National Green Tribunal
Dinesh Kalahalli vs Deputy Commissioner And District ... on 19 August, 2025
Item Nos.12 & 13:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Tuesday, the 19th day of August 2025.
[Through Physical Hearing (Hybrid Option)]
Original Application No.218 of 2024(SZ)
With
Original Application No.219 of 2024(SZ)
IN THE MATTER OF:
Dinesh Kalahalli,
S/o Ramaiah, aged 44 years,
Kallahalli Village and Post,
Kasaba Hobli, Kanakapura Taluk,
Ramanagaram District-572 117.
Karnataka.
...Applicant
(In both cases)
Versus
1) Deputy Commissioner and District Magistrate
Office of Deputy Commissioner,
Hospet Road, Koppal,
Koppal District- 583 231.
2) Deputy Conservator of Forest
Koppal Division,
Near Reliance Petrol Bunk,
Hospet Road, Koppal District-583 231.
3) Environmental Officer
Karnataka State Pollution Control Board,
Regional Officer,
Building No: 09/07/680/30A/
B B Patil City, 3rd Cross,
Near Focus Mart, Koppal- 583 231.
...Respondents No.1 to 3
(In both cases)
4) Hampi Whiskers Resort
Represented by D. Vallabh Chandra
Narayanapet, Ayodya,
Bandiharlapur Post - 583 234.
...Respondent No.4 in
O.A. No.218/2024
4) Hampi Boulders Resort
Represented by D. Vallabh Chandra
Narayanapet,
Koppal Taluk, Koppal District
...Respondent No.4 in
O.A. No.219/2024
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In both cases:
For Applicant(s): Mr. S.P. Chockalingam.
For Respondent(s): Mr. Rajat Jonathan Shaw represented
Mr. K.M. Darpan for R1 & R2.
Mr. Devraj Ashok for R3.
Mr. S. Sai Sathya Jith for R4.
CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE Dr. AFROZ AHMAD, EXPERT MEMBER
JUDGEMENT
1. Both the above-captioned Applications have been filed by the same Applicant, alleging that the 4th Respondent, namely M/s. Hampi Whiskers Resort in O.A. No. 218 of 2024 (SZ) and M/s. Hampi Boulders Resort in O.A. No. 219 of 2024 (SZ) is operating illegal resorts comprising 16 rooms and a kitchen near the Tungabhadra River, within a notified Otter Conservation Reserve. The said resorts are discharging untreated sewage into the river, causing air and noise pollution through the use of chimneys and safari activities, and are functioning without consent under the Air and Water Acts.
2. Despite repeated representations made by the Applicant, the authorities have failed to take any action, thereby necessitating the present Applications seeking directions to the Karnataka SPCB/Respondent No.3 to shut down the illegal resorts, namely M/s. Hampi Whiskers Resort in O.A. No. 218 of 2024 (SZ) and M/s. Hampi Boulders Resort in O.A. No. 219 of 2024 (SZ), situated at Narayanapet, Ayodya, Bandiharlapur Post, Koppal Taluk, Koppal District, Karnataka. Page 2 of 4
3. Considering the gravity of the issues raised in both matters, this Tribunal issued notice to the Respondents. Upon service of notice, the Respondents entered appearance through their respective counsels.
4. The learned counsel appearing for the 4 th Respondent filed a memo dated 21.07.2025 in both cases, submitting that, pursuant to the directions of the District Collector, the Tahsildar of Koppal had issued a show cause notice dated 21.01.2025 to the 4th Respondent, directing demolition of the resort. It was further stated that the said notices were challenged by the 4 th Respondent before the Hon'ble High Court of Karnataka, Dharwad Bench, in W.P. No. 100524 of 2025 and W.P. No. 100526 of 2025.
5. The memo also states that the matters were heard on 27.01.2025, when the Hon'ble High Court granted an interim stay until the next date of hearing. Since the authorities had already initiated demolition proceedings, which is the relief sought in the present Original Applications, the subject matter now stands covered by the aforesaid Writ Petitions. Copies of the show cause notices and the interim order passed in the Writ Petitions were annexed along with the memo.
6. In view of writ petitions [W.P. Nos. 100524 of 2025 and 100526 of 2025], wherein the demolition notices issued by the Tahsildar of Koppal are under challenge, the present Original Applications have become redundant. However, the learned counsel for the Applicant sought permission to withdraw the same.
Page 3 of 4
7. Accordingly, the Original Applications [O.A. No. 218 of 2024 (SZ) and O.A. No. 219 of 2024 (SZ)] are dismissed as withdrawn.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Afroz Ahmad, EM O.A. No.218/2024(SZ) & O.A. No.219/2024(SZ) 19th August, 2025. AD.
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