Indian Kanoon - Search engine for Indian Law

Central Information Commission

Naresh Kadyan vs Delhi Pollution Control Committee on 23 January, 2026

                                    के   ीय सूचना आयोग
                             Central Information Commission
                                  बाबा गंगनाथ माग ,मुिनरका
                              Baba Gangnath Marg, Munirka
                               नई  द ली, New Delhi - 110067
िशकायत सं या/ Complaint No. CIC/DPCCM/C/2024/654446

 Naresh Kadyan                                                ...िशकायतकता/Complainant

                                         VERSUS
                                          बनाम

 CPIO
 Central Pollution Control
 Board, MoEF,
 New Delhi                                                      ... ितवादीगण/Respondent

Relevant dates emerging from the complaint:

 RTI : 04.10.2024              FA    : 19.10.2024             Complaint : 10.12.2024

 CPIO : 18.10.2024             FAO : 29.10.2024               Hearing : 20.01.2026


Date of Decision: 23.01.2026

                                    CORAM
               Chief Information Commissioner: RAJ KUMAR GOYAL
                                    ORDER

1. The Appellant filed an RTI application dated 04.10.2024, before the CPIO, Central Pollution Control Board, MoEF, seeking information as under:

"Community Policing in good faith as scouting for World Animal Day:

National Green Tribunal, granted permission, in OA No. 744 of 2024, within 4 weeks, Brand Ambassador Viyana Berwal Vs Central Pollution Control Board.

I have to tender, to expose the establishments, functioning and regulating under the Prevention of Cruelty to Animals (Slaughter House) Rules, 2001:

Rule 2:

b) Slaughter, means the killing or destruction of any animal for the purpose of food and includes all the processes and operations performed on all such animals in order to prepare it for being slaughtered.

c) Slaughter house, means a slaughter house wherein 10 or more than 10 animals are slaughtered per day and is duly licensed or recognised under a Central, State or Provincial Act or any rules or regulations made thereunder.

On the basis of Prevention of Cruelty to Animals (Slaughter House) Rules, 2001 and 2010, all State Pollution Control Boards, grating permission - CTE and CTO, only those who has applied, especially export units - major slaughterhouses, whereas Urban and Local Bodies - 100 Smart Cities - 62 Cantonments, granting license for slaughterhouses cum meat shops, where 10 or more than 10 animals are slaughtered per day, may be Hotels or Restaurants, Banquet Halls etc.

1. Supply complete list with present status, and details of applications received, under process, accepted or rejected, granting license - permissions, species wise animals and birds, including fishes - marine life and poultry, for slaughtering purpose, as food for human consumption as diet.

2. Supply complete list with present status, and details of applications received, under process but not granted permissions, unlicensed slaughterhouses - meat shops, species wise animals and birds, including fishes - marine life and poultry, for slaughtering purpose, as food for human consumption as diet.

3. Supply complete list with present status, and details, complaints received - processed and action taken, related to legal - illegal slaughterhouses - meat shops, species wise animals and birds, including fishes - marine life and poultry, for slaughtering purpose, as food for human consumption as diet.

Distribution:

CPCB - Delhi Pollution Control Committee, along with Page 2 of 5 Complaint No. CIC/DPCCM/C/2024/654446

1. All 100 Smart Cities.

2. All 62 Cantonment Boards.

3. MCD

4. NDMC.

5. Delhi State Animal Welfare Board.

6. All 11 DSPCAs in Delhi.

7. Delhi Agricultural Marketing Board.

8. AWBI.

9. Fisheries Department."

2. The CPIO & Divisional Head (IPC-IV), Central Pollution Control Board, MoEF, replied to the RTI Application on 18.10.2024, as under:

"Point no. 1 & 2: No information is available Point no. 3: CPCB received total 18 complaints w.r.t slaughterhouses, salt water aqua farms, Shrimp Farms and meat shops during past one year and all the complains were forwarded to the concerned SPCBs/PCCs for taking appropriate action on the complaints.

Some details regarding specific individuals or private entities associated with the complaints have been withheld under Section 8(1)(j) of the RTI Act to protect personal information. However, this does not affect the overall disclosure of actions taken by the public authorities."

3. Following this, the Complainant filed a First Appeal dated 19.10.2024, before the FAA, Central Pollution Control Board, MoEF, alleging 'purpose defeated'. The FAA vide order dated 29.10.2024, upheld the reply of the CPIO.

4. Subsequently, the Complainant approached the Commission with the instant Complaint on 10.12.2024.

Hearing Proceedings & Decision

5. The Complainant remained absent during the hearing despite due service of notice. On behalf of the Respondent, Anamika Sagar, Scientist-'E' & CPIO along with Y N Mishra, Scientist- 'D', attended the hearing in person.

6. The Respondent reiterated the reply provided to the Complainant.

7. The Commission after adverting to the facts and circumstances of the case and perusal of records, observes that the CPIO provided a reply to the instant RTI Application vide their letter dated 18.10.2024 and, the cause of dissatisfaction/grounds for filing of this Complaint is incomprehensible from the contents placed on record by the Complainant. Moreover, the Complainant has chosen not to attend the hearing, despite service of hearing notice in advance. In view of this, the Commission is of the opinion that no action under Section 18 of the RTI Act is warranted in the matter, as such. The Complaint is dismissed accordingly.

A copy of the decision be provided free of cost to the parties.

-sd-

(Raj Kumar Goyal) (राज कुमार गोयल) Chief Information Commissioner (मु सूचना आयु ) िदनां क/Date: 23.01.2026 Authenticated true copy Bijendra Kumar (िबज कुमार) Dy. Registrar (उप पंजीयक) 011-26186535 Page 4 of 5 Complaint No. CIC/DPCCM/C/2024/654446 Addresses of the parties:

1. CPIO Central Pollution Control Board, Parivesh Bhawan, East Arjun Nagar, Shahdara, Delhi-110032

2. Naresh Kadyan C-38, Rose Apartment, Prashant Vihar, Sector 14, Rohini, North West Delhi-110085 Page 5 of 5 Complaint No. CIC/DPCCM/C/2024/654446 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org)