Akrity Aishwarya vs The State Of Bihar
2024 Latest Caselaw 330 Patna

Patna High Court

Akrity Aishwarya vs The State Of Bihar on 12 January, 2024

Bench: Chief Justice, Rajiv Roy

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.3328 of 2023
     ======================================================
     Akrity Aishwarya, D/o Chitranjan Prasad, R/o Kautilya Nagar, Near A.G.
     Colony, P.O. Shastri Nagar, P.S. Shastri Nagar, District-Patna, Bihar.

                                                                 ... ... Petitioner/s
                                        Versus
1.   The State of Bihar through its Chief Secretary Govt. of Bihar Patna.
2.   Ministry of Environment, Forest and Climate Change Department, Through
     its Principle Secretory, Van Vibhag Rd, Nehru Nagar, Patliputra Colony,
     Patna, Bihar 800013.
3.   The District Magistrate, Begusarai, Bihar.
4.   The Sub-Divisional Magistrate, Begusarai, Bihar.
5.   The Director General of Police, Bihar (Patna).
6.   The Secretary, Panchayati Raj Department, Govt. of Bihar (Patna).

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :       Ms. Akrity Aishwarya (In Person)
     For the Respondent/s   :       Mr.Sarvesh Kr. Singh (AAG-13)
                                    Mr. Rajat Kumar Tiwary, A.C. to AAG-13
                                    Mr. Tej Pratap Singh, A.C. to AAG-13
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE RAJIV ROY
     ORAL JUDGMENT
     (Per: HONOURABLE THE CHIEF JUSTICE)

      Date : 12-01-2024

                  It is submitted by the learned Government Advocate

      with reference to Paragraph 5 of the counter affidavit dated

      13.12.2023

that under the Chairmanship of the Chief Secretary,

Government of Bihar, Patna a meeting was held on 08.12.2023

wherein senior authorities from various departments had

participated. After due deliberation, a decision has been taken to

recommend for adopting the notification dated 10.03.2023 Patna High Court CWJC No.3328 of 2023 dt.12-01-2024

issued by the Ministry of Fisheries, Animal Husbandry and

Dairying (Department of Animal Husbandry Dairying),

Government of India namely Animal Birth Control Rules, 2023

which is issued by the Central Government in exercise of

powers under Section 38 (1)(2)(ea) of the Prevention of Cruelty

to Animals Act, 1960. The decision has been forwarded to the

State Government for due notification.

2. In view of the counter affidavit filed, we are of the

opinion that the Public Interest Litigation can be closed.

3. The Public Interest Litigation stands closed.

(K. Vinod Chandran, CJ)

(Rajiv Roy, J) P.K.P./-

AFR/NAFR
CAV DATE
Uploading Date          12.01.2024
Transmission Date