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National Green Tribunal

Cavelossim Villagers Forum vs The State Of Goa Through Its Chief ... on 9 January, 2024

        Item No.6                                                (Pune Bench)

                       BEFORE THE NATIONAL GREEN TRIBUNAL
                           WESTERN ZONE BENCH, PUNE

                      [Through Physical Hearing (With Hybrid Option)]

                                APPEAL NO.54 OF 2022 (WZ)


        Cavelossim Villagers Forum                                ....Appellant

                                              Versus

        State of Goa & Ors.                                       ....Respondents

        Date of hearing:      09.01.2024

        CORAM: HON'BLE MR. JUSTICE DINESH KUMAR SINGH, JUDICIAL MEMBER
               HON'BLE DR. VIJAY KULKARNI, EXPERT MEMBER


        Appellant               :   Ms. Laxmi Desai, Advocate

        Respondents             :   Ms. Manasi Joshi, Advocate for R-1 and R-7
                                    Mr. Abhay Anturkar, Advocate for R-4
                                    Mr. V.R. Dhond, Senior Advocate for R-5 & R-6


                                            ORDER

1. From the side of the appellant, learned counsel Ms. Laxmi Desai has appeared through VC, but we are not able to hear her because of technical problem.

2. From the side of respondent No.5 - Mrs. Radha Satish Timblo, and respondent No. 6 - M/s Shree Balaji Concepts, learned senior counsel Mr. V.R. Dhond has appeared, who states that the reply-affidavit has already been filed.

3. From the side of respondent No.1 - the State of Goa and respondent No. 7 - Water Resource Department, learned counsel Ms. Manasi Josi has appeared and submits that some additional facts from the side of respondent No.7 are required to be brought on record, which could be filed only after gong through the reply of respondent No.4 - GCZMA, a copy of which has been received by her yesterday only and [NPJ] Page 1 of 2 that a short time be granted for filing short-reply. We allow the same with a direction that copy of the said short-reply/additional affidavit to be filed by respondent No.7 may be served on all other parties within two weeks, who may file rejoinder thereto, if so required within a week thereafter.

4. From the side of respondent No.4 - GCZMA, learned counsel Mr. Abhay Anturkar has appeared.

5. None else is present.

6. Put up this matter for next consideration on 15.03.2024.

Dinesh Kumar Singh, JM Dr. Vijay Kulkarni, EM January 9, 2024 APPEAL NO.54/2022 (WZ) npj [NPJ] Page 2 of 2