LINET NUNES Vs. GOA COASTAL ZONE MANAGEMENT AUTHORITY

JUDGEMENT

(1.) This matter is mentioned for urgent listing. Considering the fact that the impugned order was passed on 6/9/2022 and the fact that the demolition has been going on, we have taken this matter on Board and heard learned counsel.

(2.) Mr. Huzefa Ahmadi, learned senior Advocate for the appellant, has invited our attention to certain documents to submit that the structure in Survey No.42/10 was in existence prior to the year 1991. He has further submitted that his client stands by the statement recorded by the National Green Tribunal in paragraph 8 of its Order to the effect that only Survey No.42/10 belongs to the appellant and other structures do not belong to him.

(3.) Issue notice, returnable on 16/9/2022.