ANIMAL AND BIRD WELFARE SOCIETY Vs. FOREST DEPARTMENT

JUDGEMENT

(1.) This Public Interest Litigation has been filed by Animal and Bird Welfare Society for protection of environment and animals more precisely snakes as the snake species are in danger.

(2.) Petitioner alleged that snakes fall within the definition of wild animal specified in sub section (36) of section 2 of the Wild Life (Protection) Act, 1972 (for short 'the Act of 1972').

(3.) Respondent in its reply denied the allegation leveled against them in the petition and stated that whenever they receive information regarding the factum of snakes being held in captivity then in exercise of powers they raid the premises where the snakes are being kept in captivity and release them. During the last 2 years 781 snakes have been rescued and released in Indore district itself.