The Goa Environment Federation, ... vs State Of Goa, Through Chief ...
2002 Latest Caselaw 767 Bom

JUDGMENT

V.C. Daga, J.

1. Rule returnable forthwith. The learned Advocate General appearing for respondents no.1 and 2 and all other respondents waive service. By consent of parties, the rule is taken up for final hearing.

2. After having heard the parties to the application and taking into account broad consensus between the parties, by interim Order, we issue the following directions to the respondents no.1 and 2:-

(i) To prohibit the use of jetties during the period 1st June to 15th August. There are seven fishing jetties in Goa which should be sealed for the purpose of fishing. The Mamlatdar of North/South Goa, is appointed as Receiver of the respective jetties to ensure that there should be no activity connected with fishing/sale of fish at the jetties during this period.

(ii) To stop the sale of diesel/petrol from the petrol pumps, which are attached to the jetties.

(iii) The licenses of all the trawlers are to be suspended during the monsoon ban period.

(iv) The Insurance of all the trawlers and motor boats and/or mechanised vessels shall stand automatically suspended during the period of ban, i.e. from 1st June to 15th August of each year, unless specifically permitted by this Court. Insurance Companies are to be prohibited from entertaining claims for compensation due to mishaps at sea, from mechanised vessels during the period of the ban.

3. Miscellaneous Civil Application stands disposed of with no order as to costs.