Present vs For The
2023 Latest Caselaw 332 Tri

                      HIGH COURT OF TRIPURA
                            AGARTALA
                      WP(C)(PIL) 17 OF 2022(D/O)

               Smt. Sudipa Nath Vrs. Union of India & Ors.

Present:
    For the petitioner(s)     : Ms. R. Guha, Advocate.
                                Mr. S. Bhowmik, Advocate.

     For the respondent (s)   : Mr. D. Bhattacharya, G.A.

Mr. Bidyut Majumder, Dy.SGI Mr. S. Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR.JUSTICE ARINDAM LODH 25.04.2023 Order The instant writ petition was disposed of finally by judgment dated 7th November, 2022 issuing a slew of directions as regards the measures to be taken in matter of protection of wild elephants and rehabilitation of such wild elephants captured for being kept in captivity by certain persons. A High-Powered Committee was appointed by this court chaired by Hon'ble Justice Deepak Verma, former Judge, Supreme Court of India. A draft report has been submitted by the Chairman of the High- Powered Committee to this court dated 5th April 2023. It further appears that the scope/jurisdiction of the High-Powered Committee constituted by this court has been extended to Pan India by Hon'ble Supreme Court of India in SLP (Civil) No.12246/2022. Having regard to the nature of this PIL and the report submitted by the High-Powered Committee, we deem it proper to appoint learned counsel Mr. Sankar Lodh as amicus curiae to assist the court.

Let copy of the pleadings of the instant writ petition (PIL) and the draft report submitted by the Chairman, High-Powered Committee be supplied by the Registry to the learned amicus curiae by Friday.

Learned counsel for the writ petitioner, the Union of India and the State-respondents who are present today also seek a copy of the report to enable them to render assistance to this court. Let copy of the report be supplied to them also by the Registry.

Let the matter appear on 15th May, 2023.

Learned amicus curiae would make his submissions as to future course of action as may be required in this regard.

(ARINDAM LODH),J (APARESH KUMAR SINGH),CJ

sanjay