SUPREME COURT OF INDIA

Before:- Dr. A.S. Anand, C.J., R.C. Lahoti and Brijesh Kumar, JJ.

Writ Petition (C) No. 47 of 1998 with SLP (C) No. 1474 of 1998. D/d. 22.1.2001.

Navin M. Raheja - Petitioner

Versus

Union of India and others - Respondents

Management of Zoos - State Secretaries held a meeting on in which status of Zoos, as maintained in various State is in the country, came up for consideration - Certain decisions were taken for improving management on Zoos, but certain further steps are required to be incorporated and by the next date.

[Para 1]

ORDER

Dr. A.S. Anand, C.J. - We are informed that a meeting of the State Secretaries was held on 27-11-2000 in which status of zoos, as maintained in various States in the country, came up for consideration. The issue arising out of killing and skinning of a tigress in Hyderabad Zoo was also discussed. Learned Solicitor-General submits that in that meeting certain decisions were taken for improving management of zoos, but certain further steps are required to be incorporated and by the next date, he would be in a position to suggest what type of improvements in management of zoos can be effected to deal effectively with the existing unsatisfactory manner in which the zoos are being established and maintained in various States.

2. List after four weeks for directions at the end of the Board after listing of fresh matters.

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