SANJAY Vs. STATE OF M P

JUDGEMENT

(1.) Heard learned counsel for the parties on IA No.1653/2014, an application for intervention filed by a Non Governmental Organization (NGO) namely 'Helping Hands for Animals'.

(2.) Shri A.K. Chitale, learned Senior Counsel has argued that the intervener is a 'not -for -profit' organization dedicated to Humane Treatment of street Animals. It is involved in rescuing injured animals, their care & rehabilitation, promoting adoption of stray dogs as pets after inoculation and neutering, inoculation against rabies and other diseases and sterilization of stray dogs. It provides first aid and assistance to dog bite victims, education of the general public, particularly children about rabies and dog attack prevention. It has also been stated that the intervener is a society, which is not receiving any grant -in -aid from the Government. For the drugs and medicines required in the camps for sterilization of the stray dogs, the members are voluntarily contributing money for the expenses. The members of the NGO who are mostly women humanely capture and bring street dogs to the operation camp in hired auto rickshaw or their personal vehicles. It has been assured by the learned Senior Counsel for the proposed intervener that the intervener will continue to help the Indore Municipal Corporation to curb the stray dog biting menace by providing all required assistance. He submits that the intention of the intervener to intervene is bona fide and in public interest as also to assist the Court.

(3.) Shri Manoj Dwivedi, learned Additional Advocate General and Shri Satish Tomar, learned counsel for the Indore Municipal Corporation have stated that they are taking the aid of this NGO in catching the stray dogs, in sterilization and in vaccination of rabies and like activities and they have no objection, if this NGO is allowed to intervene in the matter.