National Green Tribunal
M W Qureshi vs State Of U.P on 10 October, 2022
Item No.13 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No.426/2022
M.W Qureshi. ...Applicant
Versus
State of U.P ...Respondent
Date of hearing: 10.10.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: None.
Respondent: Mr. Pradeep Mishra, Advocate for UPPCB.
Application is registered based on a complaint received by Post.
ORDER
1. The grievance in the present letter petition sent by e-mail, which has been treated and registered as Original Application, is against operating of Illegal slaughter house in factory named Al Sakib Exports on Meerut AlipurHapur road by Shahid Akhlaque. Hundreds of buffaloes, cows and calves including calves aged ten days to one month are illegally slaughtered on the ground in the factory. The waste, blood etc. are collected in a pond and pumped into ground through borewell thereby causing damage to environment and posing health hazards to local residents.
2. Vide order dated 13.07.2022, this Tribunal constituted a Joint Committee comprising of the State PCB, State Ground Water Board (SGWB) and District Magistrate, Meerut and directed the same to submit factual and action taken report within two months.
3. In compliance of above said order, the report of the Joint Committee O. A. No. 426/2022 M.W. Qureshi. Vs. State of U.P. -2- has been filed vide email dated 07.10.2022.The relevant part of the report reads as under :-
"Report regarding Order dated 15-07-2022 passed by Hon'ble NGT in OA No. 426/2022.
Pursuant to the direction given by Hon'ble NGT order dated 15-07-2022 in OA No. 426/2022. The main relevant contents of the order are as under :-
". ..... 2. In view of the averments made in the application, it would be appropriate to have a factual and action taken report from a Joint Committee comprising of State PCB, State Ground Water Board (SGWB) and District Magistrate, Meerut. Joint Committee shall meet within four weeks, undertake site visits, look into the grievances of the applicant, verify the factual position and take requisite remedial action by following due process of law. State PCB will be the Nodal agency for coordination and compliance.
3. Factual and action taken report may be furnished within two months by e¬mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF......"
In compliance of the above order, the following officials from the offices of District Magistrate, Meerut, UP Pollution Control Board, Meerut and State Ground water Board (SGWB), Meerut inspected the place mentioned in the order on dated 15-07-2022.
1.Rameshwer Prasaad - Tehsildar, Meerut
2.Ram Lal Singh - Revenue Inspector Tehsil, Meerut
3.Aditya Kumar Pandey - Senior Geophysicist, SGWB, Meerut
4.Prakhar Kumar - AEE,UP Pollution Control Board, Meerut The Joint committee inspected the questioned M/s Al Saqib export Pvt Ltd Alipur Hapur Road, Meerut Unit on dated 22-08-2022. The observations are as below:-
1. M/s Al Saqib export Pvt Ltd Alipur Hapur Road, Meerut is an Integrated slaughter House establish in the year 2000.
2. The said slaughter House comprises of slaughter section, larrage section, slaughter Meat processing section, d-freezer section, rendering section and meat packaging section.
3. The maximum slaughtering capacity of the said unit is 480 buffalos per day and 1140 goats per day. The maximum frozen meat processing capacity including Tallow and bone meal is 29535MT per year.
4. Unit has installed a boiler of 04TPH capacity. The steam is utilized in rendering section the fuel used in boiler is L.D.O. with stack height 30mtr from ground level. Unit has installed a Blood meal plant also.
O. A. No. 426/2022 M.W. Qureshi. Vs. State of U.P. -3-
5. Unit has installed an effluent treatment plant (ETP) which comprises of units i.e. Oil and gress separate, Gravity separate, equalization tank, primary clarifier, aeration tank, secondary clarifier, clear water tank, sand and carbon filter. The treated water is being utilized by the unit in its on land for irrigation purpose, The area of the field is approximately 11 hect. at the time of inspection the ETP found operational and at the outlet of ETP sample was collected, after analysis the parameters was found to be Ph 7.8, BOD 26mg/1, COD 204mg/1, TSS 46mg/1. Analysis Report is annexed as annexure-1.
6. The said integrated slaughter house was found operational
7. Regarding slaughtering of animals, a report by govt. veterinary officer Meerut of the month April 2022, May 2022, June 2022, July 2022, August 2022 is here by being annexed as annexure-2.
8. A report by Senior Geophysicist, SGWB, Meerut by letter no 372 dated 31-08-2022 is here by being annexed as annexure- 3
9. During inspection No reverse boring regarding discharge of pollutant into the underground water was observed.
10. Photograph taken at the time of inspection is annexed as annexure-4"
4. We have gone through the report. The applicant has averred in the application that the project proponent was collecting the waste, blood etc. in a pond and pumping the same into ground through borewell. In its report the Joint Committee has submitted that during inspection no reverse boring regarding discharge of pollutant into the underground water was observed. However, the Joint Committee did not draw any sample of ground water from any hand-pump/borewell in the vicinity to ascertain the quality of the ground water and to support its findings in this regard. In its report the Joint Committee also did not address the status of compliance of the consent conditions by the project proponent. UPPCB is directed to arrange and ensure that samples of ground water are taken from the hand- pumps/borewells in the vicinity and got analysed and also to look into the he status of compliance of the consent conditions by the project proponent. Report in this regard be submitted by UPPCB within three weeks at judicial- [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
O. A. No. 426/2022 M.W. Qureshi. Vs. State of U.P. -4-
5. In view of the averments in the application and observations/recommendations in the report of the Joint Committee, we consider it appropriate to have response of (1) State of Uttar Pradesh through Chief Secretary, Government of Uttar Pradesh, (2) State PCB (3) Municipal Corporation, Meerut, (4) District Magistrate, Meerut and (5) the Project Proponent- M/s AI Saquib Export Pv. Ltd., Alipur, Hapur Road, Meerrut, who stand impleaded as respondents No. 1 to 5. The Registry is directed to prepare and attach memo of parties to the application and issue notices to respondents No. 1, 3 to 5.
6. Notice be served on Project Proponent- M/s AI Saquib Export Pv. Ltd., Alipur, Hapur Road, Meerrut through District Magistrate, Meerut and for this purpose notice issued to the Project Proponent be sent to the District Magistrate, Meerut by E-mail for getting service of the same effected on it and sending his report in this regard within seven days.
7. Reply/response by the respondents be filed within three weeks at [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
8. List the matter for further consideration on 14.11.2022.
9. A copy of this order along-with notice issued to the project proponent be sent to the District Magistrate, Meerut within three days for compliance regarding service of the notice on the project proponent and sending his report as directed above.
Arun Kumar Tyagi, JM Dr.Afroz Ahmad, EM October 10, 2022 AG