Full Judgment Text
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
JUDGMENT
the Tribunal.
Ordered accordingly.
...........................J.
(H.L. DATTU)
...........................J.
(SUDHANSU JYOTI MUKHOPADHAYA)
NEW DELHI;
AUGUST 23, 2013.
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