AI Structured Summary
Not yet generated for this judgment
Judgment
Heard Mr. B.Ravi Chandra, learned counsel for the petitioner and Ms. Pramada, learned Government Pleader for Forests.
By filing this public interest litigation petitioner seeks the following reliefs:
“1. To identify the tiger with respect to the incidents happened on 11.11.2020 and also on 29.11.2020 in Asifabad District, Telangana.
To direct the respondents to take steps either to capture or tranquilize the tiger under the guidance of National Tiger Conservation Authority.
To monitor the movements of the tiger by installing cameras and using other motion detectors as per the guidelines issued by the National Tiger Conservation Authority and inform the same to the villagers on daily basis.
To provide adequate security to the tribal people who go into forest for food and water.
To provide weapons and other scientific tools to the frontline officers viz., forest beat officers and forest range officers.
To frame uniform guidelines for paying compensation to the victims depending upon their age, study and future aspects.”
Subject matter of the public interest litigation is that on 11.11.2020, one person by the name of Sidam Vignesh was killed by a tiger at Digida falling within Khagaznagar forest division near the Telangana – Maharashtra border. Again on 29.11.2020, a fifteen year girl called Pasula Nirmala of Kondapalli Village of Kumaram Bheem Asifabad District was killed by a tiger. Therefore, the prayer has been made to identify the tiger and thereafter to capture the tiger. We find the relief sought for by the petitioner to be quite absurd to warrant serious consideration of the Court.
At this stage, learned Government Pleader submits that the family members of the victims of tiger attack, who have died, have been paid compensation to the tune of Rs.5.00 lakhs each. In addition, the dependants have also been provided employment on contract basis.
In the circumstances, we do not find any good reason to continue with the present proceedings.
Public interest litigation is accordingly disposed of.
Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.