D.N.PATEL, J. - (1.) This writ petition has been preferred with the following prayer: "That the petitioner is desirous of filing this writ application commanding upon the respondents to take measures as per law established to capture the ferocious elephant, so that life and property of the innocent persons be saved."
(2.) Learned counsel for the petitioner has argued out the case at length and submitted that the elephant has been declared as the State Animal in the State of Jharkhand.
(3.) It is further submitted by the learned counsel for the petitioner that in 22 States of India, there are elephants and as per one Survey carried out by the concerned Ministry, total elephants in the country is 30,051, out of which, 688 elephants are in the State of Jharkhand which is approximately 2% of total strength of the elephants in India.;