KUNDHAVI DEVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present writ petition is filed seeking issuance of Writ of Mandamus or any other writ in the nature of Mandamus, directing the first respondent to initiate action against the officials of the Principal Chief Conservator of Forests under the Prevention of Cruelty to Animals Act 1960, the Wildlife (Protection) Act 1972 and the Tamil Nadu Captive Elephants Rules, 2011.

(2.) This case has a contextual setting, and to appreciate the averments in the affidavit of the petitioner filed in aid of the petition, it is necessary to set forth the contextual background :

(3.) In the meantime, after the disposal of WP.No.6030/2019, and before this Court took note of the allegations of certain cruelty to the said elephants which was alleged to have occasioned in the process of trans-location, the present writ petition is filed.