The Honorable Supreme Court has two set of cases, one set challenges the Division Bench Judgement Of Madras High Court which is filed by Animal Welfare Board of India challenging ... the validity of TNR Act and enforcing the validity of the MoEF notification and another set of cases challenges the Division Bench Judgement of Bombay High Court upholding the MoEF Notification and the corrigendum issued by government of Maharashtra which prohibited all bullock-cart races, games, training,etc., against the said judgement an review petition was filed against the said judgement which was dismissed and aggrieved by the same, the present special leave petition is filed.