GOA COASTAL ZONE MG. AUTH. Vs RUDRESH NAIK
Bench: H.L. DATTU,SUDHANSU JYOTI MUKHOPADHAYA
Case number: C.A. No.-006815-006815 / 2013
Diary number: 22601 / 2013
Advocates: T. MAHIPAL Vs
Page 1
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6815 OF 2013
GOA COASTAL ZONE MG. AUTH. APPELLANT(S) VERSUS
RUDRESH NAIK RESPONDENT(S) O R D E R
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.
...........................J. (H.L. DATTU)
...........................J. (SUDHANSU JYOTI MUKHOPADHAYA)
NEW DELHI; AUGUST 23, 2013.