Government Law College, Mumbai, in association with the Wildlife Conservation Trust, presents the 8th Wildlife Protection Government Law College National Moot Court Competition, 2026-27. The Wildlife Protection Government Law College National Moot Court Competition is India’s first wildlife conservation-focused Moot Court Competition. This year’s event marks its eighth edition, with a view to creating awareness of the challenges faced by wildlife among law students. The Competition is scheduled to be held in a hybrid format, with the Preliminary and Quarter-Final Round of Arguments held online on 5th December, 2026, and the Semi-Final & Final Rounds of Arguments held offline on 8th & 9th January, 2027, at Government Law College, Mumbai.
FORMAT OF THE MOOT:
A maximum of 20 teams shall participate in the Preliminary Rounds of the 8th Wildlife Protection Government Law College National Moot Court Competition, 2026-27. The Competition will be conducted in a hybrid mode. The Preliminary and Quarter-Final Round of Arguments will be held online on 5th December, 2026 (Saturday) and the Semi-Final Round and Final Round of Arguments will be held offline on 8th — 9th January, 2027 (Friday & Saturday) in Mumbai. Eminent lawyers and Judges of the highest standing in India, academicians and experts in the field of wildlife and forest law shall converge to adjudicate the various rounds of the Competition. A Panel Discussion will also be held Offline on 8th January, 2027 at Government Law College. The awards given out include prizes for the Best Team, Second-Best Team, Best Speaker, Second-Best Speaker, Best Memorial and Second-Best Memorial.
SCHEDULE:
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Deadline for Provisional Registration (Via Mail) for Teams — 3rd November, 2026
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Last Date for Registration for all Teams (Online Form and Payment) — 8th November, 2026
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Last Date to seek Clarifications to the Moot Proposition — 10th November, 2026
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Tentative Release of Clarifications to the Proposition — 15th November, 2026
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Last Date for submission of Soft Copy Memorials — 28th November, 2026
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Last date for submission of Soft Copies of Compendiums — 30th November, 2026
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Preliminary and Quarter-Final Round of Arguments (Online Via Zoom) — 5th December, 2026
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Last day for submission of Hard Copies of Memorials & Compendiums — 3rd January, 2027
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Panel Discussion (Offline in Mumbai) — 8th January, 2027
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Semi-Final & Final Rounds of Arguments (Offline in Mumbai) — 9th January, 2027
REGISTRATIONS:
All interested colleges must provisionally register themselves by sending an e-mail to wpm.glc@gmail.com. The last date to provisionally register is 3rd November, 2026, by 11:59 p.m. IST. Only after the provisional registration has been confirmed shall a link to a Google Form and details for the payment of registration fees be provided.
A nominal registration fee of Rs. 5000/- (Rupees Five Thousand Only) must be paid by each registering team. The Registration Fee must be paid via NEFT, the details of which shall be provided once the provisional registration has been confirmed. This Registration Fee is inclusive of accommodation which shall be provided at the cost of the Organisers for teams residing outside of Mumbai.
If you require any further information or assistance with respect to this Competition, you may email us at wpm.glc@gmail.com or mcaglc@gmail.com.
ELIGIBILITY:
Participation is restricted to bona-fide law students enrolled either in the 3-year L.L.B Law course, or a 5-year integrated Law course studying in India. Participation is limited to only one team per college or university. Cross college/university teams are strictly prohibited
AWARDS:
The following awards shall be presented:
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Best Team – ₹25,000/-
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Second-Best Team – ₹15,000/-
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Best Speaker – ₹6,000/-
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Second-Best Speaker – ₹4,000/-
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Best Memorial – ₹6,000/-
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Second-Best Memorial – ₹4,000/-
All participants will receive E-Certificates of Participation. All award winners present in Mumbai will be given physical Certificates of Merit, while the rest will receive the same in electronic form.
ABOUT THE ORGANISERS:
Government Law College, Mumbai, established in 1855, is the oldest law college in Asia, a pioneer in legal education – an institution par excellence. The generations of legal luminaries who have been nurtured by this unique institution have made seminal contributions to the evolution of the Indian Legal System. Sir Dinshaw Mulla, Mr. A. A. A. Fyzee and Dr. B. R. Ambedkar have all been the principals of this venerated institution. Former Chief Justices of India including Mr. Harilal Kania – the first Chief Justice of India, Mr. P. N. Bhagwati, Mr. S. H. Kapadia, Mr. M. H. Kania and Mr. S. P. Bharucha all began their careers at GLC. The Hon’ble President of India, Her Excellency, Ms. Pratibha Patil, Mr. Soli Sorabjee, Mr. Fali Nariman, Mr. Anil Divan, Mr. T. R. Andhyarujina and Mr. Goolam Vahanvati have all been students of this very institution.
The Wildlife Protection Government Law College National Moot Court Competition is organized in association with the Wildlife Conservation Trust (WCT). The Wildlife Conservation Trust was envisioned to preserve and protect India’s rich natural heritage. Currently, WCT works in and around 170 Protected Areas across 23 states and four Union Territories in the country covering
82% of India’s tiger reserves, 25% of the national parks and sanctuaries, and impacting a population base of approximately 3.5 million people.
The Supporting Partner for the 8th Wildlife Protection Government Law College National Moot Court Competition, 2026-27, is the Rohini Nilekani Philanthropies Foundation. Rohini Nilekani Philanthropies Foundation is a trust-based, collaborative philanthropy chaired by Ms. Rohini Nilekani. It believes that lasting social change begins with a strong Samaaj working alongside the Sarkaar and Bazaar. With over three decades of experience in civic engagement, it supports leaders, ideas, and institutions across education, water, gender equity, environment, and justice. The organization has granted over ₹110 crores to 292 partners while supporting 155 current grantees. It emphasizes empathy, co-creation, and patient, unrestricted funding to drive long-term systemic change.
THE PANEL DISCUSSION:
The Wildlife Protection Government Law College National Moot Court Competition is accompanied by a Panel Discussion which delves into current socio-legal questions that often relate closely to the Moot Proposition. The Panel Discussion features eminent personalities from the fields of environmental law, wildlife conservation and media among others. This discussion offers unique insights into contemporary legal and societal issues.
Last year, an insightful discussion was held on “Importance of Healthy Coastal Wetlands in the Face of Climate Breakdown,” featuring Prof. Kishu Daswani, Mr. Stalin Dayanand and Mr. Shaunak Modi as panellists, with Ms. Meenaz Kakalia as the moderator. We are pleased to announce that the Panel Discussion for this edition will take place offline on 8th January, 2026 at Government Law College, Mumbai. We extend a warm invitation to all those interested in attending the Panel Discussion.
THE MOOT PROPOSITION:
The Moot Proposition revolves around allegations of illegal wildlife trade at a heritage market and examines the failure of law enforcement authorities to act on evidence of offences under the Wildlife (Protection) Act, 1972. It investigates the maintainability of a criminal writ petition seeking the registration of an FIR, the applicability of statutory complaint procedures, and the rights of proposed accused persons to be heard at the pre-investigation stage. It also explores the admissibility of sting recordings, the legal implications of unregistered wildlife trade, and the High Court’s power to ensure effective enforcement of wildlife protection laws.
CONTACT
For any queries, kindly contact us at:
E-mail Address: wpm.glc@gmail.com or mcaglc@gmail.com
Registrations: Ms. Nidhi Prakash (+91 87576 44034)
Memorials: Mr. Meet Narsinghani (+91 93706 16230)
Accommodation and Travel: Ms. Seeya Wani (+91 90822 40935)
For the Schedule, click here.
For the Official Rules, click here.
