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