- (1.) These writ petitions have been preferred in public interest seeking various directions to the State Governments as well as to the Union of India, Ministry of Environment and Forest, Animal Welfare Board of India and other statutory authorities to effectively implement the provisions of the Prevention of Cruelty to Animals (Establishment and Registration of Societies for Prevention of Cruelty to Animals) Rules, 2000 and also the provisions of Environment Protection Act, 1986, Schedule I, Entry 50 and also Solid Wastes (Management and Handling) Rules, 2000 etc. Further, direction is also sought to ensure that the animals meant for slaughter are not transported in violation of Transport of Animals Rule, 1978 and the Prevention of Cruelty to Animals (Transport on Foot) Rules, 2000. Further, prayers have also been made to ensure that the recognized slaughter houses are in conformity with the provisions of the Prevention of Cruelty to Animals (Slaughter House) Rules, 2000 and also for other consequential reliefs. A detailed affidavit has been filed by the Central Pollution Control Board (for short Code of Civil Procedure B) as early as in October, 2003 wherein they have categorically stated as follows: The Code of Civil Procedure B is of the view that the slaughter houses generate substantial quantities of effluents and solid wastes. These slaughter houses causes nuisance by way of foul smell due to improper handling. It is, therefore, necessary that these units should install pollution control devices so that they can comply with the prescribed standards. Further, it was staled that the existing slaughter houses need to modernize their operations with greater emphasis of utilization of waste to reduce environmental problems and to maintain hygienic conditions. It is also pointed out that most of the slaughter houses in the country are very old and operate without basic amenities such as proper flooring, water supply, ventilation etc., and there is no need to upgrade old slaughter houses on modern lines.
(2.) Therefore, the CPBC submitted that all the slaughter houses in the country should comply with the prescribed standards. The local municipal agencies and concerned police should ensure that no illegal slaughtering takes place and also the units conform to the standards set by the State Pollution Control Boards and Pollution Control Committees.
(3.) this Court has passed various orders alerting the State Governments to properly implement the various provisions referred to hereinbefore but still no effective steps have been taken by various States either to constitute Committees or to see that the slaughter houses are functioning in accordance with the rules framed.;