KABIR GAMA ROY Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr John Lobo, Amicus Curiae, Mr Dhaval Zaveri for the Petitioner, Mr V.V. Pednekar for Mormugao Municipal Council, Mr Arun Talaulikar, Addl. Government Advocate for Respondents No. 1 to 4, Mr Ivan Santimano for Respondent No. 2, Ms Marie Rosette Pereira for Respondent No. 6, Mr Pranay Kamat for Respondent No. 8, Mr Amey Kakodkar for Respondent No. 10, Mr Amit Palekar for Respondents No. 11 and 12, Mr S.D. Padiyar for the Mapusa and Cuncolim Municipal Councils, Mr Pranav Vaze for Ponda Municipal Council and Mr Marvin D'Souza for the Village Panchayat of Curca.

(2.) The action was taken suo motu by this Court way back in 2004 to consider the issue of stray cattle squatting on public roads, particularly at night, giving rise to serious road accidents. The Petition was registered as Writ Petition No. 261/2004 and was disposed of by Order dtd. 2/4/2007, delivered by S.A. Bobde (as His Lordship then was) and N.A. Britto, J.

(3.) The Order dtd. 2/4/2007 refers to the affidavit filed by Shri Daulat Hawaldar, Director of Municipal Administration. To this affidavit was annexed a status report showing that 14 Municipal Councils and the Corporation of the City of Panaji have erected permanent cattle pounds. The Court noted that the next step was ensuring the stray cattle were within the pounds and not on the roads.