ADWITIYA CHAKRABARTI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard all parties.

(2.) The above PIL petition is filed by a law graduate in public interest with prayers to seek issuance of show cause to the respondents as to why a writ of or in the nature of Mandamus shall not be issued declaring that possession of all exotic animals/ birds by persons (other than those who have made voluntary disclosure with the time contemplated in Advisory, dtd. 11/6/2020 (Annexure -3), issued by Respondent No. 1, is illegal and the person in possession of such exotic animals/ birds be forthwith prosecuted for violation under the Customs Act by Department of Revenue Intelligence and under the Wild Life (Protection) Act, 1972.

(3.) Petitioner relies upon news articles (Annexure – 1 and 2) to demonstrate that there is proliferation of trade in exotic wildlife species in the State.