A. MOULIK Vs. DOMA T

JUDGEMENT

(1.) Heard Mr. A. Moulik, learned Senior Advocate appearing as Amicus Curiae and Dr. Doma. T. Bhutia, learned Additional Advocate General, Sikkim.

(2.) The instant Public Interest Litigation was registered pursuant to a written complaint dated 04.04.2017 addressed to Hon'ble the Chief Justice, by one Mr. Bishant Niroula, stating therein that his brother was bitten by stray dogs on the road, leading to his hospitalization. Prayer was made to take necessary action and to direct the Authorities of the Gangtok Municipal Corporation to ensure that stray dogs do not create menace to the people living in the city of Gangtok.

(3.) Notices were issued on 22.08.2017 to the Chief Secretary, Government of Sikkim; Secretary, Animal Husbandry, Live Stock, Fisheries and Veterinary Services Department (for short, LF & VS Department) and to the Commissioner, Gangtok Municipal Corporation.