The Division Bench of the Supreme Court, comprising Justices Vineet Saran and Aniruddha Bose has stayed the order passed by the Delhi High Court that Street Dogs have right to food and local residents can provide them food .
Reasoning and Decision of the Court
The Court looked into the Delhi High Court order which stated that “Community dogs (stray/street dogs) have the right to food and citizens have the right to feed community dogs....Any person having compassion for stray dogs can feed the dogs at their private entrance/porch/driveway of their house or any other place not shared with other residents. No person can restrict the other from feeding of dogs, until and unless it is causing harm or harassment to that other person”.
The Bench after perusing the order permitted the special leave petition and issued notice to the Respondent to reply within six weeks. The court further expounded that “Meanwhile, operation of the impugned order shall remain stayed.”
The Court listed the matter after Six weeks.
Case Details
Case: - SPECIAL LEAVE PETITION (CIVIL) NO. - 21479/2021
Petitioner: - Humane Foundation for People and Animals
Respondent: - Animal Welfare Board of India
Judge: Justices Vineet Saran and Aniruddha Bose
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