HUMAN & ENVIRONMENT ALLIANCE LEAGUE Vs. DEBAL RAY, PRINCIPAL CHIEF CONSERVATOR OF FORESTS, WILDLIFE AND CHIEF WILDLIFE WARDEN, DEPARTMENT OF FOREST

JUDGEMENT

(1.) This contempt application has been filed for alleged wilful violation of a judgment and order dated April 18, 2019, whereby a coordinate Bench disposed of a Public Interest Litigation which was registered as W.P. 7022(W) of 2019.

(2.) The issue that was raised in the writ petition was with regard to protection of environment, forests and wild life at large and in particular, the indiscriminate killing of thousands of wild mammals, birds and reptiles, which are protected under various Schedules to the Wild Life (Protection) Act, 1972 and other statutory provisions.

(3.) The writ petitioners contended that such killing takes place by hunters from Tribal and Non-tribal communities, especially during "Shikar Utsavs", particularly in the Districts of Paschim Medinipur, Bakura, Purulia, Jhargram and Mursidabad.