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Judgment
C.V.N. Sastri, J.—Heard the learned Counsel for both parties.
In view of the Judgment of this Court in J. Gopalan Vs. Municipal Corporation of Hyderabad and others, and the recent judgment of the Bombay High Court as reported in the Indian Express, Visakhapatnam dated 6-10-1998 as also the Memorandum of Understanding dated 21-7-1995 between the Bangalore City Corporation and Compassion Unlimited Plus Action on Dog Pound, Koramangala, this writ petition is disposed of with a direction to the petitioner to submit the Pilot Project proposals regarding sterilisation and immunisation of stray dogs to the respondent-Municipal Corporation within three months from to-day. On such submission of the proposals by the petitioner, the respondent-Municipal Corporation shall duly consider the same and pass appropriate orders thereon within a period of two months thereafter. In the meantime, the respondents may destroy or kill only critically ill, violent, fatally injured and rabid dogs, after properly identifying such dogs, by injecting them with Sodium Pentothol. There will be no order as to costs.