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On a petition filed before the Rajasthan High Court for the relocation of tigers, the court ordered the relocation of a tiger to the Mukundra Hills Tiger Reserve (MHTR), and two tigresses from the Ranthambore National Park (RNP). The petitioner is a wildlife activist, Ajay Dubey, sought that the state authorities should shift T-91 back to Ramgarh Vishdhari Wildlife Sanctuary from MHTR. Furthermore, he contended that the state authorities must not act in contravention with the guidelines laid down by the National Tiger Conservation Authority (NTCA), and should get the approval as per the mentioned guidelines for the relocation of any other tiger from MHTR.
The petitioner went on contending that indeed the NTCA approved the relocation of Tiger T-91 to the northern part of the MHTR, but the state authorities shifted it to the southern part of the MHTR, which is unlawful. Further, the petitioner contended that the state government acted in violation of the Wildlife Protection Act, 1972. He said that the tiger should not have been relocated to a place wherein it could not get enough prey and wherein the villagers continued to stay. The reserve to which the tiger was relocated did not satisfy the conditions of the NTCA either, and it is a newly established and underdeveloped tiger reserve.
In light of the above contentions, the court declared that the Chief Wildlife Warden has the authority to decide on the relocation of the tiger to the reserve. Additionally, the court stated that the experts’ decision should not be substituted, and therefore, the relocation of two tigresses was necessary. There is no justifiable reason for the interpreters of the law to restrict the implementation of the project of re-introduction/translocation of two female tigers in the southern part of MHTR. For biological reasons, it is necessary to shift the female tigers to the southern part wherein already a male tiger, possibly stressed, is present.
The court also said that NCTA restored the 'in-principal approval' and 'final approval' for the relocation of tigresses only when it is satisfied with the compliance of the Chief Wildlife Warden and the state authorities.
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