Madras High Court
D.Prakaashganth vs The District Collector on 7 August, 2024
Author: D.Krishnakumar
Bench: D.Krishnakumar
W.P.No.22695 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.08.2024
CORAM :
THE HON'BLE MR. D.KRISHNAKUMAR, ACTING CHIEF JUSTICE
and
THE HONOURABLE MR.JUSTICE P.B.BALAJI
W.P.No.22695 of 2024
D.Prakaashganth ... Petitioner
Vs.
1. The District Collector,
Room No.101, First Floor,
Collectorate, Salem 636 001.
2. The Superintendent of Police,
Nethimedu, Salem, Salem 636 002.
3. Tamil Nadu Animal Welfare Board, 3rd Seaward Road,
Valmiki Nagar, Thiruvalluvar Nagar,
Thiruvanmiyur, Chennai, Tamil Nadu 600 041.
4. Fire and Rescue Department, Deputy Director,
Salem Region, No.318,6, Sona Nagar,
Alagapuram Puthur, Salem 636 016.
5. National Disaster Rescue Force, NDRF Indira Nagar,
Adyar, Chennai, Tamil Nadu 600 020. ... Respondents
Page 1 of 4
https://www.mhc.tn.gov.in/judis
W.P.No.22695 of 2024
PRAYER: Writ Petition filed under Article 226 of Constitution of India to
issue a Writ of Mandamus, directing the respondents to take immediate and
swift action to save the dogs in Mettur Dam.
For Petitioner : Mr.M.Mohanraj
For Respondents : Mr.A.Edwin Prabakar, State Government Pleader
for first respondent
Mr.R.Muniyapparaj, Addl. Public Prosecutor
for second respondent
Mr.R.Rajesh Vivekananthan,
Deputy Solicitor General of India
for fifth respondent.
ORDER
(Order of the Court was made by the Hon'ble Acting Chief Justice) This writ petition has been filed by the petitioner under the scope of public interest litigation, seeking direction to the respondents to take immediate and swift action to save the dog, which stranded in a highly dangerous situation and hanging on to its dear life ever since the gates of the Mettur dam were opened on two days ago from the date of filing the writ petition on 03.08.2024. Since the water level is continuously increasing and as the time is getting delayed, the dog can only be rescued using Helicopter services. Though he tried to communicate with the Salem District Collector Page 2 of 4 https://www.mhc.tn.gov.in/judis W.P.No.22695 of 2024 over the phone and whatsapp, he was unable to obtain permission from the Collector to proceed with the rescue operation. As such the petitioner approached this Court.
2. The learned State Government Pleader appearing for the respondents submitted that all the dogs stranded on a patch of land in the middle of brimming water, near Mettur dam were rescued and hence no further order is required to be passed.
3. The learned counsel for the petitioner also not refuted the said submission made by the learned State Government Pleader.
4. Recording the submission made by the learned counsel appearing on either side, this writ petition is closed. No costs.
(D.K.K., A.CJ.) (P.B.B.J.)
Internet: Yes/No 07.08.2024
Index : Yes/No
mst
Page 3 of 4
https://www.mhc.tn.gov.in/judis
W.P.No.22695 of 2024
THE HON'BLE ACTING CHIEF JUSTICE
and
P.B.BALAJI, J.
mst
W.P.No.22695 of 2024
07.08.2024
Page 4 of 4
https://www.mhc.tn.gov.in/judis