BUFFALO TRADERS WELFARE ASSON Vs. UNION OF INDIA

JUDGEMENT

(1.) The Municipal Corporation of Delhi has filed the Status Report dated 17-8-2005 which is taken on record. As per the Status Report, the Union of india has sanctioned Rs. 110 crores for the project at present. On 14-7-2004, this court after considering the fact of non-redressal of issue regarding providing a modern slaughter-house maintaining clean and hygienic standards and catering to the entire population of Delhi, held that the only solution to this complex problem was to shift the abattoir to Ghazipur. The Central Government was directed to provide necessary funds, estimated at Rs. 90 crores, at that time. The Government of India has sanctioned rs. 110 crores for the project at present. The Municipal Corporation was made the implementing agency to carry out the construction of the modern slaughter house and all authorities concerned were directed to give all the assistance for the aforementioned purpose. As per this report, the plant and machinery, electrical items, effluent treatment plant and civil works are in progress. The same are at an advanced stage of progress. Orders have been placed on the foreign suppliers who have started the manufacturing of the plant and machinery as per the orders placed on them. A part of the payment has already been released to them. As per the Status report, machinery has already been received from Denmark and is now lying at the i. C. D. Tughklakabad, New Delhi, and is awaiting release. According to the report, the project can be completed as per the time-frame fixed by this Court.

(2.) Unfortunately, the work on the construction of the slaughter-house complex at ghazipur has come to a standstill since 8-8-2005 as the relevant files and documents had been sent for by the Mayor of Delhi. A seven member Committee of the Municipal corporation, headed by the Mayor, has been constituted to examine the various aspects of the project implementation. No progress has taken place after 8- 8-2005. Keeping the overall circumstances in view, the Mayor is directed to release the files, within a period of 2 days, which have been summoned by him, after keeping photostat copies of the documents so that the progress of the work is not hampered. The Municipal Commissioner would be at liberty to get the modern plant and machinery released, which has alrady arrived at the I. C. D. , Tughlakabad from Denmark. The Municipal Commissioner is also directed not to stop the work and continue to carry on the work on the project so that the project can be completed within the time schedule. I. A. No. 31 :

(3.) In view of the reply filed by the Municipal Corporation, I. A. No. 31 is dismissed. IA No. 27 : Dismissed. IA No. 22 : To be listed on 25-8-2005. Order accordingly.