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The High Court of Uttarakhand while hearing the petition filed by Mr. Narayan Dutt Bhatt regarding the instructions for restricting the movement of horse carts or tongas from India to Nepal and vice versa through the Champawat district. The main motive of the petitioner was regarding checking of vaccination of the horses and other infections, before they enter in Indian territory. The scope of the petition extended to protection and welfare of animals by the HC. Emphasis was given to Prevention of Cruelty to Animals Act (PCA), law prevailing for the welfare and protection of animals.
The bench that was constituted to give judgement consisted Justice Rajiv Sharma and Justice Lok Pal Singh. The bench stated that “ the corporations, Hindu idols, holy scriptures, rivers have been declared as legal entities, it is very important to protect and adopt welfare of the animals including avian and aquatic. Animals should be recognised as legal entities and be given equal rights that of humans. It is there right to live in a healthy and safe environment.”
Court after considering the matter issued certain guidelines and instructions in its judgment that has to be relied on.
The main objective of the court was in context of protecting the animals, as life is not merely about survival or existence, it is also about the quality of the existence. To provide a quality life to the animals Uttarakhand High Court has given them the status of legal entities.
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