Dr. Laxmidhar Biswal vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 562 Ori

Orissa High Court

Dr. Laxmidhar Biswal vs State Of Odisha & Others .... Opposite ... on 13 May, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               W.P.(C) No.9217 of 2025 (PIL)

                           Dr. Laxmidhar Biswal                              ....              Petitioner

                                                              Mr. Rituranjan Chhotaray, Advocate

                                                             -versus-

                           State of Odisha & Others                          ....       Opposite Parties

                                                                      Mrs. Suman Pattanayak, AGA
                                                   CORAM:
                                        HON'BLE THE CHIEF JUSTICE

HON'BLE MR. JUSTICE MURAHARI SRI RAMAN Order ORDER No. 13.05.2025

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the petitioner and learned Additional Government Advocate.

3. Flagging a serious issue relating to rescue and rehabilitation of all stray cattle, the instant Public Interest Litigation is filed so that the State may be reminded of its Constitutional obligations in this regard.

4. Mrs. Pattanayak, learned Additional Government Advocate needs time to obtain proper instruction whether steps have been taken as mandated in a judgment rendered by the Apex Court in the case of Animal Welfare Board of India vrs. A. Nagaraja & Others reported in (2014) 7 SCC 547.

5. List this matter on 24th of June, 2025.

(Harish Tandon)

Designation: Personal Assistant (Secretary-in-Charge) (M.S. Raman) Reason: Authentication Location: ORISSA HIGH COURT, Judge CUTTACKAmit/Aswini Date: 14-May-2025 11:53:03