GOA COASTAL ZONE MG. AUTH. Vs. RUDRESH NAIK
LAWS(SC)-2013-8-129
SUPREME COURT OF INDIA
Decided on August 23,2013

Goa Coastal Zone Mg. Auth. Appellant
VERSUS
Rudresh Naik Respondents

JUDGEMENT

- (1.) TAKEN on board.
(2.) THE civil appeal being devoid of any merit deserves to be dismissed and is dismissed accordingly.
(3.) IN the peculiar facts of this case, we delete the costs of Rs. 25,000/ - imposed by the Tribunal. However, the Appellant is granted another three weeks' time from today to comply with the orders and directions issued by the Tribunal. Ordered accordingly. ;


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