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Uttarakhand High Court
Doon Animal Welfare Organisation vs State Of Uttarakhand And Another on 24 December, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:11585-DB
HIGH COURT OF UTTARAKHAND AT NAINITAL
24 December, 2025
Writ Petition (M/B) No.1056 of 2025
Doon Animal Welfare Organisation ---Petitioner
Versus
State of Uttarakhand and Another --Respondents
With
Writ Petition (M/B) No.1054 of 2025
Doon Animal Welfare Organisation ---Petitioner
Versus
State of Uttarakhand and Another --Respondents
With
Writ Petition (M/B) No.1055 of 2025
Doon Animal Welfare Organisation ---Petitioner
Versus
State of Uttarakhand and Another --Respondents
--------------------------------------------------------------
Presence:-
Mr. Abhijay Negi, Ms. Snigdha Tiwari and Mr. Priyansh Mittal, learned counsel
for the petitioner.
Mr. P.C. Bisht, learned Addl. C.S.C. along with Mr. Sachin Mohan Singh Mehta,
learned Brief Holder for the State of Uttarakhand.
Mr. Neeraj Garg, learned counsel for respondent no.2 in WPMB No.1056/25.
Mr. Sandeep Kothari, learned counsel for respondent no.2 in WPMB
No.1054/2025
Mr. Lalit Miglani, learned counsel for respondent no.2 in WPMB No.1055/2025.
--------------------------------------------------------------
Hon'ble Manoj Kumar Tiwari, J.
Hon'ble Subhash Upadhyay, J.
(Per: Hon'ble Manoj Kumar Tiwari, J.)
1
2025:UHC:11585-DB
COMMON JUDGMENT
Petitioner claims to be a Dehradun based
Non-Profit Organization (NGO) dedicated to care for
sick, injured and voiceless animals.
2. An agreement was allegedly entered into
petitioner and Nagar Palika Parishad Vikasnagar for
providing shelter and care to the stray and injured cow
progeny and other cattle, within municipal limits of
Vikasnagar.
3. Grievance raised by the petitioner is that the
amount under the agreement has not been paid.
Reliance is placed upon a letter issued by the Executive
Officer, Nagar Palika Parishad, Vikasnagar to Director,
Animal Husbandry Department, Dehradun, Uttarakhand
on 24.03.2025. The Executive Officer has mentioned in
the letter that certain amount has to be paid to the
petitioner.
4. Mr. Miglani, learned counsel appearing for
Nagar Palika Parishad, Rishikesh in WPMB No.1055 of
2025 points out that petitioner is not maintaining
proper cleanliness and hygiene.
5. Since the Executive Officer of the concerned
Municipal bodies have referred the matter to Director,
Animal Husbandry Department, Uttarakhand, therefore,
the writ petition is disposed of with a direction to the
Director, Animal Husbandry Department to examine the
issue and ascertain whether petitioner is properly
maintaining the cattle and is also providing proper
2025:UHC:11585-DB
medical care to the stray cattle lodged in Gaushala of
the petitioner, within four weeks.
6. It shall be open to the Director to hold a
discrete inquiry regarding the functioning of petitioner.
If everything is found in order, then the Director,
Animal Husbandry Department, Uttarakhand shall take
decision regarding release of pending dues of
petitioner, as per law, within eight weeks.
(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.)
24.12.2025
SS
SUKHBANT
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT
2.5.4.20=71978f9c61bfde0ba69967c787b1764ea7bc7dd129a8
a6380d49b1885e628615, postalCode=263001,
SINGH
st=UTTARAKHAND,
serialNumber=2D8B71B8D8E345F6B7F95B1DD4FB4BEBD2B7D
72C42261361AED33172F152148D, cn=SUKHBANT SINGH
Date: 2025.12.24 17:40:05 +05'30'
