ANTONIO FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) Rule, made returnable forthwith. The learned counsel for the respective respondent waive service. Heard finally by consent of parties.

(2.) By this petition, the petitioner is challenging the order dated 25/7/2018 passed by the second respondent/ Goa Coastal Zone Management Authority (GCZMA) under section 5 of the Environment (Protection) Act, 1986 (Act, for short) directing demolition of the structures belonging to the petitioner situated in property bearing survey no.1151/1-F, of Velha Tiswadi Goa which are hereinafter referred to as the subject structures.

(3.) On the basis of a complaint dated 29/10/2015 filed by the third respondent a show cause notice was issued to the petitioner on 2/11/2015 and after considering the reply and the findings of the Village Panchayat in letter dated 2/12/2015 the complaint was disposed of on 14/12/2015 stating that no further action was required in the matter.