BUFFALO TRADERS WELFARE ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) It is stated by Mr Sanjib Sen, learned counsel for MCD, that a demand draft for Rs. 2.66 crores has been handed over to Mr Prashant Kumar and we are assured that some other small disputes, including the one for grant of annual maintenance, shall be deliberated upon and an attempt shall be made to arrive at a consensus thereon.

(2.) An affidavit affirmed by Mr A.B. Akolkar, Additional Director in the Central Pollution Control Board, is handed over in the Court, pointing out several deficiencies in the matter of running the slaughterhouse at Ghazipur and non-compliance with some other statutory requirements.

(3.) We direct Municipal Corporation of Delhi to comply with the statutory requirements and submit a compliance report before us within four weeks. We hope and trust that in the meantime, a proper environment management plan shall be put in place by the Delhi Government. It is also made clear that the Central Pollution Control Board shall be at liberty to issue any other or further instructions both to DPCC as also NCT of Delhi.