KABIR GAMA ROY Vs. STATE OF GOA

JUDGEMENT

(1.) One of the reliefs in this Petition is to operationalise the North and South District Societies for Prevention of Cruelty to Animals. The Petitioners have pointed out that though new Managing Committees for these societies have been constituted, not a single meeting has been held for almost four months.

(2.) Mr Priolkar learned Additional Govt. Advocate, on instructions, states that the Member Secretaries of these Societies will ensure that the first meeting of these Societies would be held within four weeks from today, without fail.

(3.) We accept the above statement and direct both the Member Secretaries to take all necessary steps to operationalise the District Society for Prevention of Cruelty to Animals (DSPCA). For all this, the first meeting must be held within four weeks from today. These societies cannot be allowed to remain paper societies. They are statutory and must discharge the duties and functions assigned to them by the Statute that governs their constitution and functions.