DR. JERRY AVINASH BANAIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) In Public Interest Litigation No.69/2017, the petitioner has taken up this Application questioning the order dated 9.10.2017 passed by Chief Wildlife Warden and Principal Chief Conservator of Forests (Wildlife), Maharashtra State, Nagpur, under Section 11 (1)(a) of the Wild Life (Protection ) Act, 1972 (hereinafter referred as "the Act"). By said order in accordance with Section 11(2) of the said Act, permission has been given to destroy tigress (Cub-1 of T-27) and order is remained valid till 20th October, 2017. The impugned order also directs that, however, all efforts to tranquilize the tigress shall also continue.

(3.) It needs to be noted that this is the third order against the said tigress. Earlier order passed on 23.6.2017 was quashed by this Court on 29.6.2017. Tigress was, then, in captivity since 27.6.2017 and released on 29.7.2017.