SAMEENA ADNAN FUTEHALLY Vs. COLLECTOR DISTRICT RAIGAD

JUDGEMENT

(1.) -

(2.) AFTER having heard the learned counsel for both the sides, we propose to dispose of this petition by following short order. On August 6, 1987, the District Collector, Raigad, Respondent No.1 herein, issued to the Petitioner a notice calling upon her to demolish the construction which she had put on the land Survey No.2A, Hissa No.2 at Kihim, Taluka-Alibag. The grounds on which that notice was based are that the Petitioner had not obtained the prior permission from the Area Incharge Collector of Raigad for putting up the construction. That construction was within 500 metres of hightide area limit and that was dangerous from the view point of public health.

(3.) THE Petitioner has challenged the action of the Collector, Raigad calling upon her to remove the Farm House.