LAKSHMI GOLDEN BEACH RESORT Vs. THE COMMISSIONER, HAMPI WORLD HERITAGE AREA, MANAGEMENT AUTHORITY AND ORS.

JUDGEMENT

(1.) This intra-court appeal is filed by the petitioner under Section 4 of the Karnataka High Courts Act, 1961 challenging the order of the learned Single Judge dated 13.02.2020 passed in Writ Petition No.65875/2010.

(2.) The appellant/petitioner had filed the writ petition seeking for the following reliefs:

(3.) The learned Single Judge has rejected the writ petition by placing reliance on the Judgment of the Hon'ble Apex Court in the case of Sakkubai and Ors Vs. State of Karnataka and Ors. (Civil Appeal No.1443-1456/2020), dated 11.02.2020, holding that the notification dated 22.10.1988 issued under Section 19(3) of the Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961 ( 'Act 1961' for short) declares Virupapura Gaddi village as protected area which would restrict the development under Section 20(1) of the Act 1961 and Section 14 of Hampi World Heritage Area Management Authority Act, 2002 ('HWHAMA Act' for short). It is declared that permissions/licenses obtained by the appellant/petitioner from the local panchayath to run hotel/restaurant in the area situated at Virupapura Gaddi were without any authority of law upholding the impugned endorsement dated 28.07.2010.