- (1.) It is stated on behalf of M/s Madina Tannery and M/s New Javed Tannery, Kanpur that they have already set up Primary Treatment Plant and have removed the defects pointed out by the State Pollution Control Board. We, accordingly, direct the State Pollution Control Board to inspect the establishment of these two tanneries and to submit its report to this court as to whether the treatment plant alleged to have been set up by the tanneries is according to the standard and is in working order. The report may be submitted within four weeks. I. A. No. 8
(2.) It is stated on behalf of M/s Himalaya Tannery that they are not carrying out any tanning operation, instead they are carrying out theworking of finishing and it does not involve flow of any industrial effluent or pollution of water or atmosphere. The State Pollution Control Board is directed to inspect the factory and submit its report to this court within four weeks. M/s Shalimar Leather Industries and Mis Society Tanners
(3.) It is stated on behalf of M/s Shalimar Leather Industries and M/s Society Tanners that they have set up the Primary Treatment Plant and removed the defects pointed out earlier. But on a perusal of the inspection report we find that they have not made any arrangement for the disposal of the sludge coming out of the Primary Treatment Plant. We, accordingly, direct these two tanneries to contact the Kanpur Nagar Mahapalika and take immediate steps for the disposal of the sludge as directed earlier by our order dated 8/05/1991. It is further stated on behalf of these two tanneries that they have already deposited their contribution towards the setting up of the secondary treatment plant. The State Pollution Control Board may verify and submit its report within four weeks.;