On Friday, the High Court of Kerala will hear two pleas seeking the release of two wild elephants and five tigers captured from the Palakkad and Wayanad districts of the state and presently kept in captivity by the Forest department.
The petitions, listed before Justice Shaji P Chaly, have claimed that the captivity of the two tuskers -- PT 7 and PM 2 -- and the tigers was illegal as it was in violation of the provisions of the Wildlife Protection Act of 1972.
The petitioners, Angels Nair -- general secretary of NGO Animal Legal Force Integration -- and Mini Sudhil -- who claims to be an animal welfare enthusiast, have contended that the two tuskers are being subjected to harsh and rigorous training to tame them into becoming 'kumki' elephants.
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