National Green Tribunal
Sagardeep Sirsaikar vs Goa Coastal Zone Management Authority on 11 July, 2025
Item No.9 (Pune Bench)
BEFORE THE NATIONAL GREEN TRIBUNAL
WESTERN ZONE BENCH, PUNE
[THROUGH PHYSICAL HEARING (WITH HYBRID OPTION)]
EXECUTION APPLICATION NO.09 OF 2024 (WZ)
IN
ORIGINAL APPLICATION NO.149 OF 2024 (WZ)
Sagardeep Sirsaikar .... Applicant
Versus
GCZMA & Ors. ....Respondents
Date of hearing : 11.07.2025
CORAM: HON'BLE MR. JUSTICE DINESH KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. VIJAY KULKARNI, EXPERT MEMBER
Applicant : Mr. Aagney Sail, Advocate
Respondents : Mr. Shubham Priolkar, Advocate for R-1
ORDER
1. From the side of respondent No.1 - GCZMA, learned counsel Mr. Shubham Priolkar has appeared and states that the cost of Rs.10,000/- (Rupees Ten Thousand) as per order of this Tribunal dated 21.04.2025 has been deposited by respondent No.1. Though he initially prayed for additional two weeks' time to file the reply, later on, he stated that he is ready to argue without filing any reply. In view of that, we close the opportunity to respondent No.1/GCZMA to file its reply-affidavit and proceed with the matter finally today itself.
2. Heard the learned counsel for the Execution Applicant, who states that the complaint in Original Application No.110 of 2023 (WZ) was moved against respondent No.2 - La Alphonso Marina Beach Resort & Spa for unauthorized permanent construction having been done of the Resort and Page 1 of 3 Spa, consisting of 80 Rooms, 200 seater restaurant, a concrete underground pub/disco (under the restaurant), adjacent to the Beach with a capacity of 200-250 pax, a conference hall with a capacity of 500 pax, Spa with massage rooms, Health Club/Gym, Swimming, pool along with other infrastructure, wherein this Tribunal had, on 25.07.2024, passed an order, directing respondent No.1 - GCZMA to dispose of the application of the applicant after giving an opportunity of hearing to the person affected and upload the said order on the website of GCZMA - respondent No.1 and further it was directed that list of unauthorized constructions must be uploaded on its website to maintain the transparency. The execution of this order is being prayed in the present Execution Application.
3. Learned counsel for the applicant urged that the said illegal Resort is still being allowed to run its commercial activities by respondent No.1 - GCZMA by not deciding the said application, which clearly shows that the period of about five years has been given to earn huge property.
4. On the other hand, learned counsel appearing for respondent No.1 - GCZMA has urged that the order, of which execution is being sought in this Execution Application, was passed by this Tribunal on 25.07.2024. Thereafter, the proceedings are going on for hearing before GCZMA. On two occasions earlier, when the hearing was conducted, the respondent No.3 - Resort owner did not appear. Therefore, an opportunity of hearing was given to him and now the matter is listed for final hearing on 29.07.2025 and on that date, the said proceeding would be finally disposed and it is submitted by the learned counsel for respondent No.1 that on that date i.e. 29.07.2025, the complete compliance of the order dated 25.07.2024 shall be made and an affidavit to that effect shall be submitted on record.
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5. On the assurance of the learned counsel for respondent No.1 - GCZMA, as above, we direct the Registry to place this matter for next order/consideration on 28.08.2025. On that date, we expect that the entire compliance of our order dated 25.07.2025 will be made, failing which we will pass adverse order against respondent No.1 - GCZMA.
Dinesh Kumar Singh, JM Dr. Vijay Kulkarni, EM July 11, 2025 EXECUTION APPLICATION NO.09/2024 (WZ) npj Page 3 of 3