COLLIN CURRY Vs. GOA COASTAL ZONE MANAGEMENT AUTHORITY

JUDGEMENT

(1.) HEARD Shri Supekar, learned Counsel appearing for the Petitioners, Mr. Salkar, learned Government Advocate appearing for the Respondent nos. 1, 4 and 7, Mr. Naik, learned Counsel appearing for the Respondent nos. 2 and 3 and Shri Sudin Usgaonkar, learned Counsel appearing for the Respondent no. 5.

(2.) THE above Petition under Article 226 and 227 of the Constitution of India essentially seeks for a writ of mandamus or a writ in a nature of mandamus commanding the Respondent nos. 1 to 4 and 6 to inter alia take action against the Respondent no. 5 to demolish/remove the structures put up on Vainguinim beach in the form of a Jetty, Shed for the Water Sports Activities, etc., to remove the constructions and the development carried out by the Respondent no. 4 in the Public Nallah between the properties surveyed under nos. 803 and 804; to order the removal and demolition of the structures referred to in the sketch marked as annexure 'F' in survey no. 246/2; to forthwith stop the user of the Vainguinim beach for the purpose of commercial activity; and for other reliefs including to call for the records from the Respondent nos. 1 to 10 and quash and set aside the permission dated 17.10.2000 and NOC dated 04.05.2004.

(3.) WE have extensively heard the learned Counsel appearing for the Petitioners as well as the Respondents in connection with the subsisting grievances in the above Writ Petition. Both the learned Consel have also brought to our notice the Orders passed by this Court in the present Writ Petition as well as in other Writ Petitions whereby the issues raised in the present Petition are under consideration. After hearing the learned Counsel and perusing the notes of submissions produced on record, we find that the above Petition can be conveniently disposed of by issuing directions to the concerned authorities to decide the pending grievances of the Petitioners.