Supreme Court - Daily Orders
Humane Foundation For People And ... vs Animal Welfare Board Of India on 19 May, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Sudhanshu Dhulia
1
ITEM NO.10+3 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 4731/2022
(Arising out of impugned final judgment and order dated 24-06-2021
in IA No. 4164/2021 passed by the High Court Of Delhi At New Delhi)
HUMANE FOUNDATION FOR PEOPLE AND ANIMALS Petitioner(s)
VERSUS
ANIMAL WELFARE BOARD OF INDIA & ORS. Respondent(s)
(IA No. 48181/2022 - CLARIFICATION/DIRECTION
IA No. 117265/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 56538/2022 - INTERVENTION APPLICATION IA No. 42552/2022 - INTERVENTION/IMPLEADMENT IA No. 36472/2022 - INTERVENTION/IMPLEADMENT IA No. 62455/2022 - INTERVENTION/IMPLEADMENT IA No. 48178/2022 - INTERVENTION/IMPLEADMENT IA No. 45839/2022 - INTERVENTION/IMPLEADMENT IA No. 44140/2022 - INTERVENTION/IMPLEADMENT IA No. 117266/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 56539/2022 - VACATING STAY) WITH W.P.(C) No. 1208/2021 (X) (FOR ADMISSION) ITEM NO.3 Writ Petition(s)(Civil) No(s). 799/2021 AHIMSA TRUST & ANR. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (FOR ADMISSION) Signature Not Verified Date : 19-05-2022 These matters were called on for hearing today.
Digitally signed by Indu Marwah Date: 2022.05.21 14:04:44 IST Reason:CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE SUDHANSHU DHULIA 2 For Petitioner(s) Mr. Shanshank Shukla, Adv.
Mr. Anant Prakash, AOR Mr. Nirnimesh Dube, AOR For Respondent(s) Ms. Manisha T. Karia, AOR Mr. Adarsh Kumar, Adv.
Ms. Sukhda Kalra, Adv.
Ms. Nidhi Nagpal, Adv.
Mr. Sam C. Mathew, Adv.
Mr. Abhishek Gusain, Adv.
Ms. Anisha Upadhyay, AOR Mrs. Gargi Khanna, AOR Mr. Percival Billimoria, Sr. Adv. Mr. Sourabh Malhotra, Adv.
Ms. Vaishali Sharma, Adv.
Ms. Jasmine Damkewala, AOR Mr. Anand Grover, Sr. Adv.
Mr. Satyam Thareja, AOR Ms. Deeksha Aggarwal, Adv.
Ms. Varnika Singh, Adv.
Ms.Manali Singhal, Adv.
Ms. Ranjeeta Rohatgi, AOR Ms. Aanchal Kapoor, Adv Mr. Santosh sachin, Adv Ms. Samten Doma, Adv.
Mr. Sourabh Tandon, Adv.
Mr. Deepak singh Rawat Adv Mr. Krishnan Venugopal, Sr. Adv. Mr. Debmalya Banerjee, Adv.
Ms. Kartik Bhatnagar, Adv.
Mr. Gaurav Ray, Adv.
Mr. Anmol, Adv.
Mr. Shreesh Chadha, Adv.
Ms. Esha Dutta, Adv.
Ms. Anjali Sharma, Adv.
M/S. Karanjawala & Co., AOR [WP(C)No.799/2021] Mr. Ritin Rai, Sr. Adv.
Ms. Nandini Gore, Adv.
Mr. Jatin Mongia, Adv.
Ms. Aditi Bhatt, Adv.
Ms. Tahira Karanjawala, Adv.
Ms. Niharika Karanjawala, Adv Mr. Arjun Sharma, Adv.3
Mr. Sarthak Gaur, Adv.
Ms. Tahira Katpalia, Adv M/S. Karanjawala & Co., AOR Mr. Gauri Puri, Adv Mr. Tanvir Nayar, Adv.
Mr. Sankalp Malik, Adv. for interveners UPON hearing the counsel the Court made the following O R D E R Writ Petition (Civil) No. 799/2021 This petition has essentially been filed seeking appropriate directions for implementation of the direction issued by this Court in the order dated 17.11.2016 in Animal Welfare Board of India vs. People for Elimination of Stray Troubles & Ors.[Civil Appeal No.5988/2019 arising out SLP(C) No.691 of 2009] Said Civil Appeal No.5988/2019 and other connected matters were listed before this Court few days back and the matters have now been adjourned to November, 2022. Since the instant writ petition essentially seeks implementation of the directions issued by this Court, we do not see any reason to entertain the matter as a substantive petition under Article 32 of the Constitution of India. We, therefore, dispose of this petition, giving liberty to the petitioner to file appropriate application within four weeks from today, seeking implementation in the pending appeals as well as seeking appropriate directions in said matters. With these observations, writ petition is disposed of. 4 SLP (C) No.4731/2022 This SLP arises out of judgment and order dated 24.06.2021 passed by the single Judge of the High Court of Delhi in Civil Suit (O.S.) No.277 of 2020. The petition has been filed with an application seeking permission to file SLP, as Humane Foundation for People and Animals was not a party to the Civil Suit. We have been given to understand that the parties to said suit have settled the matter.
Since the matter was relating to controversy which had arisen as a result of dispute between the private parties, the applicant had no locus in the matter. We, therefore, dispose of the SLP and vacate the interim order of 04.03.2022. In effect, the petitioner in Writ Petition (Civil) No. 799/2021 [item No.3] Ahimsa Trust & Anr. is given liberty to file appropriate application for impleadment and directions while SLP (C) No.4731/2022 [item No. 10] is disposed of vacating the interim order.
W.P.(C) No. 1208/2021
In the light of the earlier part of the order, this petition is disposed of with liberty to approach the High Court seeking appropriate relief.
Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER