The Special Investigation Team (SIT), constituted by the Supreme Court to investigate allegations concerning the unlawful acquisition of animals at Vantara, a wildlife rescue and rehabilitation centre in Jamnagar, Gujarat, has submitted its report in a sealed cover. The submission, comprising annexures and electronic data, was recorded by a Division Bench of Justice Pankaj Mithal and Justice Prasanna B. Varale, who directed that the report be taken on record.
The SIT, headed by former Supreme Court judge Justice Jasti Chelameswar, conducted an extensive on-site inquiry over a period of three days. The investigation included consultation with senior officials from multiple state forest departments and other expert agencies. Senior management personnel of Vantara were subjected to detailed questioning. Further, the SIT instructed the organization to involve its international partners to facilitate comprehensive verification.
The inquiry followed a petition filed by CR Jaya Sukin, which alleged that Vantara had procured animals, including elephants, birds, and endangered species, under potentially unlawful circumstances, while purporting to operate a wildlife rescue and rehabilitation facility. The petitioner raised concerns regarding compliance with statutory provisions under wildlife protection laws, international trade regulations, and established animal welfare standards. Allegations also included the possibility of the smuggling of animals into the facility.
In response to the investigation, Vantara affirmed its commitment to full compliance with legal and regulatory requirements. A spokesperson for the organization stated, “We acknowledge the order of the Hon’ble Supreme Court and remain committed to transparency, compliance, and the welfare of animals. Vantara will fully cooperate with the SIT and requests that the inquiry proceeds without speculation, in the best interest of the animals under our care.”
The Court, while constituting the SIT on August 25, 2025, had directed the team to examine various issues, including adherence to wildlife protection statutes, international trade compliance, animal husbandry and welfare standards, environmental considerations, and the centre’s proximity to industrial zones. The SIT was mandated to submit its findings by September 12, 2025, in accordance with the Court’s directive.
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