RAMCHANDRA VAMAN NAIK Vs. SESA GOA LIMITED

JUDGEMENT

(1.) Rule. By consent, Rule is made returnable forthwith.

(2.) The respondents waive service.

(3.) By this petition under Article 226 of the Constitution of India which is converted into a Public Interest Litigation, the petitioners are praying for quashing an approval dated 30/03/2007 for a project, which has been undertaken by respondent no.1. The petitioners are also challenging the environmental clearances granted to this project on 03/06/2009. The petitioners are residents of villages Navelim and Amona in Bicholim Taluka of North Goa. It is their case that their family would be affected by the pollution and environmental degradation, which would be caused by the project of respondent no.1.