Allow Cookies!
By using our website, you agree to the use of cookies
The High Court of Kerela, being displeased with the delay in the preparation of the Coastal Zone Management Plan (CZMP) for Keralaas directed the National Centre for Sustainable Coastal Management to file an affidavit mentioning in detail the steps required for finalizing the CZMP for Kerala as per the latest CRZ notification within this year. It came to the notice of the Hon’ble Court that, 2011 CRZ regulations was prepared only in 2019. By that time, 2019 CRZ regulations had come in force. It stated that,the Coastal Zone Management Plans prepared for effective implementation of the CRZ notifications have invariably been delayed, leading to a lamentable situation where the Coastal Zone Management Plan finalized does not relate to the CRZ notification that is currently in force.
The Central Body was directed by the High Court to file an affidavit stating the measures and parameters to be adopted for correctly identifying areas in the state falling under CRZ categories.There were especially the areas which fell under CRZ-II, III, IIIA, IIIB categories as per 2019 CRZ notification. A specific time frame has also been given.
The petitioner has stated that, the substantially developed areas should be classified as CRZ-II, regardless of whether they fall within Municipality or Panchayat limits. It was also contended that,the Kerala Coastal Zone Management Authority has finalized the CZMP without following due process and without holding the mandatory public hearing.
86540
103860
630
114
59824