Supreme Court: Taking note of certain photographs which carry the caption “Kerala Politicians beat street dogs to death, hang them on a pole and take out a parade”, the Court asked the State of Kerala to file the response in that regard within three weeks. The Court also clarified that it will be an obligation of the State of Kerala to see that the orders passed by this Court are followed scrupulously and there is no public demonstration in the manner in which the photographs depict.
The Court passed these orders while hearing a petition relating to protection of people from the menace caused by stray dogs. The Court had earlier vide order dated 18.11.2015 had directed the Animal Welfare Board to file a module for the same. Out of the many aspects included in the module filed by the Board, one aspect pertains to ‘Implementation Framework for street dog population management, rabies eradication and reducing man-dog conflict”. The said module recommends that Central Coordination Committee, State Monitoring and Implementation Committees and Animal Birth Control Monitoring Committees be set up for Street Dog Population control.
The Bench of Dipak Misra and U.U. Lalit, JJ asked the Union of India to file it’s response on the aforementioned module within 6 weeks from the date of this order and also asked the counsel appearing for other parties to file their suggestions or objections within 4 weeks. [Animal Welfare Board of India v. People for Elimination of Stray Troubles, 2016 SCC OnLine SC 1098, decided on 04.10.2016]
