Order
1. This writ petition has been filed by the petitioner alleging that the provisions contained under the Prevention of Cruelty to Animals Act, 1960 are not fully implemented by the various States. All the State Governments were impleaded as party-respondents and some of the States have filed their responses.
2. Heard the petitioner's counsel. The main grievance of the petitioner is that in many States the State Animal Welfare Boards are not constituted and therefore, implementation of the provisions of the Act and the Rules are not done effectively.
3. It is also pointed that the Animal Welfare Boards in the States are not taking effective steps to establish Societies for Prevention of Cruelty to Animals (SPCAs) in every district as contemplated under Rule 3 of the Prevention of Cruelty to Animals (Establishment and Regulation of Societies for Prevention of Cruelty to Animals) Rules, 2001.
4. Some of the States have submitted that they have filed a statement to the effect that these SPCAs had already been constituted in all the States (sic districts).
5. We direct the States, which have not constituted the State Animal Welfare Boards to constitute within a period of three months and also to see that the Society for Prevention of Cruelty to Animals (SPCAs) be also constituted in every district as contemplated under the Rules.
6. A copy of this order be sent to the Chief Secretary of all the States to do the needful.
7. The sum of Rs 1,11,363 which is lying in FDR may be made available to the Delhi State Animal Welfare Board as and when the same matures.
8. The writ petition is disposed of accordingly.
Court Masters