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Feeding of Dogs inside complex v. Feeding of Dogs outside complex: Bom HC appoints amicus curiae to assist Court in resolving dispute

Bombay High Court: The Division Bench of S.J. Kathawalla and Milind N. Jadhav, JJ., addressed a matter in which a dispute revolved with regard to the feeding of dogs in the society complex.

Petitioners sought the following reliefs:

Court’s Decision

High Court noted the bitterness between the parties which appeared to be very intense in view of one group of members wanting to feed the dogs inside the complex and the other group making a grievance that the same would create a nuisance for the 5000 residents in the complex.

In Court’s opinion, the present matter needs to be resolved amicably between the members concerned/residents and only in case, the matter does not get resolved the Court will intervene.

Bench appointed Mr Nausher Kohli, Advocate as Amicus Curiae to assist the Court in resolving/deciding the above disputes between the parties.

Matter stood over to 3-1-2022. [Sharmila Sankar v. Union of India, WP No. 9513 of 2021, decide don 29-12-2021]


Advocates before the Court:

Mr. Anjani Kumar Singh with Ms. Sneha Jain i/by Siddh Vidya and Associates, for Petitioners.

Mr. D.P.Singh, for Respondent Nos.1 and 2.

Ms. R.P.Ojha, for Respondent No.3.

Mr. Rupesh Dubey i/by Mr. S.V.Marne, for Respondent No.8. Mr. Mukesh Gupta for Respondent Nos.15 and 16.

Mr. P.G.Sawant, AGP, for State.

Mr. Aditya Pratap, ,for Respondent No.17.

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