National Green Tribunal
Sri Harish Tholar vs State Of Karnataka on 9 February, 2026
Item No.7:-
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
[Through Physical Hearing (Hybrid Option)]
Original Application No.125 of 2024 (SZ)
IN THE MATTER OF:
Sri Harish Tholar.
... Applicant(s)
With
State of Karnataka and Ors.
...Respondent(s)
Date of hearing: 09.02.2026.
CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE Dr. PRASHANT GARGAVA, EXPERT MEMBER
For Applicant(s): M/s. Mohana Priya.
For Respondent(s): Mr. K.M. Darpan for R1, R2, R5 to R7,
R57 & R58.
Mr. Devraj Ashok for R3.
Mr. B. Chandrasekaran for R8 to R31.
Mr. Ramasamy Meyyappan for R32 to R54 & R56.
Official Present: Mr. Ajay RV, Executive Engineer, KUWS&DB.
Smt. Swaroopa T.K., Deputy Commissioner,
Udupi.
Page 1 of 2
ORDER
1. Today, Mr. Ajay R.V., Executive Engineer, KUWS&DB, and Smt. Swaroopa T.K., Deputy Commissioner, Udupi, appeared through Video Conferencing. However, the reports filed by them independently do not meet the expectations or satisfy this Tribunal, considering the gravity of the issue involved.
2. Mr. Devraj Ashok, learned counsel appearing for the Karnataka SPCB, was also unable to provide a clear picture of the earlier proceedings.
3. Therefore, without expressing any further opinion at this stage, we once again direct the authorities to file an independent report regarding the construction of the UGSS, its maintenance and operation, the period for which it has been operated with or without CTE/CTO, and the future course of action proposed by the concerned authorities.
4. The officials shall appear through Video Conference on the next date of hearing solely for the purpose of assisting this Tribunal.
5. Post the matter on 08.04.2026.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Prashant Gargava, EM O.A. No.125/2024 (SZ) 09th February, 2026. Mn.
Page 2 of 2