MARIYAYI MACHHIMAAR SAHAKARI SANSTHA Vs. DEPARTMENT OF FISHERIES

JUDGEMENT

(1.) There is a final report from the Central Marine Fisheries Research Institution of May 2023 on impact particularly on fish stock and fishing activities as a result of the construction of the Thane Creek Bridge-III.

(2.) The Petitioners claim that their customary or traditional fishing rights are adversely affected by this project. The claim is for compensation according to not only a previous decision of this Court but a policy that is required to be put in place. The report has just been made available to Mr Ali, learned counsel for the Petitioners, and to Mr Jagtiani, learned amicus. According to Dr Sathe for Respondent No. 8, MSRDC, the report says that the project has no impact.

(3.) Mr Ali undoubtedly needs time to consider the report and further steps if any, in that regard. We have only noted the submissions. We have returned no finding.