Kaustuvmani Kakati vs The State Of Assam 4 Ors
2023 Latest Caselaw 237 Gua

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GAHC010010922023




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                   Case No. : PIL/6/2023

            KAUSTUVMANI KAKATI
            A R/O- LIG BLOCK A-202, FIRST FLOOR, CHANDMARI HOUSING COLONY,
            CHANDMARI, KAMRUP (M), GHY-03, ASSAM

            VERSUS

            THE STATE OF ASSAM 4 ORS.
            REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM, DISPUR, GHY,
            PIN- 781006

            2:THE CHIEF WILD LIFE WARDEN AND PRINCIPAL CHIEF CONSERVATOR
            OF FORESTS (WILD LIFE)
            ASSAM ARANYA BHAWAN PANJABARI
             GHY-37

            3:THE DIRECTOR GENERAL OF POLICE
             STATE OF ASSAM
            ASSAM POLICE HEADQUARTERS
             ULUBARI
             GHY-37

            4:GREENS ZOOLOGICAL RESCUE AND REHABILITATION CENTER
             JAMNAGAR
             GUJARAT

            5:RADHE KRISHNA TEMPLE ELEPHANT WELFARE TRUST
             JAMNAGAR
             GUJARA

Advocate for the Petitioner   : MR. JYOTIRMOY ROY

Advocate for the Respondent : SC, FOREST
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                                  BEFORE
         HON'BLE THE CHIEF JUSTICE (ACTING) MR. N. KOTISWAR SINGH
                      HON'BLE MR. JUSTICE SOUMITRA SAIKIA


                                         :: O R D E R ::

23.01.2023 [N. Kotiswar Singh, CJ(Acting)]

Heard Ms. P. Vijay learned counsel assisted by Ms. A. Neog, learned counsel for the petitioner. Also heard Mr. P.N. Goswami, learned Additional Advocate General, Assam assisted by Ms. S. Konwar, learned Govt. Advocate, Assam and Mr. D. Gogoi, learned Standing Counsel, Forest Department appearing for respondent Nos.1, 2 & 3 as well as Dr. Sujay Kantawala, learned counsel assisted by Mr. A. Khound, learned counsel for respondent Nos.4 and 5.

Since the counsel for all the parties are present and this Court has heard extensively the rival contentions of the parties and also considering the submission advanced by the learned counsel for the petitioner for urgent disposal of this PIL, we propose to do so by the next date by which time, the State respondents may file the necessary affidavit as regards the permission relating to transfer of black panthers and transfer of elephants from Arunachal Pradesh to respondent Nos.4 and 5, which according to Mr. Goswami, learned Additional Advocate General, Assam, has been also taken care of by the judgment dated 07.11.2022 rendered by the Hon'ble High Court of Tripura in WP(C) PIL No.17/2022.

In that view of the matter, let the matter be listed again on 25.01.2023.

                                 JUDGE                        CHIEF JUSTICE (ACTING)




Comparing Assistant