National Green Tribunal
Swapnesh Sherlekar vs State Of Goa on 13 August, 2024
Item No.8 (Pune Bench)
BEFORE THE NATIONAL GREEN TRIBUNAL
WESTERN ZONE BENCH, PUNE
THROUGH PHYSICAL HEARING (WITH HYBRID OPTION)
Original Application No.72/2023(WZ)
I.A. No.45/2024(WZ)
Mr. Swapnesh Sherlekar & Anr.
.....Applicants
Versus
The State of Goa and Ors.
....Respondents
Date of hearing: 13.08.2024
CORAM: HON'BLE MR. JUSTICE DINESH KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. VIJAY KULKARNI, EXPERT MEMBER
Applicant : Mr. Vishal Sawant, Advocate
Respondents : Ms. Supriya Dangare, Advocate for R-1/State of Goa,
R-3/DCF & R-9
Mr. Pravin Awale, Chief Conservator of Forest for R-9
Mr. Nikhil D. Pai, Advocate for R-4/MPDA
Mr. Zeller De Souza, Advocate for R-5
Mr. Shivan Desai, Advocate along-with
Mr. Shivshankar Swaminathan, Advocate for R-8/PP
ORDER
1. From the side of respondent No.1- The State of Goa through its Chief Secretary, for respondent No.3- Dy. Conservator of Forest, South Goa Division and for respondent No.9-The Review Committee on Private Forests through its Chairman- The Chief Conservator of Forests, learned counsel Ms. Supriya Dangare has appeared before us, who submits that she has filed reply affidavit dated 26.07.2024 on behalf of respondent No.9 and a copy of the same has already been served upon the learned counsel for applicants, who seeks two weeks' time to file rejoinder affidavit against the same. We allow the said time. Page 1 of 2
2. In compliance with our previous order dated 27.02.2024, Mr. Pravin Awale, Chief Conservator of Forest/Chairman of the Review Committee has appeared before us through Video Conferencing. We direct him to remain present in-person before us and thereafter only, this matter would be decided finally after receipt of the rejoinder affidavit of the applicants.
3. From the side of respondent No.4-The Member Secretary, Mormugao Planning and Development Authority, learned counsel Mr. Nikhil D. Pai has appeared before us, who submits that he does not want to file reply affidavit in this matter.
4. From the side of respondent No.5- The Village Panchayat of Sancoale, learned counsel Mr. Zeller De Souza has appeared before us, who submits that reply affidavit has already been filed in this matter.
5. From the side of respondent No.8- Mr. Avez Azim Shaikh, learned counsel Mr. Shivan Desai along-with learned counsel Mr. Shivshankar Swaminathan have appeared before us, who submit that reply affidavit has already been filed.
Put up this matter for final hearing on 05.11.2024
6. Dinesh Kumar Singh, JM Dr. Vijay Kulkarni, EM August 13, 2024 Original Application No.72/2023(WZ) I.A. No.45/2024(WZ) P.Kr Page 2 of 2