PREM LAL Vs. THE STATE OF H.P.

JUDGEMENT

(1.) On 9.3.2016, after referring to the earlier order dated 18.11.2015 and various other aspects, this Court has expressed the following view :

(2.) In pursuance of the aforesaid order, the Animal Welfare Board has filed a module which takes note of various aspects. One aspect pertains to 'Implementation Framework for street dog population management, rabies eradication and reducing man-dog conflict". We think it appropriate to reproduce the same for the sake of completeness and so also to have future assistance. Therefore, it is reproduced hereunder :

(3.) Ms. Pinky Anand, learned Additional Solicitor General has submitted that the competent authority of the Central Government may be granted some time to have a look at the module. Learned counsel appearing for other parties are granted four weeks' time to file their suggestions or objections, as the case may be. The Union of India shall file its response within six weeks.