RAHUL TIBREWAL Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Nitin Sardessai, learned Senior Advocate for the Applicant, Mr. Pangam, learned Advocate General for the State, Mr. P. A. Kamat, learned Counsel for the Village Panchayat of Anjuna, Mr. Pavithran AV, learned Counsel for the Goa State Pollution Control Board (GSPCB) and Mr. Abhijeet Gosavi, Amicus Curiae.

(2.) This application seeks modification of our Order dtd. 13/2/2024, to the extent it applies to the Applicant's restaurant 'Makani' and the two cottages which, the Applicant claims, are being used only for storage purpose.

(3.) The Applicant has pleaded to having the following permissions :