RAMASAMY Vs. UNION OF INDIA

JUDGEMENT

(1.) The Writ Petition is for a direction against respondents 1 and 2 to authorise appropriate number of persons at appropriate locations in a scientific manner based on geographical distribution of cattle/livestock population, to issue a certificate as prescribed under Rule 96 in each and every Taluk in the State of Tamil Nadu and to further direct the first respondent to prescribe the format as prescribed in the explanation to Rule 96.

(2.) On the face of it, such prayer cannot be granted, especially, in the circumstances the petitioner has not made any representation expressing his grievance. If the grievance of the petitioner is that as per the amended rule of the Animal Welfare Board, the Rules viz., Enforcement of Transport of Animals (Amendment) Rules 2001 has not been properly implemented, it is for the petitioner to make a proper representation. It is only thereafter, he can approach this Court seeking prayer for a Mandamus.

(3.) In such view of the matter, the Writ Petition stands dismissed. Connected Miscellaneous Petition is closed. No costs. However, it is needless to say that if and when the petitioner desires to make such representation for the proper enforcement of the said rules as per the amended Act, it is for him to work out his remedy in the manner known to law.