SUDHA SHIVAJI HEGDE Vs. CONSERVATOR OF FORESTS

JUDGEMENT

(1.) This Petition is directed against the judgment and order dtd. 6/9/2022 passed by the Appellate Authority under the Goa, Daman and Diu Preservation of Trees Act, 1984. By the impugned order, the Appellate Authority has rejected the petitioner's appeal against an order dtd. 29/7/2021 passed by the Deputy Collector and SDO-II, Salcette, Goa (for short, "the First Authority") in Case No. SDO-II/SAL/TA/13/2017/4541, whereby an application as filed by respondent no. 3 for cutting of two coconut trees belonging to the petitioners has been allowed. At the outset, the order passed by the First Authority is required to be noted, which reads thus:-

(2.) The Appellate Authority while dismissing the appeal of the petitioners made the following observations:-

(3.) It is on such a backdrop, the present Petition is filed. This Court had initially heard the petitioners and the learned Additional Government Advocate on 20/9/2022. While issuing notice to the private respondent, the following order came to be passed. The relevant extract of the same can be noted:-