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Judgment
Ravindra Maithani, J
A slaughter house in Nainital city has been sealed by the respondent no.5/the Uttarakhand Pollution Control Board.
Instant petition has been filed by the petitioner with the request that on the eve of Bakrid festival the slaughter house be desealed for three days i.e. from 07.06.2025 to 09.06.2025 temporarily or alternatively the local administration may be directed to provide any other suitable place for sacrificing the animals during the festival. The petitioner has sought other reliefs also.
Heard learned counsel for the parties and perused the record.
Learned counsel for the petitioner would submit that the slaughter house has been closed. It may create problem in celebrating the festival. Therefore, for three days the slaughter house may be opened or some other suitable place may be provided for celebrations. It is also submitted that the respondent no.4/Nagar Palika Parishad also proposes to open the slaughter house and they have given a representation to the respondent no.5/ the Uttarakhand Pollution Control Board on 30.05.2025. On it, yet no action has been taken.
Learned Senior counsel appearing for the respondent no.4/Nagar Palika Parishad, Nainital would submit that during festival season, the slaughter house may be opened and whatever formalities are required for opening it, the Nagar Palika Parishad is ready to do that. He would also submit that the representation that has been made by the respondent no.4/Nagar Palika Parishad, Nainital is pending with the respondent no.5/the Uttarakhand Pollution Control Board. Therefore, the respondent no.5/the Uttarakhand Pollution Control Board may be directed to take action on it.
Learned counsel for the respondent no.5/the Uttarakhand Pollution Control Board would submit that the decision on annexure 5, the representation that has been given by the respondent no.4/Nagar Palika Parishad shall be taken within 24 hours.
The Court takes on record the statement given by learned counsel for the respondent no.5/ the Uttarakhand Pollution Control Board.
The writ petition is disposed of with the direction to the respondent no.5/the Uttarakhand Pollution Control Board to take a decision on the communication that has been made by the respondent no.4/Nagar Palika Parishad, Annexure 5, within 24 hours.
The Court requests learned counsel for the respondent no.5 to communicate this order for its compliance.