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Judgment
In this Original Application, the applicant has raised the grievance as against respondent no. 13, Slaughter House, i.e. M/s Slaughter House, Nagar Nigam functioning in Kamela Colony, Saharanpur, Uttar Pradesh with the allegation that the slaughter house was undertaking slaughtering operations without complying with the norms of effluent disposal and proper solid waste management as prescribed by UPPCB. The Tribunal by order dated 02.01.2024 had directed issuance of Notice to the respondents and further direction to respondent no. 4, UPPCB to file the status report.
The factual and action taken report in compliance of the said order has been filed by the UPPCB on 19.02.2024 disclosing that respondent no. 13 was issued the show cause notice and after considering the reply, it was found that respondent no. 13 was not complying with the requisite directions and the effluent was found to be more than the prescribed effluent discharged norm. Accordingly, order dated 10.02.2024 was passed imposing the EC of Rs. 6,30,000/- for the period from 07.06.2023 (date of inspection) to 08.08.2023 and the respondent no. 13 was required to deposit the said EC with a period of 15 days. The report further reveals that respondent no. 13 was sealed by the District Administration and Regional Officer, UPPCB on 13.02.2024 and the closure report has been placed on record as Annexure-3 to the factual and action taken report.
Central Pollution Control Board in July, 2023 has issued “Classification of Industrial Sectors into Red, Orange, Green and White Categories: A Tool for Progressive Environmental Management” whereby the Slaughter Houses have been included in the ‘Red’ Category of Industries posing grave danger to the environment.
In view of this, at this stage, nothing further is required to be done in this OA. Hence, OA is disposed of directing the UPPCB to file the report before the Registrar General of the Tribunal within three months by e-mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF disclosing the status of recovery of the EC in pursuance to the order dated 10.02.2024. If found necessary, the matter may be listed for consideration before the Tribunal.
It is made clear that this order will not affect the right of respondent no. 13 to challenge the order of imposition of EC in Appeal which will be decided on its own merit.