GANESH ALIAS SUJAY PAI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Padiyar for the Petitioner, Mr. Salkar for Respondent Nos. 1 and 2 and Mr. Pai for Respondent No.3.

(2.) The challenge in this Petition is to the order/directions dated 24/06/2019 made by the Goa Coastal Zone Management Authority (GCZMA) invoking the provisions of Section 5 of the Environment (Protection) Act, 1986, read with Rule 4 of the Environment (Protection) Rules, 1986.

(3.) Though, a preliminary objection on the basis of availability of alternate and efficacious remedy is raised by and on behalf of the Respondents, for a limited purpose we issue Rule in this Petition. At the request of and with the consent of the learned Counsel for the parties, Rule is made returnable forthwith.