Allow Cookies!
By using our website, you agree to the use of cookies
High Court of Kerala on Monday admitted public interest litigation for taking action against actor Mohanlal in a case relating to possession of ivory tusks.
The PIL was filed by one Palouse A.A, by whom earlier criminal complaint was filed before vigilance court in 2012 after income tax authorities seized four elephant tusks from Mohanlal's residence in 2012.
Later, the Government granted permission to Mohanlal under Section 40(4) of the Act to declare the possession of the tusks. Based on the declaration, the Government issued certificate of ownership to him in respect of the tusks. Taking note of this, the High Court had allowed the actor's challenge against quick verification enquiry ordered by the Vigilance Court, holding that the possession of tusks cannot be regarded as illegal anymore in the light of declaration.
Advocate Rashmi Gogoi made appearance on the Behalf of Mohanlal and requested for adjourning the case for appearance by a senior lawyer. Senior Government pleader Nagarajan appeared for the Forest Department.
The bench of CJ Hrishikesh Roy and Justice A K Jayasankaran Nambiar posted the case on July 11 by granting the request.
86540
103860
630
114
59824