GOA RIVERS SAND PROTECTORS NETWORK Vs. PARIMAL RAI

JUDGEMENT

(1.) Heard Ms. Anamika Gode, learned counsel for the Applicant and Mr. D. Pangam, learned Advocate General with Mr. Deep Shirodkar, learned Additional Government Advocate for the Respondents.

(2.) The Government suggested the name of Mr. Nilesh Daigodkar, Deputy Collector and SDM, Quepem, as a Nodal Officer for the District of South Goa. The learned counsel for the Applicant has no objection for his appointment as a Nodal Officer. Accordingly, Mr. Nilesh Daigodkar, Deputy Collector and SDM, Quepem, is appointed as a Nodal Officer with Magisterial powers for the District of South Goa to implement the orders of this Court in regard to illegal sand mining in the State of Goa. Copy of this order be forwarded to the concerned.

(3.) Parties to act on the basis of the authenticated copy of this order.