HAJI AFTAB Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Public Interest Litigation has been filed by the petitioner seeking issuance of following reliefs:-

(2.) According to the learned counsel for the petitioner, even though the State has formulated the policy and planned for capturing the monkeys, appropriate steps are not being taken to capture monkeys which is causing serious danger to the health of the public as the monkeys are found moving around in the city area and there are many incidents reported where monkeys attack human being.

(3.) We find that the petitioner has preferred representation to the State Government as also to the Commissioner of the Municipal Corporation only on 15/12/2021.