MANILAL V. VALLIYATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule, made returnable forthwith.

(2.) Learned counsel for the Respondents waive service. By consent of the parties, both the petitioners are finally heard.

(3.) The subject matter of the above Petitions is welfare of "Sunder" an Elephant in captivity. These two petitions can be conveniently disposed of by this common order. Writ Petition No.2662 of 2013 ("First Petition") is filed on the Original Side on 20th November, 2013 and seeks the following reliefs:-