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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.