Vivek Varma,J. - (1.) The petitioner is a company incorporated under the Companies Act and, as such, is engaged in running slaughter house situated at Rampur Road, Hapur, District Hapur in order to sale and purchase of meat business including its export.
(2.) The company in order to establish business purchased Plot Khasra Nos.925, 936, 936/1, 1083, 1084/2, 1085, 1086, 1159, 1159/2, 1160/1, Rampur Marg, Bulandshahr Road, Hapur, District Hapur and accordingly, for establishment in year 2009, the company obtained 'no objection' certificate for establishment from various authorities.
(3.) The Pollution Control Board in above context, decided to issue consent for trial basis for three months in respect of Air and Water Board and accordingly the unit given consent in respect of air and water to operate the unit this consent was given under due examination and proper performance of the unit.;