National Green Tribunal
Kashinath Shetye vs Goa Coastal Zone Management Authority on 23 June, 2021
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 01 (Pune Bench)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(By Video Conferencing)
Appeal No. 07/2021 (WZ)
Kashinath Shetye Appellant
Versus
Raul Rodrigues & Ors. Respondent(s)
Date of hearing: 23.06.2021
CORAM: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
HON'BLE MR. JUSTICE M. SATHYANARAYANAN, JUDICIAL MEMBER
HON'BLE MR. JUSTICE BRIJESH SETHI, JUDICIAL MEMBER
HON'BLE DR. NAGIN NANDA, EXPERT MEMBER
Appellant: Mr. Salilio Pacheco, Advocate with Mr. Kasinath Shetye, Appellant
ORDER
1. This appeal has been filed against order of Goa Coastal Zone Management Authority (GCZMA) dated 08.10.2020 rejecting the complaint against alleged illegal constructions in violation of the CRZ regulations and environmental norms by discharge of sewage in a water body.
2. Appeal No. 04/2021 (WZ), Cavelossim Villager's Forum v. The Village Panchayat of Cavelossim & Ors. against the same impugned order was disposed of by this Tribunal vide order dated 31.05.2021 requiring GCZMA to revisit the matter in the light of documents relied upon by the appellant in the said matter.
3. In view of above, since the proceedings are open before GCZMA and the impugned order is not final, the appellant is at liberty to approach the GCZMA for intervention in the pending proceedings. If the 1 appellant herein produces any further material, GCZMA may consider the same in accordance with law.
4. We have not considered it necessary to issue notice to the respondents, having regard to the nature of the order, but if the respondents are aggrieved, they are at liberty to move this Tribunal.
The appeal is disposed of.
A copy of this order be forwarded to GCZMA by e-mail for compliance.
Adarsh Kumar Goel, CP Sudhir Agarwal, JM M. Sathyanarayanan, JM Brijesh Sethi, JM Dr. Nagin Nanda, EM June 23, 2021 Appeal No. 07/2021 (WZ) DV 2