National Green Tribunal
Group Grampanchayat Vihur vs Maharashtra Coastal Zone Management ... on 8 March, 2022
Item No. 02 (Pune Bench)
BEFORE THE NATIONAL GREEN TRIBUNAL
WESTERN ZONE BENCH, PUNE
(By Video Conferencing)
Original Application No.22/2022(WZ)
Group Grampanchayat Vihur Applicant(s)
Versus
MCZMA & Ors Respondent(s)
Date of hearing: 08.03.2022.
CORAM: HON'BLE MR. JUSTICE SHEO KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. VIJAY KULKARNI, EXPERT MEMBER
Applicant: Mr.R.B.Mahabal Advocate.
ORDER
1. Determination of right, title, and interest of the private properties and private persons, encroachment on any private land by private persons, use of political influence, and no action on the complaint to the State Authorities are not within the domain of the National Green Tribunal and are not covered under Section 14 and 15 of the National Green Tribunal Act, 2010. The Applicant may approach to the Competent Authority or the Competent Court for determination of right, title, and interest or the removal of encroachment if any.
2. The Application stands disposed of accordingly.
Sheo Kumar Singh, JM Dr. Vijay Kulkarni, EM March 08, 2022 Original Application No. 22/2022(WZ) HK