The Anaimalais Kennel Club vs The Union Of India
2022 Latest Caselaw 14058 Mad

                                                                               W.P.No.14940 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 05.08.2022

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                           Writ Petition No.14940 of 2017
                                           and W.M.P.No.16176 of 2017

                     The Anaimalais Kennel Club
                     Rep by its President Mr.V.S.Ravi
                     No.252, Mettupalayam Road,
                     Coimbatore 641 043, Tamil Nadu                            ..Petitioner

                                                          Vs.

                     1.The Union of India,
                       Rep. by its Secretary,
                       Government Department of Environment and Forest,
                       Paryavaran Buildings, C.G.O.Complex, New Delhi.

                     2.The Animal Welfare Board of India,
                       Rep. by its Chairman,
                       No.13/1, III Sea Ward Road, Valmiki Nagar,
                       Thiruvanmiyur, Chennai.                                 ..Respondents

                     Prayer: Writ Petition filed under Article 226 of the Constitution of India
                     seeking to issue a Writ of Mandamus, directing the 1 and 2 respondents to
                     forbear from treating the dogs shown in the dog shows conducted by the
                     petitioner as “Performing Animals” and thereby causing any disturbance,
                     obstruction, or disruption to the said shows.

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                      W.P.No.14940 of 2017




                                             For Petitioner     : Mr.R.Srinivas
                                            For Respondents     : No appearance




                                                         ORDER

Despite service, the second respondent namely the Animal Welfare

Board of India has not entered appearance.

2. The issue that is rasied in this Writ Petition is squarely covered

by the decision of this Court in WP No.18941 of 2015 dated 21.06.2021 in

The Chennai Kennel Club v. The Union of India, wherein this Court

following the judgment of the Punjab and Haryana High Court in Amritsar

Kennel Club (Registered) and others v. The Union of India and others,

had held that the second respondent namely Animal Welfare Board of India

has no right to disturb conduct of Dog shows by Chennai Kennel Club on

the ground that it amounts to Dogs being made Performing Animals. This

Court has also held that Chennai Kennel Club hosting a dog show, is not

required under any of the provisions of the Act or the Rules of 2001 or the

https://www.mhc.tn.gov.in/judis W.P.No.14940 of 2017

Birth Control Rules to get itself registered with the Animal Welfare Board of

India.

3. In view of the said decision, the Writ Petition will stand

allowed. No costs. Consequently, the connected miscellaneous petition is

closed.

05.08.2022 jv

Index:Yes/No Internet:Yes/No Speaking/Speaking-order

To:-

1.The Secretary, Union of India, Government Department of Environment and Forest, Paryavaran Buildings, C.G.O.Complex, New Delhi.

2.The Chairman, Animal Welfare Board of India, No.13/1, III Sea Ward Road, Valmiki Nagar, Thiruvanmiyur, Chennai.

https://www.mhc.tn.gov.in/judis W.P.No.14940 of 2017

R.SUBRAMANIAN, J.

jv

Writ Petition No.14940 of 2017 and W.M.P.No.16176 of 2017

05.08.2022

https://www.mhc.tn.gov.in/judis