Gujarat High Court: A Division Bench comprising of Anant S. Dave, ACJ and Biren Vaishnav, J. directed the petitioners to make arrangements to manage the danger the stray dogs pose in the operational area of the airport.
The petitioner has requested to allow the petitioner to manage the havoc that the stray dogs create around the vicinity of the operational area of the Sardar Vallabhbhai Patel International Airport, Ahmedabad directing the respondents to take necessary action by sending dog van on daily basis every time a complaint was registered by the petitioner with them. Further to frame appropriate rules relocation of the stray dogs at least 40 to 50 kms away from the vicinity of the said airport.
The Court considering the matter was of the view that the direction sought to permit the petitioners to manage the menace of stray dogs in the operational area of the airport was self-explanatory which needed no direction of the Court. As far as the displacement of stray dogs was concerned the petitioner and respondent shall discuss and reach a conclusion as to the same. Further owing to the Letters Patent Appeal based on the decision of Bombay High Court in Airport Authority of India v. Municipal Corporation of Greater Mumbai, 2004 SCC OnLine Bom 412, the petitioner under no circumstances shall be permitted to shoot the dogs.
Accordingly, the letter patent appeal was dismissed. [Airports Authority of India v. Ahmedabad Municipal Corporation,2018 SCC OnLine Guj 2192, decided on 28-11-2018]