AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 106 wordsIt is not in dispute as has been brought to our notice by learned Additional Solicitor General that the Central Government in exercise of power conferred under Section 38(1) of the Prevention of Cruelty to Animals Act, 1960 has framed Rules on 23rd May, 2017 known as Prevention of Cruelty to Animals (Care and Maintenance of Case Property Animals) Rules, 2017.
This Court had issued notice only confining to this relief. Since that relief has been granted by the Central Government under Rule 3 and 4 of 2017 Rules, we dispose of the writ petition as being rendered infructuous.
Pending applications, if any, stand disposed of.