Madras High Court
The Anaimalais Kennel Club vs The Union Of India on 5 August, 2022
Author: R.Subramanian
Bench: R.Subramanian
W.P.No.14940 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.08.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
Writ Petition No.14940 of 2017
and W.M.P.No.16176 of 2017
The Anaimalais Kennel Club
Rep by its President Mr.V.S.Ravi
No.252, Mettupalayam Road,
Coimbatore 641 043, Tamil Nadu ..Petitioner
Vs.
1.The Union of India,
Rep. by its Secretary,
Government Department of Environment and Forest,
Paryavaran Buildings, C.G.O.Complex, New Delhi.
2.The Animal Welfare Board of India,
Rep. by its Chairman,
No.13/1, III Sea Ward Road, Valmiki Nagar,
Thiruvanmiyur, Chennai. ..Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
seeking to issue a Writ of Mandamus, directing the 1 and 2 respondents to
forbear from treating the dogs shown in the dog shows conducted by the
petitioner as “Performing Animals” and thereby causing any disturbance,
obstruction, or disruption to the said shows.
1/4
https://www.mhc.tn.gov.in/judis
W.P.No.14940 of 2017
For Petitioner : Mr.R.Srinivas
For Respondents : No appearance
ORDER
Despite service, the second respondent namely the Animal Welfare Board of India has not entered appearance.
2. The issue that is rasied in this Writ Petition is squarely covered by the decision of this Court in WP No.18941 of 2015 dated 21.06.2021 in The Chennai Kennel Club v. The Union of India, wherein this Court following the judgment of the Punjab and Haryana High Court in Amritsar Kennel Club (Registered) and others v. The Union of India and others, had held that the second respondent namely Animal Welfare Board of India has no right to disturb conduct of Dog shows by Chennai Kennel Club on the ground that it amounts to Dogs being made Performing Animals. This Court has also held that Chennai Kennel Club hosting a dog show, is not required under any of the provisions of the Act or the Rules of 2001 or the 2/4 https://www.mhc.tn.gov.in/judis W.P.No.14940 of 2017 Birth Control Rules to get itself registered with the Animal Welfare Board of India.
3. In view of the said decision, the Writ Petition will stand allowed. No costs. Consequently, the connected miscellaneous petition is closed.
05.08.2022 jv Index:Yes/No Internet:Yes/No Speaking/Speaking-order To:-
1.The Secretary, Union of India, Government Department of Environment and Forest, Paryavaran Buildings, C.G.O.Complex, New Delhi.
2.The Chairman, Animal Welfare Board of India, No.13/1, III Sea Ward Road, Valmiki Nagar, Thiruvanmiyur, Chennai.3/4
https://www.mhc.tn.gov.in/judis W.P.No.14940 of 2017 R.SUBRAMANIAN, J.
jv Writ Petition No.14940 of 2017 and W.M.P.No.16176 of 2017 05.08.2022 4/4 https://www.mhc.tn.gov.in/judis