G.R.MOOLCHANDANI,JJ. - (1.) In pursuance of the directions issued in this petition on 26.7.2016, the Secretary, Animal Husbandry Department Mr. K.L. Meena present in person along with learned Addl. Advocate General Dr. P.S. Bhati and submitted the compliance report in which it is stated that in compliance of the order dated 4.5.2015, the "Animal Welfare Organisations" have already been established in all most all the Districts of the State of Rajasthan and in some of the Districts, the registration of the Societies were made prior to passing of the order dated 26.7.2015 and in remaining Districts, except one, i.e., Jalore District, registrations are made after 26.7.2016. Along with the compliance report, certain registration certificates have also been annexed.
(2.) Learned counsel appearing for the petitioner submits that though the registrations of the societies have been made, but those societies were not constituted in accordance with the Rule 3 of the Prevention of Cruelty to Animals (Establishment and Regulation of Societies for Prevention of Cruelty to Animals) rules, 2001 (hereinafter referred to as 'the Rule of 2001' for brevity), therefore, it is the non - compliance of the order passed by this Court dated 4.5.2015.
(3.) After perusing the rule 3 of the Rules of 2001, so also, the constitution of the societies, which is said to be registered, we are of the opinion that these societies were not constituted in accordance with Rule 3 of the Rules of 2001, more so, the societies are registered in contravention of order passed by this Court on 4.5.2015.;