REGENT COMPUTRONICS PVT. LTD.

Prasad Naik Appellant

V/S

GOA COASTAL ZONE MANAGEMENT AUTHORITY Respondents

Referred Judgements :-

COSME ROMALDO SILVERIRA V. V.P. CHICALIM [REFERRED TO]
COURT ON ITS OWN MOTION V. NATIONAL HIGHWAY AUTHORITY OF INDIA,NAGPUR [REFERRED TO]
T.C. BASAPPA V. T. NAGAPPA [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NOOH [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
RAM AND SHYAM COMPANY VS. STATE OF HARYANA [REFERRED TO]
HARBANS LAL VS. JAGMOHAN SARAN [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
HARBANSLAL SAHNIA VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
COMMITTEE OF MANAGEMENT VS. VICE CHANCELLOR [REFERRED TO]
S N AGGARWAL VS. STATE N C T OF DELHI [REFERRED TO]
LEADING HOTELS VS. ANTHONY MENDES AND ORS. [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD. VS. DESIGNATED AUTHORITY, DIRECTORATE GENERAL OF ANTI [REFERRED TO]
KASHINATH JAIRAM SHETYE & ORS. VS. STATE OF GOA & ORS. [REFERRED TO]
SOUTH WEST PORT LIMITED VS. STATE OF GOA, [REFERRED TO]

JUDGEMENT

(1.) Introduction : Two persons have structures on their property, and that property stands covered by Coastal Zone Regulations. They both are using the structures commercially. Complained against and put on notice, they have contended before the authorities that the structures, erected before 1991, offend no Regulation. But the authorities held otherwise. Aggrieved, they filed writ petitions, withdrew them, and went before the National Green Tribunal but lost. Now, they have filed these writ petitions.

(2.) Given the alternative remedy under Sec. 22 of the National Green Tribunals Act 2010, can these two persons sustain their writ petitions?

(3.) Petitioner Prasad Naik owns properties in his village, Penha de Franca. That property has structures, said to have been raised before 1991. In one part of the building, Prasad runs a general store; in the other part, his sister-in-law, Mrs. Sonal S. Naik, runs a wine shop. To run those businesses, both have the required licenses, including the trade license. During his lifetime, before 1991, Prasad's father also had a small store in the property.

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PRASAD NAIK Vs. GOA COASTAL ZONE MANAGEMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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