TELMA DE SA PINTO 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 17/9/2018 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 all the structures along with concrete flooring, jetty and swimming pool in survey no.301/1, of Siolim, Bardez, Goa which are hereinafter referred to as the subject structures. The petitioner has been directed to demolish the said structures and to restore the land to its original condition.

(3.) For the purpose of disposal of the present petition, it would not be necessary to set out the facts in details. Suffice it to mention that on the basis of the complaint lodged by Siolim Vaddy Nagarik Samittee, a show cause notice was issued to the petitioner by the second respondent on the subject structures being erected allegedly in breach of the Coastal Management Regulations (CRZ). The second respondent issued a show cause notice to the petitioner on 20/10/2015 and also conducted a preliminary site inspection on 9/6/2015.