The Division Bench of the Allahabad High Court, comprising Chief Justice Pritinker Diwaker and Justice Ashutosh Srivastava in the case of Kamal Raj Bhed Bakri Welfare Association v. Union Of India And 5 Others has issued notice in a PIL related to the strict compliance of The Prevention of Cruelty to Animals Act, 1960.
In the PIL, the petitioner has requested that guidelines should be established for the seizure of animals, and they have also prayed for private non-governmental organizations (NGOs) to be prohibited from keeping such animals without orders from the concerned Magistrate.
Therefore, the Court issued notice to the respondents and listed the matter on 24.11.23 for next hearing
Case Details
Case:- PUBLIC INTEREST LITIGATION (PIL) No. - 2434 of 2023
Petitioner:- Kamal Raj Bhed Bakri Welfare Association
Respondent:- Union Of India And 5 Others
Judge: Chief Justice Pritinker Diwaker and Justice Ashutosh Srivastava
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