BUFFALO TRADERS WELFARE ASSOCIATION Vs. UNION OF INDIA
LAWS(SC)-2009-3-240
SUPREME COURT OF INDIA
Decided on March 04,2009

BUFFALO TRADERS WELFARE ASSOCIATION Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Before us a draft affidavit affirmed by Dr. R.B.S. Tyagi, Director (Veterinary Services), Municipal Corporation of Delhi, has been filed. Let an appropriate affidavit be filed during the course of the day. Mr. Panjwani, learned counsel appearing on behalf of C.P.C.B. may respond to the said affidavit within two weeks. Before us Mr. Panjwani also places some photographs of in or around the abattoir as also a brief note. Municipal Corporation of Delhi shall respond thereto within two weeks. I.A. No. 42 in CA No. 3769 of 1996
(2.) An application for direction has been filed by the applicants, Mr. Hilal Ahmad, M/s. Sheep & Goats Broker Association, Delhi and M/s. Sheep & Goats Commission Agents Association. Let Municipal Corporation of Delhi respond to this application within two weeks and as to how to tackle with the problems stated in the said application.
(3.) Ms. Rekha Pandey, learned counsel appearing on behalf of N.C.T. of Delhi states that an environmental management plan shall be filed within two weeks. Mr. Panjwani states that for the purpose of preparing the said environmental plan, C.P.C.B. Authorities shall render all assistance, if sought for.;


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