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AP HC: Registry to List Plea Challenging Illegal Detention of 195 Bovine Animals - (20 Jun 2024)

CIVIL

Andhra Pradesh High Court while observing that in matters concerning the welfare of animals court cannot be stopped from exercising inherent jurisdiction, has directed its registry to list plea challenging the illegal detention of 195 bovine animals.

Tags : ANDHRA PRADESH HIGH COURT   BOVINE ANIMALS   INHERENT JURISDICTION  

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