ADVOCATE A.R. HANJURA Vs. STATE OF J&K

JUDGEMENT

(1.) This petition, filed in public interest, revolves round the subject of menace of dog bites, particularly, those having rabies.

(2.) In view of the nature of public interest involved in the present petition, we appoint Mr A. H. Naik, the learned Senior counsel, as the Amicus Curiae in the instant petition.

(3.) By order of this Court dated 29th of July, 2019, Mr Moomin Khan, the learned counsel appearing on behalf of the Srinagar Municipal Corporation (hereinafter referred to as the "Corporation"), was directed to file the status report in terms of paragraph No.2 of the order dated 29th of May, 2019.