MUMBAI METROPOLITAN REGIONAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Learned Counsel for the Respondents waive service of Rule. The Petition is taken up for fnal hearing.

(2.) This Petition is fled by the Mumbai Metropolitan Regional Development Authority (for short "MMRDA") seeking directions to the Respondent Authorities to issue necessary permission/approval for laying down under ground water transmission lines at Kaman Creek, Vasai Creek and pipeline in RoW passing through areas spanning the distance of about 0.295 kms and covering an area of about 0.783 hectares as mangroves areas and bufer ones.

(3.) Brief facts are as under :