ANIL HOBLE Vs. KASHINATH JAIRAM SHETYE AND ORS.

JUDGEMENT

(1.) Delay condoned.

(2.) This appeal arises from the final judgment and order passed by the National Green Tribunal (Western Zone) Bench, Pune dated 29th May, 2015 in Application No. 51/2014 and dated 14 th December, 2015 in M.A. No. 180/2015 (WZ) and Review Application No. 15/2015(WZ).

(3.) Respondent Nos. 1-4 had filed an application before the Tribunal under Section 14(1) read with Section 14(3) of the National Green Tribunal Act, 2010 complaining about degradation of environment on account of unauthorized construction on plot of land falling within CRZ(III)(No Development Zone - in short NDZ).