Banumathi, J. - (1.) By an order dated 24th August, 2018, the Goa Coastal Zone Management Authority (GCZMA) passed an order of demolition of structures under Section 5 of the Environment (Protection) Act, 1986 which was challenged by the petitioner in W.P. No.991/2018 before the High Court. Being aggrieved by another order dated 20 th September, 2018 passed by the said Authority (GCZMA), the petitioner has also filed W.P. No.1069/2018. Both the writ petitions were dismissed by the High Court by a common Order dated 1st December, 2018 by observing that the petitioner is to approach the National Green Tribunal challenging the orders passed against her.
(2.) The petitioner thereafter filed miscellaneous applications before the High Court seeking extension of time for approaching the National Green Tribunal which were rejected by the High Court by Order dated 28th January, 2019. Both orders i.e. 1st December, 2018 and 28th January, 2019 are impugned in these special leave petitions.
(3.) Section 16 of the National Green Tribunal Act 2010 deals with the appellate jurisdiction of the Tribunal. In terms of Section 16(j) of the said Act any person aggrieved by an order may within a period of thirty days from the date on which the order or decision or direction or determination is communicated to him, prefer an appeal to the Tribunal. As per proviso to Section 16(j) of the Act, the Tribunal on being satisfied that the appellant was prevented by sufficient cause from filing the appeal within the said period, allow it to be filed within a further period not exceeding sixty days.;