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Judgment
In this original application, Applicant has raised a grievance against the slaughter house operated by M/s. Al-Noor Exports functioning in Village Shernagar, 9th Jansath Road, Muzaffarnagar, Uttar Pradesh.
The grievance of the Applicant is that the slaughter house is operating without complying with the norms of effluent disposal and proper solid waste management. Further plea is that on account of improper and illegal disposal of effluent including Type-I and Type-II waste enormous environmental degradation is being caused.
Learned Counsel for the Applicant has pointed out that the Applicant had sent the representation Annexure No. 6 to the Central Pollution Control Board, but no action has been taken. She also submits that another representation was sent to the Uttar Pradesh Pollution Control Board but on that representation also no action has been taken. A perusal of Annexure No. 6 reveals that a copy thereof was forwarded to the Chairman, Uttar Pradesh Pollution Control Board (UPPCB).
Having regard to the nature of the issue raised in the OA, we are of the opinion that at the first instance, the issue needs to be looked into by the UPPCB.
Hence, we dispose of the present OA directing the Chairman, UPPCB to duly consider the grievance of the Applicant and take appropriate remedial action in accordance with law. Let this exercise be completed within a period of three months from the date of receipt of a copy of this order. The action taken report will be submitted before the Registrar General of this Tribunal by e-mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF. If found necessary, the matter will be listed before the Bench for consideration.
The OA is accordingly disposed of.
A copy of this order be forwarded to the Chairman, UPPCB by e-mail for compliance.