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Bombay Environmental Action Group vs Maharashtra Maritime Board on 10 October, 2022

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

                                                     1

     ITEM NO.25                              COURT NO.11                SECTION IX

                                  S U P R E M E C O U R T O F     I N D I A
                                          RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 29692/2022

     (Arising out of impugned final judgment and order dated 29-10-2021
     in WP No. 759/2021 passed by the High Court of Judicature at
     Bombay)

     BOMBAY ENVIRONMENTAL ACTION GROUP                                  Petitioner(s)

                                                    VERSUS

     MAHARASHTRA MARITIME BOARD & ORS.                                  Respondent(s)

     (IA No.143185/2022-CONDONATION OF DELAY IN FILING and IA
     No.143187/2022-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 10-10-2022 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE SANJIV KHANNA
                            HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Petitioner(s)                Mr.   Shyam Divan, Sr. Adv.
                                      Ms.   Sheetal Shah, Adv.
                                      Mr.   Rohan Thawani, Adv.
                                      Mr.   Nirman Sharma, Adv.
                                      Ms.   Pooja Dhar, AOR
                                      Mr.   Pratul Pratap Singh, Adv.
                                      Mr.   Mantavya Sharma, Adv.

     For Respondent(s)



                             UPON hearing the counsel, the Court made the following
                                                O R D E R

Issue notice on the application for condonation of delay as well as on the special leave petition.

Learned senior counsel for the petitioner referring the the Digitally signed by BABITA PANDEY Date: 2022.10.11 notification enclosed as annexure-P1 has drawn attention to sub- 19:42:21 IST Reason:

clause B of clause 7 (I) relating to classification of CRZ-I and  2 also to clause 8 I(ii) and states that the sub-clause would apply only to the areas covered by sub-clause B to clause 7. Our attention is also drawn to the orders passed by this Court in SLP(C) Nos. 11035 and 6388 of 2019.

In view of the orders shown to us and the contentions raised, in the meanwhile, till the next date of hearing, the directions given in the impugned orders shall remain stayed.

(BABITA PANDEY)                              (R.S. NARAYANAN)
COURT MASTER (SH)                            COURT MASTER (NSH)