Supreme Court - Daily Orders
Vanashakti Public Trust vs Maharashtra Coastal Zone Management ... on 11 April, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
ITEM NO.2 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
Petition(s) for Special Leave to Appeal (C) No(s). 7935-7936/2017
(Arising out of impugned final judgment and order dated 04-07-2016
in WP No. 7393/2016, 15-07-2016 in WP No. 7393/2016 passed by the
High Court Of Judicature At Bombay)
VANASHAKTI PUBLIC TRUST & ANR. Petitioner(s)
VERSUS
MAHARASHTRA COASTAL ZONE MANAGEMENT
AUTHORITY & ORS. Respondent(s)
Date : 11-04-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Colin Gonsalves,Sr.Adv.
Ms. Nabila Hasan,Adv.
Mr. Satya Mitra, AOR
For Respondent(s) Mr. Kavin Gulati,Sr.Adv.
Mr. Yash Pal Dhingra, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties.
It has been pointed out at the Bar that the Coastal Zone Management Plan (CZMP) has now been submitted, as recorded by the National Green Tribunal in its order dated 22 nd November, 2017 in Original Application NO(s).11/2014 and 424/2016.
In view of above, no further order is necessary in these petitions which are hereby disposed of.
Needless to say that it will be open to the petitioners to move to the National Green Tribunal in the above case for any further direction as may be necessary in accordance with law.
Signature Not Verified Pending applications, if any, shall also stand disposed of. Digitally signed by MAHABIR SINGH Date: 2018.04.11 15:50:14 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER