine shall be recovered from them at the spot itself. For the fine, so recovered, a separate account shall be maintained by the Senior Superintendent of Police, Nainital.

(3.) MR . V.B.S. Negi, learned Additional Advocate General submits that the encroachers, who have been served with the notice, calling them to remove encroachments within 15 days and who have not preferred any show cause before this Court within 15 days time after receiving such notice, appropriate and immediate action shall be taken against them for removal of encroachment and expenses to remove the same shall also be recovered from them.