LAWS(BOM)-2023-11-138

GOA FOUNDATION Vs. CHIEF WILDLIFE WARDEN

Decided On November 01, 2023
GOA FOUNDATION Appellant
V/S
CHIEF WILDLIFE WARDEN Respondents

JUDGEMENT

(1.) Heard Ms Norma Alvares with Mr Om D'Costa for the petitioner. Mr Deep Shirodkar, the learned Additional Government Advocate appears for the first, third and tenth respondents. Mr Raviraj Chodankar, the learned Central Government Standing Counsel appears for the fourth to ninth and thirteenth respondents and Ms Annelise Fernandes appears for the eleventh respondent.

(2.) The petitioner, by instituting this petition, sought for the following reliefs:

(3.) Before instituting this petition, the petitioner, in June 2020, had filed the complaint before the Central Empowered Committee (CEC) of the Hon'ble Supreme Court of India regarding the three infrastructure projects that form the subject matter of this petition, i.e.:-