National Green Tribunal
Ajit Chillya Volvoikar vs Goa Coastal Zone Management Authority on 22 January, 2026
Item No. 06 Pune Bench
BEFORE NATIONAL GREEN TRIBUNAL
WESTERN ZONE BENCH, PUNE
[THROUGH PHYSICAL HEARING (WITH HYBRID OPTION]
Original Application No. 154/2025(WZ)
Ajit C. Volvoikar Applicant
Versus
GCZMA & Ors. Respondent(s)
Date of hearing: 22.01.2026
CORAM: HON'BLE MR. JUSTICE DINESH KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. SUJIT KUMAR BAJPAYEE, EXPERT MEMBER
Applicant: Mr. Aagney Sail, Adv. for Appellant
Respondent: Mr. Shubham Sinai Priolkar, Adv. for R1/ GCZMA
Mr. Parag Rao, Adv. for R2
ORDER
1. In compliance of the previous order of this Tribunal dated 25.11.2025, we have received written communications from respondent no.6-District Collector, North Goa and respondent no.7-Deputy Collector and Sub-Divisional Magistrate, Sub-Division Pernem, Goa dated 05.01.2026 wherein it is informed that demolition of the structures at the site in question could not be done because the SIR survey is going on and that the same can be done only after 14.02.2026 when the process of publication of final roll is over.
2. In view of that report and the averment made by Learned Counsel for the applicant in OA to the effect that structures which ordered to be demolished by GCZMA have not been demolished, stands vindicated.
3. At this stage, Learned Counsel for respondent no.2 without having been issued notice had appeared and says that demolition order, execution of which is being sought, has already been reviewed by GCZMA with respect to survey nos. 118/1-S-1, 118/1-S-2 and 118/1-S-3 only and 1 states that he would be filing an affidavit to that effect along with copy of order passed by GCZMA. We direct that these facts be brought on record by filing an affidavit and copy of the same be served upon the Learned Counsel for the applicant in advance.
4. In view of the above report submitted by District Collector, we direct the registry to issue notices to other respondents also and direct the respondents to file their reply within four weeks. So that after perusal of the replies, appropriate orders may be passed in the present case.
5. Put up this matter for next consideration on 13.03.2026.
Dinesh Kumar Singh, JM Dr. S.K. Bajpayee, EM January 22, 2026 Original Application No. 154/2025(WZ) JG.
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