Uttarakhand High Court
Unknown vs State Of Uttarakhand & Others on 13 September, 2018
Bench: Rajiv Sharma, Manoj Kumar Tiwari
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (PIL) No. 91 of 2016
In Re,
In the matter of Regulation of Electric Fencing
around Village Farm Land adjacent to Forest Areas
by the Forest Department for the Prevention of
Wild Animals Entry as well as Lives of Inhabitants.
............ Petitioner
Versus
State of Uttarakhand & others. .............. Respondents
Mr. Paresh Tripathi, Chief Standing Counsel for the State of Uttarakhand /
respondents.
JUDGMENT
Coram: Hon'ble Rajiv Sharma, A.C.J. Hon'ble Manoj Kumar Tiwari, J.
Dated: 13th September, 2018 RAJIV SHARMA, A.C.J. (Oral) In sequel to order dated 17.10.2016, it is submitted that the electric fencings have been removed from the farm lands. Still, in the interest of farmers community, the State Government is directed to consider framing of policy / regulations / guidelines for fencing of farm lands in order to save the farm lands from wild animals. It is made clear that, while framing the policy, the State Government shall ensure that the power is supplied through solar batteries.
2. The writ petition is, accordingly, disposed of.
(Manoj Kumar Tiwari, J.) (Rajiv Sharma, A.C. J.) 13.09.2018 13.09.2018 G