Case No: WPC/14706/2022
Summary:
This PIL raises concern over the plight of wild elephants susceptible to illegal poaching, railway inside sanctuaries and territorial forest divisions. The petitioner pleads that the increasing instances of such atrocities against elephants reflect the apathy , indifference and negligence of the officials of the Department of Forest and Environment , among others. The petitioner seeks the court to direct opposite parties to notify an d implement more stringent penal legislation similar to the Wildlife (Protection) (Assam Amendment) Act, 2009, which increase fine amounts and sentences for repeat offenders.
Sl No | Order Date | Order | Youtube Link |
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1 | 16-11-2020 | 54.59 KB | Not Live Streamed |
2 | 22-06-2022 | 100.66 KB | Not Live Streamed |
3 | 28-06-2022 | 101.22 KB | link |
4 | 05-07-2022 | 220.3 KB | link |
5 | 25-07-2022 | 117.32 KB | link |
6 | 08-08-2022 | 151.23 KB | link |
7 | 10-08-2022 | 105.43 KB | Not Live Streamed |
8 | 25-08-2022 | 232.14 KB | link |
9 | 15-11-2022 | 125.7 KB | link |
10 | 13-12-2022 | 123.59 KB | link |
11 | 22-12-2022 | 163.64 KB | link |
12 | 18-01-2023 | 173.67 KB | link |
13 | 13-03-2023 | 135.68 KB | link |
14 | 19-04-2023 | 178.05 KB | Not Live Streamed |
15 | 09-05-2023 | 361.77 KB | link |