The Division Bench of the Patna High Court, comprising Chief Justice K. Vinod Chandran and Justice Partha Sarathi in the case of Peoples for animals represented by Vasudha Gupta v. State of Bihar through Chief Secretary has taken cognizance of a Public Interest Litigation that alleges irregularities in the tender process for sterilization and vaccination of street dogs in the capital city of Patna.
The petitioner alleged that the tender has been awarded to an organization that is allegedly blacklisted by other states for engaging in cruelty towards street dogs.
Therefore, the Bench has sought a response from the Municipal Commissioner and granted two weeks time to file counter affidavit.
Case Details
Case:- Civil Writ Jurisdiction Case No.13227 of 2023
Petitioner: - Peoples for animals represented by Vasudha Gupta
Respondent: - State of Bihar through Chief Secretary
Counsel for the Petitioner - : Mr. Shashankdhar Shekhar
Counsel for the Respondent – Mr. Raghwanand
Judge: Chief Justice K. Vinod Chandran and Justice Partha Sarathi
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