Recently, the Punjab and Haryana High Court has dismissed a Public Interest Litigation (PIL) seeking stricter enforcement of the Prevention of Cruelty to Animals Act, 1960, and better facilities for injured stray animals, holding that the matter had already been addressed in earlier proceedings.
The Division Bench of Chief Justice Sheel Nagu and Justice Sanjiv Berry noted that similar directions had been issued in July 2024 in two earlier cases, Jatinder Jain vs. State of Haryana and Ors., and Court on its Own Motion vs. State of Haryana and Ors. Since the grievance stood covered, the present plea was found to be “infructuous and superfluous.”
The petition, filed by Zariyaan for Voiceless Welfare Society, had raised concerns about the rising population of stray animals, injuries caused by attacks, and the lack of free medical aid for animals in distress.
Finding the petition repetitive, the Court dismissed it and imposed a cost of ₹5,000, to be deposited within a week in the Punjab State Legal Services Authority’s Disaster Relief Fund.
Case Title: Zariyaan for Voiceless Welfare Society Vs. Union Of India And Ors.
Case No: CWP-PIL-242-2025
Coram: Chief Justice Sheel Nagu, Justice Sanjiv Berry
Advocate for Petitioner: Adv. Dolli Sharma
Advocate for Respondent: Addl. Solicitor General of India Satya Pal Jain, Adv. Shreyansi Verma, Sr. DAG Salil Sabhlok, Addl. Advocate General Deepak Balyan
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