Delhi High Court - Orders
Federation Of Indian Animal Protection ... vs The State Of Uttar Pradesh And Ors on 5 February, 2019
Author: V. Kameswar Rao
Bench: Chief Justice, V. Kameswar Rao
$~14 to 17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9056/2016
FEDERATION OF INDIAN ANIMAL PROTECTION
ORGANISATIONS (FIAPO) & ANR ..... Petitioners
Through: Mr. Anand Grover, Sr. Adv. with
Mr. Mihir Samson,
Ms. Shreya Munoth and
Ms. Aarushi Mahajan, Advs.
versus
THE STATE OF UTTAR PRADESH AND ORS ..... Respondents
Through: Mr. Anil Mittal and Ms. Komal
Aggarwal, Advs. for State of UP / R1
& R2
Mr. Arun Bhardwaj, CGSC for UOI
with Mr. Nikhil Bhardwaj, Ms.
Gauraan and Mr. Shashwat Sharma,
Advs. for UOI
Mr. Ramandeep Singh, Adv. for R-9
& R-10
Mr. Sudhir Naagar, Mr. Mohit Singh
and Ms. Priyanka, Advs. for Poultry
Farm Association.
Ms. Maninder Acharya, ASG for UOI
with Mr. Jasmeet Singh, CGSC with
Mr. Sahil Sood, Mr. Harshul
Choudhary and Mr. Viplav Acharya,
Advs. for UOI
Ms. Inderjeet Sidhu, Adv. for
Intervener.
Ms. Manisha T. Karia, Mr. Shashank
Mangal, Ms. Saumya and Ms. Sukhda
Kalra, Advs. for AWBI.
AND
+ W.P.(C) 10990/2016
THE FEDERATION OF INDIAN ANIMAL PROTECTION
ORGANISATIONS (FIAPO)
..... Petitioner
Through: Mr. Anand Grover, Sr. Adv. with
Mr. Mihir Samson,
Ms. Shreya Munoth and
Ms. Aarushi Mahajan, Advs.
versus
THE UNION OF INDIA ..... Respondent
Through: Ms. Maninder Acharya, ASG for UOI
with Mr. Jasmeet Singh, CGSC with
Mr. Sahil Sood, Mr. Harshul
Choudhary and Mr. Viplav Acharya,
Advs. for UOI
Mr. Sudhir Naagar, Mr. Mohit Singh
and Ms. Priyanka, Advs. for Poultry
Farm Association.
Ms. Inderjeet Sidhu, Adv. for
Intervener.
AND
+ W.P.(C) 9622/2016, CM No. 45789/2018
THE FEDERATION OF INDIAN ANIMAL PROTECTION
ORGANISATIONS (FIAPO) & ANR ..... Petitioners
Through: Mr. Anand Grover, Sr. Adv. with
Mr. Mihir Samson,
Ms. Shreya Munoth and
Ms. Aarushi Mahajan, Advs.
versus
THE UNION OF INDIA & ORS ..... Respondents
Through: Ms. Maninder Acharya, ASG for UOI
with Mr. Jasmeet Singh, CGSC with
Mr. Sahil Sood, Mr. Harshul
Choudhary and Mr. Viplav Acharya,
Advs. for UOI
Mr. Ramandeep Singh, Adv. for R-9
& R-10
Mr. Vikram Nankani, Sr. Adv. with
Ms. Ruby Singh Ahuja, Mr. Ashish
Rao, Mr. Vinay Goyal, Mr. Nakul
Gandhi and Mr. Utkarsh Mariya,
Advs. for R-11
Ms. Inderjeet Sidhu, Adv. for
Intervener.
AND
+ W.P.(C) 9630/2016
PEOPLE FOR ANIMALS HYDERABAD & SECUNDERABAD
..... Petitioner
Through: Mr. Krishnan Venugopal, Sr. Adv.
with Mr. Udai Rathore, Mr. Aditya
Singla, Ms. Priyanka and
Ms. Shreya, Advs.
versus
THE UNION OF INDIA & ORS ..... Respondents
Through: Ms. Maninder Acharya, ASG for UOI
with Mr. Jasmeet Singh, CGSC with
Mr. Sahil Sood, Mr. Harshul
Choudhary and Mr. Viplav Acharya,
Advs. for UOI
Ms. Inderjeet Sidhu, Adv. for
Intervener.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 05.02.2019 We are informed that in pursuance of the order passed on 31st October, 2018, deliberations have been held with the stakeholders, scientific datas and other material have been received and the Union of India would require six weeks further time to formulate the Rules. We have already indicated various parameters and considerations to be made while formulating the Rules in our order passed on 31st October, 2018. We now direct the Union of India to take note of all the factors and the parameters indicated therein, the suggestions, scientific data received and formulate the Rules and notify it within six weeks from today.
List the matter for submitting compliance report on 10th April, 2019. Dasti under the signatures of Court Master.
CHIEF JUSTICE V. KAMESWAR RAO, J FEBRUARY 05, 2019/ak