Nationwide sterilisation, Full Implementation of ABC Rules, 2023: SC issues broad directions in Stray Dogs Suo Motu Case

Supreme Court: In a significant decision concerning the suo motu case on stray dogs, the 3-Judge Bench of Vikram Nath, Sandeep Mehta and N.V. Anjaria, JJ., took strict note of government authorities’ failure to evenly implement the framework under the Animal Birth Control Rules, 2023 (ABC Rules). Strongly affirming the framework enshrined in the ABC Rules, the Court upheld the Animal Welfare Board of India’s Standard Operating Procedure (AWBI SOP).

The Court also dismissed applications seeking modification of its previous order dated 7 November 2025. The Court further directed the States to build a nationwide sterilisation infrastructure.

The Court also issued the following directions:

1. States and Union Territories shall forthwith take decisive, coordinated and time-bound steps for enhancing and augmenting the infrastructure necessary for effective implementation of the Animal Birth Control framework, including the expansion of sterilisation and vaccination capacity, strengthening of existing facilities, and creation of additional institutional mechanisms commensurate with the scale and urgency of the issue.

2. At least one functional ABC centre in every district of the country. Animal Birth Control Centre in each district, duly equipped with requisite veterinary infrastructure, trained personnel, surgical facilities and supporting logistics, so as to enable the systematic, continuous and largescale implementation of sterilisation and vaccination programmes. Such centres shall be made operational in a time-bound manner and shall function with adequate capacity to address the local population of stray dogs, with proper record-keeping, monitoring and periodic reporting to ensure effective and sustained implementation of the Animal Birth Control framework.

3. It was further directed that, having regard to the population density and territorial extent of each district, the concerned departments of the States and Union Territories shall take an appropriate decision with respect to the expansion of the number of Animal Birth Control Centres, wherever necessary, so as to ensure effective coverage and implementation of the Animal Birth Control framework.

4. Creation of the necessary infrastructure, manpower and facilities to operationalise the framework

5. State action to remain within the existing legal framework, including the ABC Rules and AWBI SOP

6. The States and Union Territories shall undertake comprehensive capacity-building measures, including training of personnel, augmentation of veterinary services, strengthening of vaccination drives and creation of adequate shelter facilities, in coordination with relevant departments and agencies.

7. States and Union Territories shall also ensure adequate availability of anti-rabies vaccines and immunoglobulin in all Government medical facilities, and shall put in place effective public health response mechanisms to deal with cases of dog bites.

8. In areas where the population of stray dogs has assumed alarming proportions and where incidents of dog bites or aggressive attacks have become frequent and pose a continuing threat to public safety, the concerned authorities may, subject to due assessment by qualified veterinary experts and strictly in accordance with the provisions of the Prevention of Cruelty to Animals Act, 1960, the ABC Rules and other applicable statutory protocols, take such measures as may be legally permissible, including euthanasia in cases involving rabid, incurably ill or demonstrably dangerous/aggressive dogs, so as to effectively curb the threat posed to human life and safety.

9. The Court clarified that the officers and officials of the municipal authorities, Panchayati Raj institutions, local bodies and the concerned departments of the States and Union Territories, autonomous bodies/institutions and the persons in-charge of all other institutions, i.e., schools, colleges, hospitals, etc., who are entrusted with the implementation of the directions issued by this Court, shall be entitled to due protection for acts performed by them in good faith and in bona fide discharge of their official duties and compliances carried out pursuant to the present order and the earlier orders passed by this Court in the present proceedings.

10. No FIR, criminal complaint or coercive proceedings shall ordinarily be initiated against such officers or officials in respect of actions bona fide undertaken for the purpose of implementing the directions issued by this Court, save and except where a prima facie case of mala fides, gross abuse of authority or actions wholly dehors the directions issued by the Court is made out.

11. High Courts across the country to initiate suo motu proceedings to monitor compliance with the Supreme Court’s directions issued in 2025 (August, November) and 19 May directions

12. NHAI was directed to address stray cattle on national highways.

13. Extension of directions to other high-footfall public areas was left to the concerned authorities to assess

14. Contempt action against defaulting officers for failure to comply.

15. State-wise compliance reports to be reviewed by the Supreme Court on 17 November 2026

Background

In its order dated 28 July 2025 in City hounded by Strays, Kids Pay Price, In re, 2025 SCC OnLine SC 1670, the Court observed that the first and immediate step was to take suo motu cognizance of a deeply disturbing and alarming newspaper article published in the Delhi edition of the Times of India, titled “City Hounded By Strays, Kids Pay Price”. The newspaper article presented alarming facts and figures concerning the menace of stray dogs in the National Capital Region (NCR), highlighting a rapidly escalating public health and safety crisis. As per the report, hundreds of dog bite incidents were being reported daily in Delhi and its adjoining areas, many resulting in rabies infections, with young children, infants, and elderly citizens becoming victims of this life-threatening disease.

Thereafter, the Court on 11 August 2025, The Government of National Capital Territory of Delhi (‘NCT’), the Municipal Corporation of Delhi (‘MCD’), the New Delhi Municipal Council (‘NDMC’), and the authorities of NOIDA, Ghaziabad, Gurugram, and Faridabad were directed to initiate the process of picking up stray dogs from all localities, particularly from vulnerable and peripheral areas. The authorities were granted discretion to determine the mode and structure of implementation, including the creation of a dedicated task force if necessary. This was to be the foremost step toward making the entire NCR region free from stray dogs. This order also prohibited the release of treated dogs.

Also Read: The Stray Dog Case Explained: Key Developments and Updates

However, after several lawyers raised concerns before the Chief Justice of India, indicating that the aforesaid directions appeared to conflict with previous orders passed by other benches on the same issue; therefore, the matter was transferred to a 3-Judge Bench comprising the present Judges.

On 22 August 2025, the Court observed that the directions dated 11 August 2025 seemed to be too harsh. Hence the Court modified the directions and banned street feeding.

Also Read: Capture, Vaccinate, Release: Supreme Court modifies stray dog order; Bans street feeding

On 7 November 2025, the Court directed that it shall be the responsibility of the jurisdictional municipal body/authority to forthwith remove every stray dog found within the premises of an educational institution, hospital (public or private), sports complex, bus stand/depot (including Inter-State Bus Terminal) or railway station and to shift such animal/s to a designated shelter, after due sterilisation and vaccination, in accordance with the Animal Birth Control Rules, 2023. The stray dogs so picked up shall not be released back to the same location from which they were picked up

Also Read: Supreme Court issues directions addressing rise in dog bites incidents within institutional areas & road accidents caused by stray cattle

[City Hounded by Strays, Kids Pay Price, In Re, Suo Motu Writ Petition (Civil) 5/2025, order dated 19-5-2026]

*Judgment authored by Justice Sandeep Mehta

Advocates who appeared in this case:

Amicus Curiae: Mr. Gaurav Agrawal, Sr. Adv.

For Petitioner(s): Mr. Vaibhav Gaggar, Sr. Adv. Ms. Monica Lakhanpal, Adv. Ms. Kokila Kumar, Adv. Mr. Akash Chatterjee, AOR Mr. Anand Chhibbar, Sr. Adv. Ms. Ateevraj Sandhu, Adv. Mr. Deep Prabhu, AOR Mr. Shashank Tiwari, Adv. Mr. Vinay Navare, Sr. Adv. Mr. Pravartak Suhas Pathak, AOR Mr. Akshay Deshmukh, Adv. Mr. Ritu Raj, Adv. Ms. Mansi Jain, Adv. Mr. Yashodhan Chandurkar, Adv. Ms. Pragya Parijat Singh, AOR Mr. Vaibhav Mishra, AOR Mr. Ajit Sharma, Adv. Mr. Aditya Jha, Adv. Mr. Raghav Sood, Adv. Mr. Utsav Madaan, Adv. Ms. Kanchan, Adv. Mr. Sawik Bajaj, Adv. Mr. Rajiv Ranjan Mishra, Adv. Mr. Rahul Mohod, Adv. Mr. Raju Sonkar, Adv. Mr. Sanjay Gyan, Adv. Mr. Shekhar Aggarwal, Adv. Mr. Pradeep Mohod, Adv. Mr. Vikram Adit Seth, Adv. Ms. Pooja Sonkar, Adv. Mr. Ravi Chand, Adv. Mr. Dharmendra Gupta, Adv. Mr. Sunil Prakash Sharma, AOR Ms. Nanita Sharma, Petitioner-in-person Mr. Vivek Sharma, Adv. Mr. Mahesh Chandra, Adv. Mr. Rohit Kumar,Adv. Mr. N. M. Kapadia, Adv. Mr. Rushab N. Kapadia, Adv. Ms. Ranu Purohit, AOR Mr. Bhavik Shah, Adv. Mr. Alay Shah, Adv. Ms. Shalini Gaud, Adv. Mr. Jainam Shah, Adv. Ms. Aditi Anil Dani, Adv. Mr. Yashas Rk, Adv. Ms. Niharika Singh, Adv. Mr. Yaksh Sharma, Adv. Mr. Sahil Sharma, Adv. Mr. Yudhister Bhardwaj, Adv. Mr. Parveen Kumar, Adv. Mr. Yash Bhardwaj, Adv. Mr. Manish Chaurasia, Adv. Mr. Amit Anand, Adv. Mr. Harvinder Singh Basoia, Adv. Mr. Piyush Garg, Adv. Ms. Khushi Chhetri, Adv. Ms. Jyoti Sharma, AOR Mr. Kirit Javali, Adv. Mr. Shravan Yammanur, Adv. Ms. Mitali Chauhan, AOR Mr. M. Gireesh Kumar, Adv. Mr. Sanjay Singh, Adv. Ms. Sneha Mathew, Adv. Mr. Ankur S. Kulkarni, AOR Mr. Rahul Bajaj, Adv. Mr. Amar Jain, Adv. Mr. Amritesh Mishra, Adv. Ms. Sarah, Adv. Mr. Talha Abdul Rahman, AOR

For Respondent(s): Mr. Tushar Mehta, Solicitor General Ms. Archana Pathak Dave, A.S.G. Mr. Gurmeet Singh Makker, AOR Mr. Gaurang Bhushan, Adv. Ms. Ruchi Kohli, Adv. Mr. Piyush Beriwal, Adv. Ms. Prerna Dhal, Adv. Mr. B.k. Satija, Adv. Ms. Ruchi Kohli, Sr. Adv. Mr. Mukesh Kumar Maroria, AOR Mr. Gaurang Bhushan, Adv. Mr. Aman Mehta, Adv. Mr. Piyush Beriwal, Adv. Mr. Sudarshan Lamba, AOR Mr. Rajeshvari Shankar, Adv. Mr. Udit Dediya, Adv. Mr. Rajat Nair, Adv. Mr. Raj Bahadur Yadav, AOR/Adv. Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Shrirang B. Varma, Adv. Mr. Bharat Bagla, Adv. Mr. Sourav Singh, Adv. Mr. Aditya Krishna, Adv. Mr. Adarsh Dubey, Adv. Ms. Chitransha Singh Sikarwar, Adv. Ms. Aishwarya Bhati, A.S.G. Mr. Shiv Mangal Sharma, A.A.G. Ms. Sonali Jain, Adv. Ms. Sonali Gaur, Adv. Ms. Nidhi Jaswal, AOR Ms. Sonali Jain, Adv. Ms. Sonali Gaur, Adv. M/s Aura & Co., AOR Mr. Mukesh Kr. Verma, Adv. Ms. Priyadarshini Priya, Adv. Mr. Harish Pandey, Adv. Mr. Ankit Raj, Adv. Mr. Krishna Kant Dubey, Adv. Mr. Santosh Ramdurg, Adv. Mr. Yogesh Vats, Adv. Mr. Shreekant Neelappa Terdal, AOR Mr. Aravindh S., AOR Ms. Sonali Jain, Adv. Mr. Anirudh Singh, Adv. Mr. S D Sanjay, A.S.G. Ms. Swati Ghildiyal, AOR Ms. Neha Singh, Adv. Mr. Divyam Aggarwal, Adv. Ms. Pinky Anand, Sr. Adv. Ms. Damini Chawla, AOR Ms. Saudamini Sharma, Adv. Mr. Samrat Pasriccha, Adv. Ms. Chanya Jaitly, Adv. Ms. Adeti Salooja, Adv. Ms. Nayoleeka Purti, Adv. Ms. Madhurima Ghosh, Adv. Ms. Esha Dutt, Adv. Ms. Shaalini Agrawal, Adv. Ms. Shreya Paropkari, Adv. Ms. Mishi Aggarwal, Adv. Mr. Siddharth Pandey, Adv. Ms. Nandita Mishra, Adv. Mr. Sidharth Luthra, Sr. Adv. Mrs. Priya Puri, AOR Mr. Karl P. Rustomkhan, Adv. Mr. Suhail Ahmed, Adv. Mr. Parv Arora, Adv. Ms. Esha Dutta, Adv. Ms. Shreya Paropkari, Adv. Ms. Shaalini Aggarwal, Adv. Ms. Mishi Aggarwal, Adv. Mr. Siddharth Pandey, Adv. Ms. Nandita Mishra, Adv Mr. Rana Mukherjee, Sr. Adv. Mr. Rajeev Kumar Dubey, Adv. Mr. Ruchir Ranjan Rai, Adv. Mr. Ashiwan Mishra, Adv. Mr. Vinod Kumar, Adv. Mr. Krishna Pandey, Adv. Mr. Vaidruti Mishra, Adv. Mr. Aditi Mishra, Adv. Mr. Subham Bahuguna, Adv. Mr. Himanshu Kumar, Adv. Mr. Suraj, Adv. Mr. Kamlendra Mishra, AOR Mr. Amit Rawal, Sr. Adv. Mr. K S Kang, Adv. Mr. Amrendra Kumar Mehta, AOR Ms. Rishika, Adv. Ms. Gunjan Kumari, Adv. Mr. K.K. Venugopal, Sr. Adv. Ms. Pritha Srikumar Iyer, AOR Ms. Chinmayee Chandra, Adv. Mr. Gautam Bhatia, Adv. Ms. Shaalini Agrawal, Adv. Ms. Anwesha Singh, Adv. Mr. Shyam Divan, Sr. Adv. Mr. Sudipto Sircar, Adv. Mr. Raghav Bhatia, Adv. Ms. Arunima Kedia, Adv. Ms. Shubhangi Tripathi, Adv. Mr. Kapil Sibal, Sr. Adv. Ms. Mumtaz Bhalla, AOR Mr. Gaurav Anand, Adv. Mr. Abhik Chimni, Adv. Ms. Moksha Sharma, Adv. Mr. Pranjal Abrol, Adv. Mr. Arvind Datar, Sr. Adv. Mr. Nirnimesh Dube, Adv. Mr. Ankur S. Kulkarni, Adv. Ms. Sonia Dube, Adv. Mr. Debdeep Banerjee, Adv. M/s Lex Regis Law Offices, AOR Mr. P.S. Teji, Sr. Adv. Mr. Abhishek Chauhan, Adv. Mr. R.s.m. Kalky, Adv. Mr. S.p. Singh, Adv. Mr. Ajit Kumar Ekka, AOR Mr. Colin Gonsalves, Sr. Adv. Mr. Manik Gupta, Adv. Mr. Satya Mitra, AOR Mr. Chander Uday Singh, Sr. Adv. Mr. Vivek Sibal, Sr. Adv. Ms. Bidya Mohanty, Adv. Ms. Katyayani Suhrud, Adv. Mr. Abhishek Kalaiyarasan, Adv. Mr. Siddharth S. Chapalgaonkar, Adv. Ms. Shaalini Agrawal, Adv. Mr. Siddharth Pandey, Adv. Ms. Mishi Aggarwal, Adv. Ms. Sneha Sanjay Botwe, AOR Ms. Esha Dutta, Adv. Ms. Bhavya Pande, Adv. Ms. Nandita Mishra, Adv. Mr. Pradeep Rai, Sr. Adv. Mr. Manoj K. Mishra, AOR Mrs. Rajshree Rai, Adv. Mr. Vinay Kumar, Adv. Mr. Vikrant Yadav, Adv. Ms. Farhat Naim, Adv Ms. Modoyia Kayina, Adv. Mr. Paras chauhan, Adv. Mr. Umesh Dubey, Adv. Ms. Madhulika, Adv. Mr. Radeesh Kumar Mt, Adv. Mr. Amulya Dev Mishra, Adv. Mr. Raju Ramachandran, Sr. Adv. Ms. Anjali Sharma, Adv. Ms. Damini Chawla, AOR Ms. Shruti Narayan, Adv. Ms. Shaalini Agrawal, Adv. Ms. Nida Khan Salim, Adv. Mr. Mohammed Afeef, Adv. Ms. Madhurima Ghosh, Adv. Mr. Sanjay Sen, Sr. Adv. Ms. Mandakini Ghosh, AOR Mr. Sayandeep Chakraborty, Adv. Mr. Shivansh Baghel, Adv. Mr. Zal Andhyarjuna, Sr. Adv. Mr. Kapil Sibal, Sr. Adv. Ms. Tahira Karanjawala, Adv. Mr. Arjun Singh Surjewala, Adv. Ms. Sarah Ayreen Mir, Adv. Mr. Pranav Garg, Adv. Mr. Debmalya Banerjee, Adv. Mr. Abhik Chimni, Adv. Mr. Vipul Pathak, Adv. Ms. Liza Vohra, Adv. Mr. Aakash Prasad, Adv. Ms. Gauri Puri, Adv. Ms. Shaalini Agrawal, Adv. Ms. Shreya Paropkari, Adv. Mr. Yash Joshi, Adv. Mr. Pranjal Abrol, Adv. Ms. Moksha Sharma, Adv. Ms. Mishi Aggarwal, Adv. M/S. Karanjawala & Co., AOR Mr. Raj Shekar Rao, Sr. Adv. Ms. Gauri Puri, Adv. Mr. Tanvir Nayar, AOR Mr. Samar Khan, Adv. Mr. Abhishek Bakshi, Adv. Mr. Yagyesh Kumar, Adv. Mr. Anany Rai, Adv. Mr. Gopal Sankaranarayanan, Sr. Adv. Ms. Baani Khanna, AOR Mr. Robin Singh, Adv. Mr. Uday Bedi, Adv. Ms. Varisha Sharma, Adv. Mr. Kapil Balwani, Adv. Ms. Komal Thakkar, Adv. Ms. Shivani Aggarwal, Adv. Ms. Trisha Chandra, Adv. Ms. Smiksha Singhroha, Adv. Mr. Shadan Farasat, Sr. Adv. Mr. Shourya Dasgupta, Adv. Mr. Aman Naqvi, Adv. Ms. Varisha Sharma, Adv. Mr. Yashwant Singh, AOR Dr. Anhishek Manu Singhvi, Sr. Adv. Ms. Jasmine Damkewala, AOR Mr. Divyam Khera, Adv. Ms. Vaishali Sharma, Adv. Mr. Percival Billimoria, Sr. Adv. Ms. Jasmine Damkewala, AOR Ms. Rachita Sood, adv. Ms. Vaishali Sharma, Adv. Mr. Divyam Khera, Adv. Ms. Aishwarya Singh, Adv. Mr. Sourabh Malhotra, Adv. Ms. Mahalakshmi Pavani, Sr. Adv. Ms. Jasmine Damkewala, AOR Ms. Menaka Guruswamy, Sr. Adv. Ms. Jasmine Damkewala, AOR Mr. Himanshu Singh, Adv. Mr. Yash Joshi, Adv. Mr. Akash Prasad, Adv. Mr. J. Sai Deepak, Sr. Adv. Mr. Percival Billimoria, Adv. Ms. Jasmine Damkewala, AOR Ms. Vaishali Sharma, Adv. Mr. Divyam Khera, Adv. Mr. Basava Prabhu S Patil,Adv.Gen.Sikkim,Sr. Adv. Mr. Sameer Abhyankar, AOR Mr. Krishna Rastogi, Adv. Mr. Aryan Srivastava, Adv. Mr. Arijeet Shukla, Adv. Mr. Samarth Kashyap, Adv. Mr. Sivanandh Lahri, Adv. Ms. Manisha T. Karia, Sr. Adv. Miss Kalra Sukhda Kishore, AOR Mr. Deepin Deepak Sahni, Adv. Ms. Ananya Arora, Adv. Ms. Shreya Gupra, Adv. Mr. Varun Khetwani, Adv. Mr. Nakul Dewan, Sr. Adv. Ms. Shalaka Patil, Adv. Mr. Amaan Rahman, Adv. Mr. Ayush Chaturvedi, Adv. Ms. Gahena Gambani, Adv. Ms. Ishika Garg, Adv. Ms. Gathi Prakash, Adv. M/s Trilegal Advocates On Record, AOR Mr. Sumeet Pushkarna, Sr. Adv. Mr. Gaurav Varma, AOR Ms. Neeraj Ahirwar, Adv. Mr. Chinmoy Pradip Sharma, Sr. A.A.G. Mr. Ankit Roy, AOR Mr. Irfan Hasieb, Adv. Mr. Vijay Deora, Adv. Mr. Aditya Agarwal, Adv. Ms. Mrinalini Ramesh, Adv. Mr. Lokesh Sinhal, Sr. A.A.G. Mr. Samar Vijay Singh, AOR Ms. Sabarni Som, Adv. Mr. Aman Dev Sharma, Adv. Mr. Nikunj Gupta, Adv. Ms. Ishika Gupta, Adv. Mr. Gaj Singh, Adv. Mr. Sarthak Arya, Adv. Mr. Sridhar Potaraju, A.A.G. Mr. D. S. Parmar, A.A.G. Ms. Mrinal Gopal Elker, AOR Mr. Abhimanyu Singh -g.a., Adv. Mr. Chinmoy Chaitanya, Adv. Mr. Aditya Chaudhary, Adv. Ms. Silpi S Swain, Adv. Mr. Balaji Subramaniam AAG, Adv. Ms. G. Indira, AOR Mr. P Gandepan, Adv. Mr. Anurag Kashyap, Adv. Ms. Anjali, Adv. Ms. Raniba Pangnila, Adv. Ms. Akash Kundu, Adv. Mr. Atul Jha, A.A.G. Ms. Sugandha Jain, Adv. Mr. Prabodh Kumar, AOR Mr. Anil Shrivastav, A.A.G. Ms. Eliza Bar, Adv. Ms. Disha Singh, AOR Mr. Vivek Jain, A.A.G. Mr. Siddhant Sharma, AOR Mr. Prateek K Chadha, A.A.G. Mr. Naveen Sharma, AOR Mrs. Swati Bhushan Sharma, Adv. Mr. S.k. Sharma, Adv. Mr. Sreekar Aechuri, Adv. Ms. Surbhi Soni, Adv. Mr. Aniket Chauhaan, Adv. Mr. Prashant Bhushan, Adv. Ms. Poulumi Shukla, Adv. Ms. Jasmine Damkewala, AOR Mr. Siddharth Garg, Adv. Mr. V. Shanti Devi, Adv. Mr. Ajay Choudhary, AOR Mr. Sahil Bhalaik, AOR Mr. Tushar Giri, Adv. Mr. Siddharth Anil Khanna, Adv. Mr. Ritik Arora, Adv. Mr. Shivam Mishra, Adv. Mr. Mihir Joshi, Adv. Ms. Ruchira Goel, AOR Mr. Rohan Gupta, Adv. Mr. S. Vinay Ratnakar, AOR Ms. Aishwarya Sudhir, Adv. Mr. Nishit Agrawal, AOR Ms. Kanishka Mittal, Adv. Ms. Deepti Rathi, Adv. Mr. Manish Kumar, AOR Mr. Divyansh Mishra, Adv. Mr. Kumar Saurav, Adv. Mr. Rachit Mittal, AOR Mr. Surjendu Sankar Das, AOR Ms. Annie Mittal, Adv. Ms. Deepanwita Priyanka, AOR Ms. Priyal Sheth, Adv. Mr. Vivek Kumar, Adv. Mr. Abhishek Gautam, AOR Ms. Versha Bharti, Adv. Mr. Raman Singh Kashyap, Adv. Mr. Rajender Kumar, Adv. Ms. Himanshi Bagre, Adv. Mr. Dere Kishor Shankar, Adv. Mr. Pritam Singh, Adv. Mr. Umesh Kumar Shukla, Adv. Mr. Pawan Kumar Saxena, Adv. Mr. Surendra Gautam, Adv. Mr. Abhishek Gautam, AOR Ms. Pallavi Langar, AOR Ms. Pragya Baghel, Adv. Mr. Sujeet Kumar Chaubey, Adv. Mr. C. K. Sasi, AOR Dr. Kk Geetha, Adv. Ms. Meena K Poulose, Adv. Mr. Pukhrambam Ramesh Kumar, AOR Mr. Karun Sharma, Adv. Ms. Anupama Ngangom, Adv. Ms. Rajkumari Divyasana, Adv. Mr. Avijit Mani Tripathi, AOR Mr. T.k. Nayak, Adv. Mr. Avijit Mani Tripathi, AOR Mr. Upendra Mishra, Adv. Mr. P.S. Negi, Adv. Mr. Anando Mukherjee, AOR Ms. K. Enatoli Sema, AOR Mr. Amit Kumar Singh, Adv. Ms. Chubalemla Chang, Adv. Mr. Prang Newmai, Adv. Ms. Yanmi Phazang,, Adv. Ms. Sanjana Saddy , AOR Ms. Shivani Mehta,Adv. Ms. Shailja Singh, Adv. Mr. Kumar Abhishek, Adv. Mr. P. Venkatraju, Adv. Ms. M. Harshini, Adv. Mr. Santosh Kumar Yadav, Adv. Mr. Sravan Kumar Karanam, AOR Mr. Shuvodeep Roy, AOR Mr. Deepayan Dutta, Adv. Mr. Saurabh Tripathi, Adv. Dr. Abhishek Atrey, AOR. Ms. Ishita Bist, Adv. Ms. Ambika Atrey, Adv. Mr. Navneet Gupta, Adv. Mr. Vishnu Shankar Jain, AOR Mr. Kunal Chatterji, AOR Ms. Maitrayee Banerjee, Adv. Mr. Rohit Bansal, Adv. Mr. Varij Nayan Mishra, Adv. Mr. Pashupathi Nath Razdan, AOR Ms. Maitreyee Jagat Joshi, Adv. Mr. Astik Gupta, Adv. Ms. Akanksha Tomar, Adv. Mr. Shubham Bhalla, AOR Mr. Yash, Adv. Mr. Aman Khatri, Adv. Ms. Gauri Bedi, Adv. Ms. Ragini Sharma, Adv. Mr. Rohit Pandey, Adv. Mr. Nishith Bansal, Adv. Mr. Gurkamal Kandhola, Adv. Mr. Kamal Joshi, Adv. Mr. Alex Noel Dass, Adv. *Mr. Aslam Ahmed Jamal, AOR Ms. Aishwarya Sngh, Adv. Mr. Rakesh Shukla, Adv. Ms. Ankita Sharma, Adv. Ms. Anasuya Choudhury, AOR Ms. Epsita Agastya, Adv. Ms. Sudha Pradhan, Adv. Mr. Shameen Yaser, Adv. Mr. Mridunil M Kashyap, Adv. Mr. Bharat Gupta, AOR Mr. T. V. George, AOR Mr. Pankaj Bist, Adv. Mr. Vijay Rawat, Adv. Mr. Karan Chauhan, Adv. Ms. Jyotika Kalra, AOR Mr. Rajesh Gogna, Adv. Mr. Arun Bir Singh Yadav, Adv. Mr. Inderdeep Singh, Adv. Mr. Aditya Jha, Adv. Mr. Ganesh Madhurkar, Adv. Ms. Jayshree Prabhakar Kingre, Adv. Mr. Kishor Appa Shinde, Adv. Ms. Alpana Sharma, AOR Ms. Asha Gopalan Nair, AOR Ms. Nivedita Nair, Adv. Ms. Purti Gupta, AOR Ms. Henna George, Adv. Ms. Mukula Sharma, Adv. Ms. Pooja Aggarwal, Adv. Ms. Sunidhi Sah, Adv. Ms. Khushi Sharma, Adv. Mr. Rahul Khurana, AOR Mr. Udian Sharma, AOR Mr. Kailash Prashad Pandey, AOR Mr. Hitesh Kumar Sharma, Adv. Mr. Amit Kumar Chawla, Adv. Mr. Abhijit.s.kamble, Adv. Mr. Akhileshwar Jha, Adv. Mr. Subhash.s.kadam, Adv. Mr. D.p.singh, Adv. Mr. Mahi Pal Singh, Adv. Mr. Varun Varma, Adv. Mr. Mahendra Kumar, Adv. Ms. Anushka Deshmukh, Adv. Ms. Shreya Jha, Adv. Ms. Niharika Dwivedi, Adv. Ms. Charanjeet Sidhu, Adv. Ms. Swati Vishan, Adv. Ms. Ritika Raj, Adv. Mr. Narendra Pal Sharma, Adv. Mr. Anupam Kumar, Adv. Mr. Jogender Kumar, Adv. Mr. Sanjeev Kumar, Adv. Mr. Pawan Kumar, Adv. Mr. Javed Raza, Adv. Mr. Kamlesh Kumar Pandey, Adv. Mr. Raghavendra Pratap Singh, Adv. Mr. Sandeep Kumar Sharma, Adv. Mr. Desh Pal Singh, Adv. Mr. Prince Raj, Adv. Ms. Supriya Juneja, AOR Ms. Neha Rathi, AOR Mr. Parth Samuel, Adv. Ms. Kajal Giri, Adv. Ms. Somya Kumari, Adv. Mr. Prateek Yadav, Adv. Mr. Praveen Swarup, AOR Mr. Tushar Sannu, Adv. Mr. Praveen Swarup, Adv. Ms. Akansha Vidyarthi, Adv. Mr. Devesh Maurya, Adv. Mr. Rohit Swarup, Adv. Mr. Yunus Malik, Adv. Mr. Sukhamrit Singh, Adv. Mr. K.p. Singh, Adv. Mr. Ved Prakash, Adv. M/S. Krishna & Nishani Law Chambers, AOR Mrs. Manjula Biswas, Adv. Mr. Surendra Kumar, Adv. M/s V. Maheshwari & Co., AOR Mr. Vishal Arun Mishra, AOR Mr. Vivek Sharma, AOR Dr. Vijay Kumar Sharma, Adv. Mr. Siddharth K Garg, Adv. Mr. Pranav Sachdeva, AOR Mr. Sanyam Jain, Adv. Mr. P Rohit Ram, Adv. Intervenor-in-person, AOR Ms. Komal Mundhra, AOR Mr. Aniket Bhattacharyya, Adv. Ms. Karan Khanna, Adv. Ms. Laxita Upadhyay, Adv. Mr. Sanjeev Kumar, AOR Mr. Sanjeev Kumar Aggarwal, Adv. Mr. Bhupendra Singh, Adv. Mr. Rahul Kumar, Adv. Mr. Ram Narayan Mohanty, Adv. Mr. Mohit Kumar Singh, Adv. Mr. Veer Prataap Singh, Adv. Ms. Bharti Tyagi, AOR Ms. Bhakti Pasrija, Adv. Ms. Prenaa Singh, Adv. Mr. Moksh Pasrija, Adv. Mr. Vikash Kumar, Adv. Mr. Pratik R. Bombarde, AOR Mr. Abhishek Kumar, Adv. Mr. Jitendra Kumar, Adv. Ms. Kirti Anand, Adv. Mr. Subhash Kumar, Adv. Mr. Devendra Singh, Adv. Mr. Ashish Bansal, Adv. Mr. Abhay Anil Anturkar, Adv. Ms. Bhavya Pande, Adv. Mr. Dhruv Tank, Adv. Ms. Surbhi Kapoor, AOR Mr. Sarthak Mehrotra, Adv. Ms. Subhi Pastor, Adv. Mr. Bhagwant Deshpande, Adv. Mr. Sumeet Lall, AOR Mr. Divyadeep Chaturvedi, AOR Ms. Yugandhara Khanwilkar, Adv. Ms. Namrata Shah, Adv. Mr. Amit Verma , AOR Mr. Akshay Verma, AOR Mr. Manish Kumar Vikkey, AOR Mr. Malak Manish Bhatt, AOR Mr. Mrigank Prabhakar, AOR Ms. Sindoora Vnl, AOR Mr. Yadav Narender Singh, AOR Mr. Yoginder Handoo, AOR Mr. Harisha S.R., AOR Mr. Parijat Sinha, AOR Ms. Aditi Tripathi, AOR M/S. Subash Chandran & Kavitha Law Associates, AOR Applicant-in-person Mr. Anil Kumar Mishra-i, Adv. Mr. Supantha Sinha, Adv. Mr. Navneet Jha, Adv. Mr. Rahul Singh, Adv. Mr. Aditya Jain – I, Adv. M/s J & D Law Offices, AOR Mr. Anilendra Pandey, AOR Ms. Kirti Ahuja, Adv. Ms. Kanika Ahuja, Adv. Ms. Archna Jain, Adv. Ms. Amrita Mishra, Adv. Mr. V. K. Biju, AOR Mr. Binay Kumar, Adv. Mr. Kumar Sambhrant Krishna, AOR Mr. Rajesh Singh Chauhan, Adv. Mr. S.N. Terdal, AOR Mr. Sandeep Singh, Adv. Mr. Vikrant Rana, Adv. Mr. Sanjeev Narang, AOR Mr. Surendra Gautam, Adv.