- (1.) Heard counsel on either side. This Court has passed an order on 28.03.2005 for proper and effective implementation of the provisions of Prevention of Cruelty to Animals (Establishment and Registration of Societies for Prevention of Cruelty to Animals) Rules, 2000 and Environment Protection Act, 1986, Solid Wastes (Management and Handling) Rules, 2000 and Prevention of Cruelty to Animals (Slaughter House) Rules, 2000 etc. The position was reiterated by this Court again by its order dated 23.08.2012 wherein positive directions were given to all the State Governments and the Union Territories to constitute the Committees in terms of decision of Union of India dated 26.04.2012.
(2.) A few States have already complied with the order but some of the States are yet in comply with the order and the time granted for the same is over.
(3.) In such circumstances, we are giving further time, as a last opportunity, to the State Governments and the Union Territories to constitute Committees. In case, the Committees are not constituted before the next date of hearing the concerned Secretaries of the Department of Environment and Forest of the States/Union Territories will have to be present to explain why this Court's order has not been complied with.;