RAVI KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Ajay Pratap Singh, learned counsel for the petitioner and learned State Counsel.

(2.) This petition ostensibly filed in public interest contains the following prayers:

(3.) It has been argued by the learned counsel for the petitioner that the respondent no.5 is a candidate for election to Uttar Pradesh Legislative Assembly from Harchandpur constituency in District-Raebareli. Once his candidature was declared from a political party, he collected thousands of stray cattles/animals in a private land belonging to one firm, M/s Pennar Industries Limited situate in village- Nihastha, Tehsil-Lalganj, District-Raebareli though at the said land no arrangement for fodder, drinking water and shade has been made for the cattles. It has further been asserted by the petitioner that the respondent no.5 made an announcement in public with a view to woo the electors/voters of the area that he shall pay Rs.50.00 per animal to any person who brings such stray cattle to the aforesaid land. It has further been stated by the learned counsel for the petitioner that since appropriate arrangements of cattle shade, drinking water and fodder etc were not made, neither any arrangement for security/protection of animals was made in the alleged shelter, the cattles have been dumped inside the alleged shelter house and several of them have died.