CAPE FOUNDATION Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The supplementary affidavit filed by the petitioners in WPA (P) 327 of 2021 is taken on record.

(2.) Learned counsel for the State has submitted that he has a meeting with learned counsel for the petitioners after the previous order and suggestions have been received to take care of the miserable conditions of horses near the Victoria Memorial. He submits that the issue has now been referred to the Home Department of the State and a policy decision is required in this regard which will be taken by the Home Department considering all the relevant material.

(3.) Learned counsel for the petitioners as well as other effected parties can submit their suggestions to Mr. Amitesh Banerjee, learned senior counsel appearing for the State who will forward the same to the authority concerned which is in the process of formulating the policy.