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[Cites 21, Cited by 0]

National Green Tribunal

Anupam Verma vs State Of Uttar Pradesh on 28 August, 2025

Item no. 2
                                                            (Court No. 2)

                BEFORE THE NATIONAL GREEN TRIBUNAL
                    PRINCIPAL BENCH, NEW DELHI.

          (Through Physical Hearing with Hybrid V.C. Option)

                      Original ApplicationNo.841/2024

                  (I.A No. 686/2024 and I.A No. 673/2024)




1. Anupam Verma
District President
Bhartiya Kisan Union Tikait Barabanki
Village and Post Harakh, Barabanki                                ...Applicant


                                 Versus

1. State of Uttar Pradesh
Through Additional Chief Secretary/Principal Secretary
Environment, Forest and Climate Change
5th Floor, Kendriaya Bhawan, Sector H, Sector-A
Aliganj, Lucknow, Uttar Pradesh 260224
Email: [email protected].

2. Uttar Pradesh Pollution Control Board
Through Member Secretary, Building No. TC-12V
Vibhuti Khand, Gomti Nagar Lucknow-226010
Email : [email protected].

3. Chairman of Agriculture Produce
Export Development Authority
3rd Floor, NCUI Building 3, Siri Institutional Area
August Kranti Marg, Opp. Asiad Village
New Delhi -110016
Email : [email protected].

4. M/s. Amroon Foods Private Limited
Barabanki, Amarsanda, Uttar Pradesh 225302
Email: [email protected].                                 ...Respondents

Counsel for the Applicant:

None for the Applicant Counsel for the Respondents:
Ms. Priyanka Swami, Advocate for respondent no. 1-State of U.P. Ms. Sthavi Asthana, Advocate for respondent no. 2-UPPCB. Ms. Vidushi Tripathi, Advocates for respondent no. 3-APEDA (through VC).

O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -2- Mr. Sanjeev Ralli, Senior Advocate with Mr. Yash Sharma, Advocate for respondent no. 4- M/s. Amroon Foods Private Limited. PRESENT:

HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER __________________________________________________________________________________ Judgment reserved on:- 26.05.2025 Judgment pronounced on:- 28.08.2025 ___________________________________________________________________________ Judgment PRONOUNCED BY: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JM
1. The Applicant- Mr. Anupam Verma, District President, Bhartiya Kisan Union (Tikait), Barabanki, District, Uttar Pradesh has sent to this Tribunal by post the present letter petition dated 17.11.2023 (Pages 1 and 2 of the paper book), which was treated and registered as Original Application (O.A.) No. 841/2024 for exercise of suo motu jurisdiction as per observations made by Hon'ble Supreme Court in Municipal Corporation of Greater Mumbai V/s. Ankita Sinha and others 2021 SSC Online SC 897.

Grievances of the applicant

2. The applicant has raised the grievances that Slaughter House, named M/s Amroon Foods Private Limited, situated in Barabanki is discharging untreated effluents and dumping animal remains into River Reth in violation of environmental norms causing water and air pollution, damage to environment and posing health hazards to local inhabitants.

3. The relevant part of the letter petition enumerating grievances of the applicant reads as under:

O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -3- "विषयः-अमरून फूड्स प्राइिेट लिलमटे ड, (स्िाटर हाउस) बाराबंकी में व्याप्त अलनयलमतताएं ि जनपद बाराबंकी ि पडोसी जनपदो से ककसानों के चोरी ककये हुए जानिरो को काटा जाता है जजसे रोके जाने के सम्बन्ध में।
X X X X जनकहत में लनिेदन है कक आपका ध्यान असरून फूड्स प्राइिेट लिलमटे ड, जजिा बाराबंकी में स्िाटर हाउस में व्याप्त अलनयलमतताओं की ओर आकवषित करना चाहता हूूँ जैसा की ज्ञात है कक स्िाटर हाउस चिाने के लिए माननीय सुप्रीम कोटि एिं नेशनि ग्रीन किब्यूनि द्वारा स्पष्ट कदशालनदे श समयसमय पर जारी ककये जाते रहे हैं परन्तु उपरोक्त स्िॉटर - हाउस इन कदशालनदे शों का स्पष्ट उल्िघन करता रहा है जो लनम्न है-
1. जानिरों को याडि में न उतार कर बन्द गाकडयों से सीधे स्िॉटर हाउस के अन्दर िे जाते है । जजसमें जनपद ि पडोसी जनपदों को ककसानों के चोरी ककये हुए जानिरो को काट कदया जाता है ।
2. मानक के विपरीत जानिरों के बच्चों को जो 3 माह के अन्दर होते है ि गर्िस्थ जानिरों को र्ी काटा जाता है जजसका साक्ष्य मौजूद है ।
3. बाि श्रलमकों द्वारा कायि कराया जा रहा है ।
4. फैक्ट्िी से लनकिे जानिरों के अिशेषों ि गन्दा खून ि गन्दा पानी को बगि की रे ठ नदी में रात में फेंक कदया जाता है जबकक सेंिि मोटर व्हीकि अलधलनयम 2016 के अधीन स्पष्ट है कक कटान के बाद अिशेषों को बन्द गाकडयों में िाया िे जाया जाएगा अिशेषों को रे ठ नदी में बहाने पर आस पास के ग्रामीणों में र्ारी रोष है जो जि प्रदष ू ण का कारण र्ी बनता जा रहा है पयाििरण अलधलनयम 1986 एिं जि प्रदष ू ण लनिारण अलधलनयम का खुिा उल्िंघन उपरोक्त स्िॉटर हाउस द्वारा ककया जा रहा है ।
5. स्िॉटर हाउस का बना याडि मानक के विपरीत है क्ट्योंकक याडि से जानिरो को स्िॉटर हाउस तक िे जाने में आम रास्ता अिरूद्ध होता है जजसमें कई गाूँिो की जनता को कविनाई का सामना करना पड़ता है उस याडि को िहाूँ से हटाकर स्िॉटर हाउस के पास बनाया जाये।
6. फैक्ट्िी पर तैनात डॉक्ट्टरों का पैनि र्ी स्िाटर हाउस के साथ लमिीर्गत में शालमि रहता है जो कक 'मरे हुए बीमार ि गर्िस्थ पशुओं को र्ी जाूँच में पास कर दे ते है तथा डाक्ट्टरों की पैनि के नाम की लिस्ट ि मोबाइि नम्बर स्िाटर हाउस के गेट पर चस्पा की जाये।
7. स्िॉटर हाउस के प्रबन्धक िोजो जोसेफ ि उप प्रबन्धक मेराजूद्दीन द्वारा क्षेत्रीय मॉस व्यापाररयों से कटा हुआ माि रात में खरीदते है और उस माि को र्ी सप्िाई करते है ।

O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -4-

8. क्षेत्र के मरे जानिरो को रात में खरीदकर कफर रे कडं ग मशीन में पीस कर एम०बी०एम० बनाते है ।

9. स्िॉटर हाउस में बहार से आये हुए जानिरो र अन्य कायों को सी०सी०टी०िी० कैमरे की लनगरानी में ककया जाये।

उपरोक्त मांगो को यकद नहीं माना गया तो मजबूर होकर हजारो ककसानों के साथ 05 कदसम्बर 2023 कदन मंगििार को स्िॉटर हाउस पर धरना प्रदशिन करने को वििश होगा तथा बहार से आने िािे जानिरों को ककसान स्ियं याडि में उतरिायेगे धरना प्रदशिन करते िक्त यकद कोई अवप्रय घटना घटती है तो उसकी समस्त जजम्मेदारी स्िॉटर हाउस ि शासन प्रशासन की होगी।

X X X X"

4. English Translation by the Registry of the above quoted part of the above said letter petition treated and registered as original application reads as under:

"Subject:- Regarding the irregularities prevalent in Amroon Foods Private Limited, (Slaughter House) Barabanki and stopping the slaughter of animals stolen from farmers of Barabanki district and neighbouring districts.
X X X X I would like to draw your attention to the irregularities prevalent in the slaughter house of Amroon Foods Private Limited, District Barabanki in public interest. As it is known that clear guidelines have been issued from time to time by the Hon'ble Supreme Court and National Green Tribunal for running the slaughter house, but the above-mentioned slaughter house has been clearly violating the guidelines, which are as follows-
1. Instead of unloading the animals in the ward, they are taken directly to the slaughter house in closed vehicles. Animals stolen from the farmers of the district and neighbouring districts are slaughtered there.
2. Contrary to the norms, even the babies born within 3 months and pregnant animals are slaughtered, evidence of which is available.
3. Work is being done by child labourers.
4. The remains of the animals, dirty blood and dirty water coming out of the factory are dumped in the nearby Reth river at night, whereas it is clearly mentioned under the Central Motor Vehicle Act 2016 that after cutting, the remains will be brought and taken away in closed vehicles. There is a lot of anger among O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -5- the villagers in the vicinity on dumping the remains in the Reth river, which is also causing water pollution. The Environment Act 1986 and Water Pollution Prevention Act are being openly violated by the above-mentioned slaughter house.
5. The yard built for the slaughter house is not fulfilling the standard because the common path for taking animals from the yard to the slaughter house is obstructed due to which people of many villages have to face difficulties. That yard should be removed from there and built near the slaughter house.
6. The panel of doctors posted at the factory is also involved in collusion with the slaughter house, who pass even the dead, sick and pregnant animals in the examination. The list of names and mobile numbers of the panel of doctors should be pasted on the gate of the slaughter house.
7. Manager of Slaughter House, Lojo Joseph and Deputy Manager Merajudin buy sliced meat from local meat traders at night and supply that too.
8. Dead animals from the area are bought at night and then grinded in a redding machine to make MBM.
9. Animals brought from outside to the slaughter house and other works should be done under the surveillance of CCTV cameras. If the above demands are not accepted, then we will be forced to sit on a dharna with thousands of farmers at the slaughter house on Tuesday, 05 December 2023 and the farmers themselves will get the animals coming from outside unloaded in the yard. If any untoward incident happens during the dharna, then the entire responsibility will be of the slaughter house and the government administration."

Constitution of Joint Committee and impleadment of respondents

5. Vide order dated 03.09.2024, this Tribunal constituted a Joint Committee comprising of the District Magistrate, Barabanki, Uttar Pradesh Pollution Control Board (UPPCB) and a representative of Agriculture Produce Export Development Authority (APEDA) with direction to visit the site, collect relevant information and submit factual report within one month.

6. By the above-said order this Tribunal also impleaded the (1) State of Uttar Pradesh through Additional Chief Secretary/Principal Secretary, Environment, Forest and Climate Change; (2) UPPCB through Member Secretary; (3) Chairman, APEDA; and (4) M/s Amroon Foods Private Limited, Barabanki, Amarsanda, Uttar Pradesh as respondents no.1 to 4 and ordered O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -6- issuance of notices to them with direction to file their responses within stipulated time as mentioned therein.

Reports of the Joint Committee

7. Pursuant to order dated 03.09.2024, report dated 03.10.2024 of the Joint Committee was filed by Regional Officer, UPPCB, Lucknow vide response affidavit dated 07.10.2024 (Pages 3 to 107 of the paper book) vide email dated 07.10.2024.

8. The relevant part of the response affidavit filed by Regional Officer, UPPCB, Lucknow vide affidavit dated 07.10.2024 reads as under:-

"RESPONSE ON BEHALF OF THE RESPONDENT NO.-2, UTTAR PRADESH POLLUTION CONTROL BOARD, IN COMPLIANCE WITH THE ORDER DATED 03.09.2024 PASSED BY THE HON'BLE NATIONAL GREEN TRIBUNAL, PRINCIPAL BENCH, NEW DELHI X X X X
4. That in compliance with the order dated 03.09.2024 the Joint Committee comprising the Regional Officer, UPPCB, District Magistrate, Barabanki and D.G.M & Regional Head, APEDA, Varanai has carried the inspection of Respondent No.-4, M/s Amroon Foods Private Limited, Barabanki, Amarsanda, Uttar Pradesh on 19.09.2024. A copy of the Joint Committee Report dated 19.09.2024 is being attached herewith as Annexure No- R2/1.
5. That during the inspection dated 19.09.2024 the Joint Committee has collected the sample from the Inlet and Outlet of the Effluent Treatment Plant (ETP) and also from the upstream and downstream of the Reth River and sent the sample to the authorized laboratory of the UPPCB. After analysis the sample collected are found within a prescribed standard as laid down. The copy of Analysis Reports is collectively being attached herewith as Annexure No.-R2/2.
6. That the Respondent No. 4 has obtained Consent under Section 21/22 of the Air (Prevention and Control of Pollution) Act, 1981 from UPPCB and this consent is valid for the period from 01/01/2020 to 31/12/2024. A copy of the Consent order dated 20.12.2019 is being attached herewith Annexure No.-R2/3
7. That the Respondent No. 4 has obtained Consent under Section 25/26 of The Water (Prevention and control of Pollution) Act, 1974 and this consent is valid for the period from 01/01/2020 to 31/12/2024. A copy of the Consent order dated 17.12.2019 is being attached herewith Annexure No.-R2/4. O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -7-
8. That furthermore, in pursuance of the order dated 03.09.2024 passed by this Hon'ble Tribunal a notice has been served upon Respondent No.-4.M/s. Fair Export India Pvt. Ltd., Agasam, Kuna Road, District-Barabanki (earlier called as M/s. Amroon Foods Private Limited) vide letter dated 13.09.2024 through Speed Post. Furthermore, the copy of notice has also been served upon Respondent No.-4, by hand on 17.09.2024. A copy of letter dated 13.09.2024 alongwith postal receipt dated 14.09.2024 and receiving dated 17.09.2024 are being attached herewith Annexure No-R2/5, Annexure No R2/6 and Annexure No.- R2/7 respectively.
9. That it is pertinent to mention that in compliance with the directions issued by the Hon'ble Supreme Court in Writ Petition (C) No.330 of 2001 (Common Cause Vs. Union of India & Ors), Writ Petition No. 44 of 2004, Contempt Petition No. 124 of 2015 and connected Writ Petition (C) No. 309 of 2003 (Laxmi Narain Modi Vs. Union of India and Ors.), the State Government had issued the Government Order dated 07.07.2017 containing a 24 point compendium which all slaughterhouses have to comply with. The same was reiterated by the Lucknow of the Hon'ble High Court of Allahabad vide order dated 31.05.2023 in WRIT-C No 4368 of 2022. A copy of the Government Order dated 07.07.2017 is being attached herewith Annexure No.-R2/8 and a copy of the order dated 31.05.2023 passed by the Lucknow Bench of the Hon'ble High Court of Allahabad in WRIT-C6 No. 4368 of 2022 is being attached herewith as Annпеure No-R2/9.

10. That the Respondent No. 4 was inspected on 02.05.2024 to ascertain the status of compliance with the aforementioned 24 point compendium. The inspection report regarding compliance with the 24 point compendium is being attached herewith Annexure No.-R2/10.

11. That further it is also worthwhile to mention here that on 25.09.2024 the applicant has moved a representation before the District Magistrate, Barabanki. Local villagers have also given statements with regard to the Respondent No. 4. The copy of the representation dated 25.09.2024 is being attached herewith Annexure No.-R2/11 to this response and the statements of local villagers are being attached herewith Annexure No.- R2/12.

X X X X"

9. Corrected copy of response dated 07.10.2024 (Pages 163 to 267 of the paper book) was filed by Regional Officer, UPPCB, Lucknow vide email dated 06.11.2024. The relevant part of the response affidavit reads as under:

"RESPONSE ON BEHALF OF THE RESPONDENT NO.-2, UTTAR PRADESH POLLUTION CONTROL BOARD, IN COMPLIANCE WITH THE ORDER DATED 03.09.2024 PASSED BY THE HON'BLE NATIONAL GREEN TRIBUNAL, PRINCIPAL BENCH, NEW DELHI O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors.
(I.A No. 686/2024 &
I.A No. 673/2024)
                                    -8-

     X                     X                    X                   X
4. That in compliance with the order dated 03.09.2024 the Joint Committee comprising the Regional Officer, UPPCB, District Magistrate, Barabanki and D.G.M & Regional Head, APEDA, Varanai has carried the inspection of Respondent No.-4, M/s Amroon Foods Private Limited, Barabanki, Amarsanda, Uttar Pradesh on 19.09.2024.A copy of the Joint Committee Report dated 19.09.2024 is being attached herewith as Annexure No- R2/1.
5. That during the inspection dated 19.09.2024 the Joint Committee has collected the sample from the Inlet and Outlet of the Effluent Treatment Plant (ETP) and also from the upstream and downstream of the Reth River and sent the sample to the authorized laboratory of the UPPCB. After analysis the sample collected are found within a prescribed standard as laid down. The copy of Analysis Reports is collectively being attached herewith as Annexure No.-R2/2.
6. That the Respondent No. 4 has obtained Consent under Section 21/22 of the Air (Prevention and Control of Pollution) Act, 1981 from UPPCB and this consent is valid for the period from 01/01/2020 to 31/12/2024. A copy of the Consent order dated 20.12.2019 is being attached herewith Annexure No.-R2/3.

7. That the Respondent No. 4 has obtained Consent under Section 25/26 of The Water (Prevention and control of Pollution) Act, 1974and this consent is valid for the period from 01/01/2020 to 31/12/2024. A copy of the Consent order dated 17.12.2019 is being attached herewith Annexure No.-R2/4.

8. That furthermore, in pursuance of the order dated 03.09.2024 passed by this Hon'ble Tribunal a notice has been served upon Respondent No.-4,M/s Fair Export India Pvt. Ltd., Agasam, Kursi Road, District-Barabanki(earlier called as M/s Amroon Foods Private Limited)vide letter dated 13.09.2024 through Speed Post. Furthermore, the copy of notice has also been served upon Respondent No.-4, by hand on 17.09.2024.A copy of letter dated 13.09.2024 alongwith postal receipt dated 14.09.2024 and receiving dated 17.09.2024 are being attached herewith Annexure No.-R2/5, Annexure No.-R2/6 and Annexure No.-R2/7 respectively.

9. That it is pertinent to mention that in compliance with the directions issued by the Hon'ble Supreme Court in Writ Petition (C) No.330 of 2001 (Common Cause Vs. Union of India & Ors.), Writ Petition No. 44 of 2004, Contempt Petition No. 124 of 2015 and connected Writ Petition (C) No. 309 of 2003 (Laxmi Narain Modi Vs. Union of India and Ors.), the State Government had issued the Government Order dated 07.07.2017 containing a 24 point compendium which all slaughterhouses have to comply with.The same was reiterated by the Lucknow Bench of the Hon'ble High Court of Allahabad vide order dated 31.05.2023 in WRIT - C No. - 4368 of 2022. A copy of the Government Order dated 07.07.2017 is being attached herewith Annexure No.-R2/8 and a copy of the order dated 31.05.2023 passed by the Lucknow Bench of the Hon'ble High Court of Allahabad in WRIT - C No. - 4368 of 2022 is being attached herewith as Annexure No.-R2/9.

10. That the Respondent No. 4 was inspected on 02.05.2024 to ascertain the status of compliance with the aforementioned 24 O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -9- point compendium. The inspection report regarding compliance with the 24 point compendium is being attached herewith Annexure No.-R2/10.

11. That further it is also worthwhile to mention here that on 25.09.2024 the applicant has moved a representation before the District Magistrate, Barabanki. Local villagers have also given statements with regard to the Respondent No. 4. The copy of the representation dated 25.09.2024 is being attached herewith Annexure No.-R2/11 to this response and the statements of local villagers are being attached herewith Annexure No.-R2/12.

X X X X"

10. Report dated 03.10.2024 of the Joint Committee was considered by this Tribunal on 14.10.2024 and this Tribunal observed that the report showed that the project proponent is complying with consent and other conditions but there is no specific report on the question whether green belt has been maintained or plantation has been done and vide order dated 14.10.2024, this Tribunal directed the Joint Committee to submit specific report in this regard within 10 days.

11. Pursuant to order dated 14.10.2024, report dated 25.10.2024 of the Joint Committee was submitted by the District Magistrate, Barabanki vide letter dated 26.10.2024 (Pages 108 to 114 of the paper book). Compliance Report (Pages 127 to 137 of the paper book) regarding compliance with order dated 14.10.2024 was filed on behalf of respondent no. 1. Status report dated 25.10.2024 (Pages 115 to 126 of the paper book) incorporating the relevant part of the report dated 25.10.2024 of the Joint Committee was filed by Regional Officer, UPPCB, Lucknow. The relevant part of the status report is reproduced below:-

"5. That in compliance to the order dated 14.10.2024 a Joint Committee comprising the representatives of District Magistrate Barabanki, DGM & Regional Head, APEDA, and Regional Officer, UPPCB has carried the inspection of Respondent No. 4, M/s Fair Exports (1) Pvt. Lad (Previous Name-M's Amroon Foods Private Limited): Agasan Road. Kuni, Uttar Pradesh on 25.10.2004. A copy of the Joint Committee Report dated 25.10,2024 is being attached herewith Annexure No-R2/1 O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -10-
6. That relying upon the Joint Inspection report dated 25.10.2024 it is to submitted here that the Respondent No-4, M/s Fair Exports Pvt. Ltd. (Previous Name-M/s Amroon Foods Private Limited) has produces 80 MT/day of frozen meat by slaughtering 750-cattle/buffalo and 750 sheep/goal per day.
7. That further in light of the order dated 14 10.2004 passed by this Hon'ble Tribunal and in pursuance to the compliance of the conditions as mentioned in Consent issued by the UPPCB, the UPPCB has sent a letter to the Respondent No.4 on 18.10.2024. The reply of the said letter has been sent by the Respondent No.4 on 22.10.2024. The copies of the said letter are collectively being attached herewith as Annexure No R2/2
8. That it is pertinent to mention here that in pursuance to the letter dated 22.10.2024 sent by the Respondent No. 4, a Joint Committee has also verify regarding the green belt area during joint inspection. During inspection and verification it is found that green belt has been developed with trees, plants and green parks which is more than the 33 percent of the total area, i.e. 41,762.9 Sq.Mt., out of total land area, i.e. 104,697 Sq.Mt. The photographs taken during the inspection regarding the green belt is attached with the Joint Inspection Report".

12. Above said reports were considered by this Tribunal on 07.11.2024 and this Tribunal observed that the above said report of the Joint Committee have been prepared and signed by Dr. Arun Kumar Singh, Additional District Magistrate, Finance and Revenue, Barabanki, Dr. C.B. Singh, DGM and Regional Head, APEDA Facilitation Centre and Himanshu Sonkar, Assistant Scientific Officer, UPPCB but the Additional District Magistrate, Finance and Revenue was not a Member of the Joint Committee constituted by this Tribunal; that with respect to the issues highlighted by this Tribunal in its order dated 14.10.2024, a vague and non-specific report was submitted, merely stating that a green belt has been developed without disclosing essential details as to what kind of species of trees have been planted, how many trees have been planted and what is the exact area which has been developed as green belt; that despite the mandatory directions, neither respondent no. 2 nor respondent no.3 has provided a clear or specific reply addressing the issues raised and that compliance report has been filed by the State of Uttar Pradesh but there is nothing to show that the facts have O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -11- been verified by the concerned authorities. This Tribunal referred to directions issued by Hon'ble Supreme Court in W.P No. 330 of 200 titled as Common Cause versus Union of India and Others; judgment dated 31.05.2023 passed by Hon'ble Allahabad High Court in Writ-C No. 4368 of 2022 titled as M/s Al Haq Food Pvt. Ltd versus State of U.P and Others and order dated 07.07.2017 issued by State Government and containing 24 points compendium which had to be complied with by all slaughterhouses and report dated 07.10.2024 (pages 163 to 267 of the paper book) filed by Regional Officer, UPPCB, Lucknow which mentioned that the premises of respondent no.4 were inspected on 02.05.2024 to ascertain status of compliance of 24 point compendium and placed inspection report on record (at page no.235 of the paper book) and observed that the report was incomplete and did not show compliance with the conditions stipulated in the said compendium. This Tribunal also expressed its anguish that respondents no. 2 and 3 have not given specific reply, particularly, in respect of pointed issues raised by this Tribunal in its order dated 14.10.2024 and even Joint Committee had not cared to verify facts and submit proper report in this regard.

Direction for submission of report by DFO, Barabanki

13. Accordingly, vide order dated 07.11.2024 this Tribunal directed the Divisional Forest Officer, Barabanki to visit the site, verify whether greenbelt has been maintained and plantation as per conditions of Consent has been done by Project Proponent and submit a report within 15 days. Report submitted by DFO, Barabanki

14. In compliance of order dated 07.11.2024 Report dated 11.12.2024 (Pages 275 to 901 of the paper book) has been filed by the DFO, Barbanki, O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -12- Uttar Pradesh. In his affidavit DFO, Barabanki has merely mentioned that report Annexure-1 had been prepared in light of his extensive administrative responsibilities. In Annexure-1 it has been mentioned that in compliance of order dated 07.11.2024 a Committee under the Chairmanship of Divisional Forest Officer, Barabanki was constituted vide letter no. 2477/17-3 dated 13.11.2024 with Deputy DFO, Barabanki; Deputy DFO, Ramsanehi Ghat; Range Forest Officer, Deva Range; Range Forest Officer, Ramsanehi Ghat Range; and Range Forest Officer, Ramnagar Range and the Committee formed five teams which inspected the premises of slaughter house from 16.11.2024 to 05.12.2024 and found that 24,332 plants of 61 species (including aromatic species such as Eucalyptus globulus; Urtica dioica; Bauhinia variegate; Neolamarckia cadamba; Madhuca longifolia; Citrus limetta; Mimusops elengi; Murraya paniculata; Morus alba; Bombax ceiba; Tabernaemontana divaricate; Citrus limon; Delonix regia; Ficus racemose and Plumeria rubra) have been planted in the green belt area of 41762.9 sq. meters which came 39.88 % of total land area 104697 sq. meters; that the average age of the plants is 6 - 7 years and growth of the same is also good. Responses filed by the respondents

15. Reply affidavit dated 09.10.2024 (pages 138 to 162 of the paper book) has been submitted by respondent no.3- APEDA pleading that letter dated 17.11.2023 contained allegations against the respondent no. 4-M/s Amroon Foods Private Limited in regards to irregularities taking place at their slaughter house and there is no specific allegation/contention against the respondent no. 3 and the respondent no. 3 may be deleted from the array of parties.

16. Reply affidavit dated 17.12.2024 (Pages 902 to 1027 of the paper book) has been filed by respondent no. 4- M/s Fair Exports (India) Pvt. Ltd. O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -13- (Formerly M/s Amroon Foods Pvt. Ltd.). The relevant part of the reply dated 17.12.2024 filed by respondent no.4- M/s Fair Exports (India) Pvt. Ltd. (Formerly M/s Amroon Foods Pvt. Ltd.) reads as under:

"REPLY ON BEHALF OF RESPONDENT NO. 4, M/S FAIR EXPORTS (INDIA) PVT. LTD. (FORMERLY M/S AMROON FOODS PVT. LTD.) X X X X
5. That the Respondent holds valid Consent to Operate (CTO) issued by the Uttar Pradesh Pollution Control Board (UPPCB). The CTO for air emissions, issued on 20.12.2019, and the CTO for water discharge, issued on 17.12.2019, remain valid until 31.12.2024. These consents confirm the lawful operation of the unit, ensuring compliance with all prescribed environmental standards. COPIES OF THE AIR AND WATER CONSTENT CTOS ARE ANNEXED AS ANNEXURES B.
6. That the Respondent operates under valid Consent to Operate (CTO) for air and water emissions, issued by the Uttar Pradesh Pollution Control Board (UPPCB). These consents are valid until 31.12.2024 and were issued after detailed scrutiny, ensuring compliance with all prescribed environmental norms.
7. That to address odor and air quality concerns, the Respondent has undertaken extensive greenbelt development, covering 41,762.9 sq. meters. This constitutes 39.88% of the total land area, far exceeding the mandatory requirement of 33%. The greenbelt comprises 24,332 trees across 61 species, including aromatic plants like Eucalyptus and Lemon Grass, which effectively mitigate odor and improve ambient air quality. A copy of the Divisional Forest Officer's (DFO) Report, confirming this compliance, is annexed as Annexure C.
8. That the Respondent has installed a fully functional Effluent Treatment Plant (ETP) to treat industrial effluents generated during operations. The Joint Committee reports validate that treated effluent consistently meets the following standards: Total Suspended Solids (TSS): 50 mg/L, Biological Oxygen Demand (BOD): 30 mg/L, Chemical Oxygen Demand (COD): 250 mg/L, and Oil & Grease: 10 mg/L. Approximately 60% of the treated water is reused for irrigation, horticulture, and floor washing purposes, reflecting effective water management and resource optimization.
9. That the Respondent has installed and maintains a fully operational Effluent Treatment Plant (ETP) to treat all industrial effluents, the unit is fully complied considering the environmental norms.
10. The Respondent, M/s Fair Exports (India) Pvt. Ltd., has been permitted a maximum production capacity of 80 TPD (Tonnes Per Day) of frozen meat, which includes the slaughtering of 750 buffaloes and 765 goats/sheep per day, O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors.

(I.A No. 686/2024 & I.A No. 673/2024) -14- as stipulated in the Consent to Operate (CTO) issued by the Uttar Pradesh Pollution Control Board (UPPCB) dated 17.12.2019. This capacity has been authorized specifically for the production of frozen meat and its by-products, including Meat Bone Meal and Tallow, ensuring compliance with all prescribed environmental norms.

11. That the Respondent holds a valid NOC for groundwater abstraction, issued by the Central Ground Water Authority (CGWA), valid until 03.08.2027. In addition, the Respondent has implemented a groundwater recharge project with an annual capacity of 123,180 cubic meters, demonstrating a proactive approach to water conservation. COPIES OF THE GROUND WATER NOC AS ANNEXURES D COLLY.

12. That the unit is located at a safe distance from residential areas to ensure no adverse environmental impacts on nearby populations. Measures have been adopted to address all concerns raised by the Applicant, ensuring that grievances have been adequately resolved. The Respondent's unit continues to implement improvements to maintain its status as a model slaughterhouse, emphasizing environmental sustainability and public well being.

13. That the Respondent's unit is located at a safe distance of approximately 2 kilometers from the nearest residential area or village. This distance adheres to prescribed siting norms for slaughterhouses and ensures no adverse impact on the health and well-being of nearby populations.

14. That the Green Audit Report, conducted by the National Productivity Council (NPC) in December 2024, comprehensively evaluated the Respondent's environmental management systems. The report confirms that the Respondent's air quality is "good and pollution-free," effluent treatment meets prescribed standards, and waste management systems are effectively implemented. The green belt development, which is currently 39.88%. A copy of the Green Audit Report is annexed as Annexure E.

15. That the Respondent has developed a greenbelt covering 39.88% of the total land area, significantly exceeding the statutory requirement of 33%. The greenbelt, consisting of diverse tree species, including aromatic plants, serves to improve air quality, mitigate odor emissions, and enhance the environmental aesthetics of the premises.

16. That it is respectfully submitted that the Applicant's grievances have been effectively addressed, and the Respondent has undertaken proactive measures to prevent recurrence of any such concerns. The unit's compliance efforts have been verified by the Joint Committee, Divisional Forest Officer (DFO), and Uttar Pradesh Pollution Control Board, and no violations or adverse findings have been reported. Photographic evidence annexed to the inspection reports demonstrates the unit's compliance with greenbelt requirements, waste management protocols, and effluent treatment standards.

17. That it is respectfully submitted that the grievances raised by the Applicant, including concerns of odor and environmental non-compliance, have already been addressed O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -15- through systematic and verifiable measures undertaken by the Respondent. The inspections conducted by the Joint Committee, UPPCB, and Divisional Forest Officer reaffirm that the Respondent has complied with all statutory and regulatory obligations. No violations or adverse impacts were found during these inspections.

X X X X"

17. Response affidavit dated 20.12.2024 (Pages 1028 to 1123 of the paper book) has been filed by respondent no. 2-UPPCB. The relevant part of the affidavit reads as under:-

"RESPONSE ON BEHALF OF THE RESPONDENT NO.-2, UTTAR PRADESH POLLUTION CONTROL BOARD, IN COMPLIANCE TO THE ORDER DATED 07.11.2024 PASSED BY THIS HON'BLE NATIONAL GREEN TRIBUNAL, PRINCIPAL BENCH, NEW DELHI X X X X
3. That in compliance with orders of this Hon'ble Tribunal as well as the Government Order No.-760/9-8-2017-291/2017, dated 22.03.2017, regarding the implementation of the 24- point compendium, a field inspection of the unit, M/s Fair Export India Pvt. Ltd., Agasan, Kursi Road, Barabanki, was carried by the committee on 08.12.2024 under the chairmanship of DM Barabanki. A true copy of the inspection report along with its respective annexure is annexed hereto and marked as Annexure R2/1.
4. That further it is stated that M/s Fair Export India Pvt. Ltd., located at Agasan, Kursi Road, Barabanki is a slaughterhouse unit with a production capacity of 80 MT/day of frozen meat by slaughtering 750 buffaloes and 750sheep/goats per day. The unit operates two rice husk-fired boilers with capacities of 6 TPH and 8 TPH, respectively. Both boilers are equipped with multi-cyclone dust collectors and stacks of 30-meter height from ground level. Additionally, the unit has an oil-fired boiler with a capacity of 4.5 TPH, also equipped with a 30-meter- high stack. For the treatment of industrial effluent, the unit has installed an Effluent Treatment Plant (ETP) with a capacity of 800 KLD. The components of the ETP includes: Bar screen, Equalization tank, Rotary drum filter, Aeration tank- 1 & 2, Clarifier 1 & 2, Polishing tank, Sludge drying bed etc. The unit has installed a Rendering Plant for the treatment of solid waste and a Blood Meal Plant for processing of blood. Furthermore, the unit has installed a wet scrubber system cum bio-filter to control and remove foul odours generated during the rendering process.
5. That during the inspection, samples were collected from the outlet of the ETP, the upstream (Ws) and downstream (D/s) of the Reth River and the discharge point of treated effluent into the Reth River through a Hume pipe. All samples were O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -16- analysed by the Central Laboratory of UPPCB, Lucknow. As per the analysis report, the sample from the outlet of the ETP and the discharge point into the Reth River through the Hume pipe comply with the prescribed norms. The water quality of the upstream and downstream sections of the Reth River falls under Class "D," which is designated for the propagation of wildlife and fisheries.
6. That with regard to the verification of green belt and plantation as per conditions of Consent, an inspection was carried out by the team constituted by Divisional Forest Officer, Barabanki between 16.11.2024 to 05.12.2024 wherein it was noted that the Total Land Area is 104697 Sq.Mts, Total Built-Up Area is 28928.17 Sq.Mts and Green Belt Area is 41762.9 Sq.Mts (39.88%). There are total number of 24,332 trees including 61 species which is in compliance with the Specific condition No.-S of CTO dated 20.12.2019 issued by UPPCB. A true copy of the information received from the Divisional Forest Officer, Barabanki vide letter dated 07.12.2024 is annexed hereto and marked as Annexure R2/2.
X X X X"
18. In the inspection Report findings have been recorded on the 24-Point Compendium and the relevant part is reproduced as under: -
"During the inspection, the findings based on the 24-Point Compendium are as follows:


      Sr.   Status/                Concerned            Compliance Status
      No.   Standards/Guide        Department
            Line as Per Letter
            Dated 22.03.2017
      1.    Prevention of          Animal Husbandry     The provisions
            Cruelty to Animals     (CVO)                outlined in Sections 3,
            Act, 1960 [ Relevant                        9-B, 9- E. 11, and 38
            Sections: Section                           of the Prevention of
            3(p.3), 9(b)(p,c),                          Cruelty to Animals
            Section 9(e) (p,6),                         Act 1960, mandate
            11(P,15,19)                                 industries to ensure
                                                        the well-being of
                                                        animals, prevent
                                                        unnecessary pain or
                                                        suffering, comply with
                                                        government directives,
                                                        maintain modern
                                                        slaughterhouse
                                                        standards and adhere
                                                        to all relevant rules
                                                        and regulations.

                                                        Slaughterhouse
                                                        strictly complies with
                                                        these provisions to
 O.A.No.841/2024                             Anupam Verma Vs. State of U.P. & Ors.
(I.A No. 686/2024 &
I.A No. 673/2024)
                                     -17-

                                                       guarantee animal
                                                       welfare and
                                                       regulatory
                                                       compliance. Attached
                                                       the
                                                       pictures in Annexure-
                                                       R5

      2.    Transport of          Animal Husbandry     The provisions
            Animals Rules, 1978   (CVO)                outlined in Chapter 5,
            (as amended in 2001                        Point no 56 (When
            and 2009)                                  buffalo are to be
                                                       transported by goods
                                                       vehicle, the following
                                                       precautions are to be
                                                       taken namely: (a)
                                                       Specially fitted goods
                                                       vehicles with a special
                                                       type of toil board and
                                                       padding around the
                                                       sides should be used.
                                                       (b) Ordinary goods
                                                       vehicles shall be
                                                       provided with anti-
                                                       slipping material,
                                                       such as coir matting
                                                       or wooden board on
                                                       the floor and the
                                                       superstructure, if low,
                                                       should be raised. (c)
                                                       No goods vehicle shall
                                                       carry more than six
                                                       buffalo. (d) Each
                                                       goods vehicle shall be
                                                       provided with one
                                                       attendant (e) While
                                                       transporting, the
                                                       buffalo, the goods,
                                                       vehicle shall not be
                                                       loaded with any other
                                                       merchandise, and (1)
                                                       to prevent buffalo
                                                       being frightened or
                                                       injured, they should
                                                       preferably. face the
                                                       engine of the
                                                       Prevention of Cruelty
                                                       to Animals Act, 1978.
                                                       Slaughterhouse has
                                                       ensured compliance
                                                       with all applicable
                                                       provisions under the
                                                       Central Motor
                                                       Vehicles (13th
                                                       Amendment) Rules,
                                                       2016, particularly
                                                       Rule 125E (p.71). This
 O.A.No.841/2024                            Anupam Verma Vs. State of U.P. & Ors.
(I.A No. 686/2024 &
I.A No. 673/2024)
                                    -18-

                                                      includes providing a
                                                      minimum space of 2
                                                      sq. mtr. per buffalo
                                                      during transportation,
                                                      prohibiting the
                                                      carriage of other
                                                      goods alongside
                                                      animals in motor
                                                      vehicles, and using
                                                      only R.T.O. licensed
                                                      vehicles for animal
                                                      transportation.
                                                      Attached the
                                                      photographs showing
                                                      a minimum 2 Sq. mtr.
                                                      space is given to each
                                                      animal during
                                                      transportation and
                                                      unloading of animal.
                                                      Slaughterhouse is
                                                      following all the rules
                                                      mentioned above and
                                                      pictures are attached
                                                      as proof in Annexure
                                                      R5

      3.    Prevention of        Animal Husbandry     The Slaughterhouse is
            Cruelty to Animals   (CVO)                not receiving any
            (Transport Animals                        animals by foot. All
            of Foods) Rules,                          the animals are
            2000                                      transported through
                                                      authorized goods
                                                      carriers as per the
                                                      rules.

      4.    Prevention of        Animal Husbandry     To ensure compliance
            Cruelty to Animals   (CVO)                with the Prevention of
            (Slaughter house)                         Cruelty to Animals
            Rules, 2001                               (Slaughterhouse)
                                                      Rules, 2001, slaughter
                                                      house has employed
                                                      16 qualified
                                                      Veterinary Doctor
                                                      along with a
                                                      Government
                                                      Veterinary Doctor as
                                                      prescribed norms the
                                                      Act appointed by Govt
                                                      body. Supporting
                                                      document for
                                                      confirming the same is
                                                      produced. Attached
                                                      the list of 16
                                                      Veterinary Doctors as
                                                      Annexure-R5

      5.    Performa for Ante    Animal Husbandry     To ensure compliance
 O.A.No.841/2024                                 Anupam Verma Vs. State of U.P. & Ors.
(I.A No. 686/2024 &
I.A No. 673/2024)
                                         -19-

            and Post mortem           (CVO)                 with the provisions,
            fitness certificates to                         slaughterhouse has
            be issued by the                                appointed qualified
            veterinary doctor                               Veterinary Doctors
            after examining the                             along with a
            animal before and                               Government
            after slaughter to                              Veterinary Doctor as
            animals as per rules                            prescribed in the Act.
            4 (3) documents:                                Additionally, unit has
            Letter from AWBI to                             obtained an FSSAI
            Director/                                       License for
            Commissioner,                                   conducting all
            Municipal                                       operations.
            Administration of all                           Supporting for the
            states and union                                same available.
            territories, dated 17-                          Attached the list of 16
            10- 2016 (p.49:                                 Veterinary Doctors as
            Letter from AWBI to                             the Ante Mortem &
            CEO Food Safety                                 Post-mortem
            And Standards                                   inspection format
            Authority Dated 17-                             (Performa& filled)
            10-2016 (p.50):                                 Same as Annexure-
            Letter from FSSAI to                            R5
            All Authorities
            Licensing Central
            commissioners of
            food safety of all
            states/UT's(p.51)

      6.    Draft Prevention of       Zila Panchayat (ZP)   As per the Draft of
            Cruelty to Animals                              prevention of cruelty
            (Regulation of                                  to animals
            livestock market)                               (Regulation of
            Rules, 2016                                     livestock market)
                                                            Rules, 2016 clause
                                                            7(2) का पशु बाजार ों में
                                                            अनुपालन ककया जा रहा
                                                            है। Annexure-R6

      7.    Central Motor             Transport             (2) Subject to sub-rule
            Vehicle (11th             Department (ARTO)     (1), the motor vehicles
            amendment) Rules,                               or carrying animals
            2015 (Relevant                                  shall have permanent
            Rules: Rule 125 E                               partitions in the body
            (0,69)                                          of the vehicle so that
                                                            the animals are
                                                            carried Individually in
                                                            each partition where
                                                            the size of the
                                                            partition shall not be
                                                            less than the following
                                                            namely: -
                                                            (i) Cows and
                                                            buffalos= 2 sq. mis.
                                                            (ii) Horses and
                                                            mares= 2.25 sq. mts.
                                                            (iii) Sheep and gout=
 O.A.No.841/2024                              Anupam Verma Vs. State of U.P. & Ors.
(I.A No. 686/2024 &
I.A No. 673/2024)
                                     -20-

                                                        0.3 sq. mis. (iv) Pig=
                                                        0.6 sq. mts.; and
                                                        (v) Poultry= 40 cm sq.
                                                        (3) No motor vehicles
                                                        meant for carrying
                                                        animals shall be
                                                        permitted to carry and
                                                        other goods.
                                                        In Random
                                                        Enforcement
                                                        Checking. No Vehicle
                                                        Found Against Above
                                                        Rule. Annexure-R7

      8.    Central Motor         Transport             No Motor Vehicles
            Vehicle (13th         Department (ARTO)     meant for carrying
            amendment) Rules,                           animals shall be
            2016 (Relevant                              permitted to carry any
            Rules: Rules 125E                           other goods, while
            (P,71)                                      carrying animals. (it)
                                                        after sub- rule (4), the
                                                        following proviso
                                                        shall be inserted,
                                                        namely:
                                                        "Provided that
                                                        nothing in this rule
                                                        shall apply to a
                                                        vehicle carrying
                                                        livestock belonging to
                                                        farmers."
                                                        In Random
                                                        Enforcement Checking
                                                        No Vehicle Found
                                                        Against Above Rule.

                                                        प्रवर्तन दल द्वारा M/s
                                                        Fair Exports India
                                                        Private Limited, Kursi
                                                        Road, Barabanki
                                                        सोंस्थान के आस-पास
                                                        औचक कनरीक्षण ककया
                                                        गया, कनरीक्षण में ज
                                                        बाहन सोंचाकलर् पायी
                                                        गयी, यह मानक के
                                                        अनुरूप थी। पशुओों की
                                                        ओवर ल क ों ग नहीों पायी
                                                        गयी। Same as
                                                        Amsexure-R7

      9.    Food Safety and       F.S.D. A              According to Section-
            Standards Act, 2006                         92 of FSS Act 2006
            [Relevant Sections-                         (Power of Food
            Section 92p,                                authority to make
            118,119]                                    Regulations) h Limit
                                                        of additive under
                                                        Section-19
 O.A.No.841/2024                               Anupam Verma Vs. State of U.P. & Ors.
(I.A No. 686/2024 &
I.A No. 673/2024)
                                      -21-

                                                         i-Limit of
                                                         Contaminants, Heavy
                                                         metals, Toxic
                                                         Substance Under
                                                         Section-20
                                                         j-Tolerance of
                                                         Pesticide Veterinary
                                                         drug residues, etc.
                                                         Under Section-21
                                                         Fair labs test reports
                                                         are attached
                                                         Annexure-R8

      10.   Food Safety and        F.S.D. A              As Per Food Safety
            Standards Act,2006                           and Standards
            (Licensing and                               Act,2006 [Licensing
            Registration of Food                         and Registration of
            Business)                                    Food Business)
            Regulations 2011[                            Regulations 2011
            Relevant                                     [Relevant Section-
            regulations-Part-IV                          Section Part-IV
            (p.161-178)                                  Detailed Inspection
                                                         Report, Food License
                                                         and related
                                                         documents,
                                                         Certificate, Pest
                                                         control, third party
                                                         audit) are attached
                                                         Same as Annexure-R8
                                                         (fostac Training
                                                         Certificate, Pest
                                                         Control, third party
                                                         audit) are attached.
                                                         Same as Annexure-
                                                         R8

      11.   Food Safety and        F.S.D. A              As Per Food Safety
            Standards (Food                              and Standards (Food
            Products Standards                           Products Standards
            Food Additives)                              and Food Additives)
            Regulations, 2011                            Regulations, 2011
            [Relevant                                    [Relevant regulations
            regulations:                                 Regulations 2.5
            regulations 2.5 (p-                          (p.265) No additive,
            265))                                        Contaminants, Heavy
                                                         metals, Toxic
                                                         Substance, Pesticide,
                                                         drug residue
                                                         permitted.
                                                         Fair labs test reports
                                                         are attached. Same as
                                                         Annexure-R8

      12.   Agriculture and        F.S.D. A              As Per Agriculture
            Processed Food                               and Processed food
            Product Export                               Product Export
            Development                                  Development
 O.A.No.841/2024                             Anupam Verma Vs. State of U.P. & Ors.
(I.A No. 686/2024 &
I.A No. 673/2024)
                                     -22-

            Authority                                  Authority (Amendment
            (Amendment)                                Act, 2009 [Relevant
            Act,2009 [Relevant                         Sections- section
            Sections- section                          4(p.344) Schedule
            4(p.344) and section                       Inspections are
            12 (p.349)]                                carried out by related
                                                       authority: APEDA
                                                       license is presented
                                                       and attached. Same as
                                                       Annexure-R8

      13.   Environment            UPPCB               The unit is in
            Protection Act 1986                        compliance with the
            (Relevant Section-                         applicable rules and
            6&25(p.356)                                having valid consent
                                                       from the UP-Pollution
                                                       Control Board under
                                                       the Air and Water Act.
                                                       The consent details
                                                       are as follows:
                                                           • Air Consent:
                                                                Letter No.
                                                                72805/UPPCB
                                                                /Lucknow
                                                                (UPPCBRO)C
                                                                TO
                                                                /air/BARABAN
                                                                KI/2019 dated
                                                                20-12-2019
                                                           • Water
                                                                Consent:
                                                                Letter No.
                                                                72815/UPPCB
                                                                /Lucknow
                                                                (UPPCBROYC
                                                                TO
                                                                /water/BARAB
                                                                ANKI/2019
                                                                dated 17-12-
                                                                2019.
                                                       Both consents are
                                                       valid till 31-12-2024.
                                                       The unit has currently
                                                       applied for the
                                                       renewal of the above
                                                       consents, which is
                                                       under consideration.
                                                       Annexure-R9

      14.   The Environment        UPPCB               The unit is in
            Protection Rules,                          compliance with The
            1986 [Relevant rules                       Environment
            -effluent discharge                        Protection Rules,
            standards                                  1986 [Relevant rules-
            S.no.50(p.357)                             effluent discharge
                                                       standards.
                                                       Latest Analysis
 O.A.No.841/2024                            Anupam Verma Vs. State of U.P. & Ors.
(I.A No. 686/2024 &
I.A No. 673/2024)
                                    -23-

                                                      reports are attached.
                                                      Same as Annexure-
                                                      R1

      15.   (Revised Draft)       UPPCB               (Revised Draft)
            Effluent Discharge                        Effluent Discharge
            Standards for                             Standards for
            Slaughter house to                        Slaughter house has
            be notified by the                        been notified by the
            MOEF [ Relevant                           MOEF [Relevant
            rules -effluent                           rules -effluent
            discharge standards                       discharge standards.
            S.no.50(p.3603]                           The Copy of the above
                                                      is enclosed. Same as
                                                      Annexure-R9

      16.   The Water             UPPCB               The unit is in
            (Prevention and                           compliance with the
            Control of Pollution)                     applicable rules and
            Act, 1974 Relevant                        having valid consent
            Section 24(p.373,                         from the UP-Pollution
            374), 25(p374),                           Control Board under
            26(p.375),                                the Water Act. The
            27(p.375,376),                            consent details are as
            28(p.376) & 33N                           follows:
            (p.378)                                        • Water
                                                               Consent:
                                                               72815/UPPCB
                                                               /Lucknow
                                                               Letter
                                                               (UPPCBRO)
                                                               CTO/water/BA
                                                               RABANKI/20
                                                               19 dated 17-
                                                               12-2019.
                                                      Above consent is valid
                                                      till 31-12-2024. The
                                                      unit has currently
                                                      applied for the
                                                      renewal of the above
                                                      consent, which is
                                                      under consideration.

      17.   The Water             UPPCB               The unit is complying
            (Preservation and                         with the said rules.
            Control of Pollution)                     Latest Analysis
            Act, 1975 [Relevant                       reports are attached.
            Rules: From XIII                          Same as Annexure-
            (p.410)                                   R1

      18.   The Air               UPPCB               The unit is complying
            (Preservation and                         with the said rules.
            Control of Pollution)                     Latest Stack
            Act, 1981 [Relevant                       monitoring reports
            section21(p.441),                         are attached. Same as
            22A (p.443),                              Annexure-R9
            23(p.443), 24(p.443,
 O.A.No.841/2024                               Anupam Verma Vs. State of U.P. & Ors.
(I.A No. 686/2024 &
I.A No. 673/2024)
                                       -24-

            444), 31A (p.446),
            31B (p.446),
            37(p.448), 40(p.448,
            449) & 41(p.449)]]
      19.   Municipal Solid         UPPCB                 The Municipal Solid
            Waste (Management                             Waste (MSW)
            and Handling)                                 generated from the
            Rules, 2000,                                  unit is segregated,
            [Relevant Rules-                              with bio-compostable
            7(p.456), Scheduled                           materials being
            II- S.No. I (III)                             collected in a
            (p.458),                                      designated pit. These
            4(p.459,460),                                 materials are then.
            5(p.459, 460), 6                              disposed of by
            (p.460), Form II                              handing over to
            clause 6(II) (p.472)]                         farmers for use in
                                                          agricultural activities,
                                                          ensuring an eco-
                                                          friendly disposal
                                                          method. The non-
                                                          biodegradable
                                                          materials are disposed
                                                          through authorized
                                                          vendor.

      20.   The National Green      UPPCB                 The matter of above
            Tribunal Act, 2010[                           said unit is currently
            Relevant section-                             pending before the
            14(p.482),                                    National Green
            16(p.483)]                                    Tribunal. New Delhi,
                                                          in case number OA
                                                          841/2024, titled
                                                          Anupam Kumar vs.
                                                          State of UP and
                                                          others, and is under
                                                          consideration.
                                                          Annexure-R10

      21.   IS 1995:2015            F.S.D. A/ Transport   As per Food Safety
            Handling Storage        Department (ARTO)     and Standards Act,
            and Transport of                              2011 (FSS Act 2011).
            Slaughter House by                            Detailed inspection
            Products Guidelines                           report is attached.
            (1st Revision)                                Annexure-R8

                                                          This standard was
                                                          first published in 1978
                                                          as a great potential
                                                          was envisaged for
                                                          utilization of
                                                          slaughterhouse by-
                                                          products for valuable
                                                          feed-stuff, fertilizer
                                                          and pet foods, if the
                                                          by-products are
                                                          handled, stored and
                                                          transported under
 O.A.No.841/2024                            Anupam Verma Vs. State of U.P. & Ors.
(I.A No. 686/2024 &
I.A No. 673/2024)
                                    -25-

                                                      appropriate
                                                      conditions. This
                                                      standard was intended
                                                      to provide guidelines
                                                      for handling, storage
                                                      and transport of
                                                      slaughterhouse by
                                                      products thereby
                                                      saving. sizeable
                                                      quantities of this raw
                                                      material for the
                                                      slaughterhouse by-
                                                      product Industries.

                                                      M/s Fair Exports
                                                      India Private Limited
                                                      has provided the list
                                                      of vehicles used by
                                                      their firm for the
                                                      transportation of
                                                      goods, out of which
                                                      the fitness certificate
                                                      of one vehicle was
                                                      found expired; notice
                                                      has been Issued for
                                                      the same. Same as
                                                      annexure-R7

      22.   IS 1982:2015 Ante    Animal Husbandry     Slaughterhouse
            Mortem and Post      (CVO)                adheres to all
            Mortem inspections                        provisions outlined in
            of meat animals-                          IS 1982:2015, the
            code of practice                          code of practice for
            (section revision)                        ante mortem and post-
                                                      mortem inspection of
                                                      meat animals (Second
                                                      revision). All
                                                      documentary
                                                      supporting attached.
                                                      Same as Annexure-
                                                      R5

      23.   IS 4393:2016 Basic   Animal Husbandry     Slaughterhouse has
            Requirements of an   (CVO)                installed a modern
            abattoir (2nd                             integrated
            revision)                                 slaughterhouse in
                                                      accordance with the
                                                      provisions outlined in
                                                      IS 4393:2016, the
                                                      basic requirements of
                                                      an abattoir (second
                                                      revision). Layout of
                                                      the Plant with all the
                                                      facilities mentioned as
                                                      per the provisions
                                                      outlined in IS
                                                      4393:2016 attached
 O.A.No.841/2024                                 Anupam Verma Vs. State of U.P. & Ors.
(I.A No. 686/2024 &
I.A No. 673/2024)
                                         -26-

                                                           as Annexure-
                                                           5(Process Flow Chart
                                                           where all the facilities
                                                           are available) Photos
                                                           of Basic Requirement
                                                           as per the Layout is
                                                           attached. Same as
                                                           Annexure-R8

        24.      [Revised] Standards   UPPCB               (Revised Draft)
                 for Discharged of                         Effluent Discharge
                 effluents from                            Standards for
                 Slaughter houses,                         Slaughter house has
                 meat processing                           been notified by the
                 units and sea food                        MOEF [ Relevant
                 industry.                                 rules-effluent
                                                           discharge standards.
                                                           The Copy of the above
                                                           is enclosed. Same as
                                                           Annexure-R9




19. I.A. No. 673/2024 was filed by the District Magistrate, Barabanki tendering unconditional apology for inadvertent non-compliance with the order dated 14.10.2024 passed by this Tribunal. I.A. No. 686/2024 was filed by District Magistrate, Barabanki seeking exemption from physical appearance and permission to appear virtually before this Tribunal on 23.12.2024 and this Tribunal exempted District Magistrate, Barabanki from physical appearance by allowing him to appear through VC. However, no specific orders were passed in respect of the same. Apology tendered vide I.A. No. 673/2024 is accepted and request made in I.A. No. 686/2024 already stands allowed and I.A. No. 673/2024 and I.A. No. 686/2024 are disposed of accordingly.
20. We have heard Ms. Priyanka Swami, learned Counsel for respondent no. 1-State of U.P; Ms. Sthavi Asthana, learned Counsel for respondent no. 2-UPPCB; Ms. Vidushi Tripathi, learned Counsel for respondent no. 3- APEDA (through VC); and Mr. Sanjeev Ralli, learned Senior Advocate and Mr. Yash Sharma, learned Counsel for respondent no. 4-M/s. Fair Exports O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -27- (India) Pvt. Ltd. (Formerly M/s Amroon Foods Pvt. Ltd.) and have gone through the material on record carefully.
21. It is evident from a perusal of the material on record that M/s Fair Export India Pvt. Ltd. (previously named as M/s. Amroon Foods Pvt. Ltd), located at Agasan, Kursi Road, Barabanki is a slaughterhouse unit with a production capacity of 80 MT/day of frozen meat by slaughtering 750 buffaloes and 750 sheep/goats per day. The unit operates two rice husk-fired boilers with capacities of 6 TPH and 8 TPH, respectively. Both boilers are equipped with multi-cyclone dust collectors and stacks of 30-meter height from ground level. Additionally, the unit has an oil-fired boiler with a capacity of 4.5 TPH, also equipped with a 30-meter-high stack. For the treatment of industrial effluent, the unit has installed an Effluent Treatment Plant (ETP) with a capacity of 800 KLD. The components of the ETP includes:
Bar screen, Equalization tank, Rotary drum filter, Aeration tank- 1 & 2, Clarifier 1 & 2, Polishing tank, Sludge drying bed etc. The unit has installed a Rendering Plant for the treatment of solid waste and a Blood Meal Plant for processing of blood. Furthermore, the unit has installed a wet scrubber system cum bio-filter to control and remove foul odours generated during the rendering process.
22. During inspection on 08.12.2024 samples were collected from the outlet of the ETP, the upstream (U/s) and downstream (D/s) of the Reth River and the discharge point of treated effluent into the Reth River through a Hume pipe. All samples were analysed by the Central Laboratory of UPPCB, Lucknow. As per the analysis report, the sample from the outlet of the ETP and the discharge point into the Reth River through the Hume pipe comply with the prescribed norms. The water quality of the upstream and O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors.

(I.A No. 686/2024 & I.A No. 673/2024) -28- downstream sections of the Reth River falls under Class "D", which is designated for the propagation of wildlife and fisheries.

23. Inspection of the premises of the slaughter house was carried out by the team constituted by DFO, Barabanki between 16.11.2024 to 05.12.2024 wherein it was noted that the slaughter house has total land area 104697 sq. meters, total built-up area 28928.17 sq. meters and green belt area 41762.9 sq. meters ( which is 39.88% of the total land area ) and there are total number of 24,332 trees of 61 species including aromatic species.

24. The Joint Committee inspected the slaughter house on 19.09.2024, 02.05.2024 and 25.10.2024 and UPPCB last inspected the slaughter house on 08.12.2024 and did not find violation of any environmental norms in its operation. Reports regarding compliance by the Project Proponent with 24- Compendium conditions have been filed by the UPPCB and the State of Uttar Pradesh. On independent assessment regarding status of plantation, DFO, Barabanki has reported that 39.88% greenbelt has been developed by the Project Proponent. Reply regarding compliance with consent conditions /environmental norms has also been filed by the Project Proponent.

25. However, foul odours generated during the rendering process, we consider it to be appropriate that the respondent no. 4-Project Proponent be directed to take requisite ecological measures and further strengthen the green belt by launching multi- purpose tree species (MPTS) plantation programme on the boundary as well as inside the premises of the Project during this monsoon with emphasis on aromatic plants like Neem (Azadirachta sp.), Peepal (Ficus sp.), Pongamia (Millettia sp.), Amaltas ( Cassia sp.), Shisham (Dalbergia sp.), Satwan (Alstonia sp.), Bel ( Aegle sp. ), Imli (Tamarindus sp.), Jamun (Syzygium sp.) and also the aromatic shrubs/small trees like Madhu Kamini (Murraya sp.), Champa O.A.No.841/2024 Anupam Verma Vs. State of U.P. & Ors. (I.A No. 686/2024 & I.A No. 673/2024) -29- (Plumeria sp.), Jasmine (Jasminum sp.), Raat ki Rani (Cestrum sp.), Parijat (Nyctanthes sp.) by giving due priority to the same.

26. In view of the observations in the report of the Joint Committee and reports/responses filed by the State of U.P., UPPCB, DFO, Barabanki and also reply filed by respondent no. 4-the Project Proponent (M/s Fair Exports (India) Pvt. Ltd. (Formerly M/s Amroon Foods Pvt. Ltd.) regarding compliance with consent conditions stipulated by UPPCB, APEDA and directions issued by Hon'ble Supreme Court and Hon'ble Allahabad High Court, we are of the considered view that no intervention by this Tribunal in exercise of powers under the National Green Tribunal Act, 2010 is warranted and the original application is disposed of accordingly with the direction to respondent no. 4 to take requisite ecological measures and strengthen green belt as mentioned above and with the direction to respondent no. 2-UPPCB to periodically inspect the slaughter house for monitoring compliance with environmental norms and issue appropriate directions for improvement/implementation as may be required in accordance with law.

27. A copy of this judgment may be sent to the applicant and respondents by email for information/compliance.

Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM August 28th 2025 AG