The Division Bench of the Allahabad High Court, comprising Chief Justice Vipin Sanghi and Justice Ramesh Chandra Khulbe in the case of Manoj Kumar Dubey v. State of UP and Others has dismissed the Public Interest Litigation seeking directions for destructing the birds or animals causing nuisance and destructing the stray dogs in the city of Lucknow.
The Bench observed that such a direction cannot be issued by the Court as there is no provision which obliges the Nagar Nigam to kill innocent animals.
The present PIL was filed for seeking issuance of a direction to the Nagar Nigam, Lucknow to discharge the duty of destructing the birds or animals causing nuisance or vermin and destructing the stray or owner less dogs in the city of Lucknow.
Case Details
Case:- PUBLIC INTEREST LITIGATION (PIL) No. - 2800 of 2009
Petitioner:- Manoj Kumar Dubey
Respondent:- State Of U.P. Thru Prin. Secy. Nagar Vikas And Anr
Counsel for the Petitioner - Sudeep Seth,Sridhar Awasthi
Counsel for the Respondent - C.S.C.,Gaurav Mehrotra
Judge: Chief Justice Vipin Sanghi and Justice Ramesh Chandra Khulbe
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