Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
I.A.NO.4-5
IN
WRIT PETITION (C) NO(s). 443 OF 2006
STATE OF ORISSA Petitioner(s)
VERSUS
GOVERNMENT OF INDIA & ANR. Respondent(s)
O R D E R
IA Nos. 4 and 5 have been filed in this
disposed of matter by the State of Andhra Pradesh
and the Union of India.
2. IA 4 has been filed by the State of Andhra
Pradesh for a direction upon the Union of India to
take steps to appoint the Chairman of the Tribunal
to consider the water disputes between the States
of Andhra Pradesh and Orissa with regard to the
sharing of the waters of river Vansadhara.
3. From a letter addressed to the Registrar of
this Court by the learned advocate for the
th
petitioner on 6 instant, it appears that the
Chairman of the “Vansadhara Water Dispute
2
Tribunal” has since been appointed. Such prayer
made on behalf of the State of Andhra Pradesh,
therefore, stands satisfied. However, the second
part of prayer(a) on the basis whereof the Union
of India was directed to provide the necessary
infrastructure for the Tribunal to function, has
not yet been complied with and a prayer has been
made in I.A.No.5 filed by the Union of India in
the month of February, 2011, for three months'
time to provide the same. The prayer made on
behalf of the State of Andhra Pradesh is duly
supported by the State of Orissa and Mr. Raju
Ramachandran, learned senior advocate, has in fact
made a prayer that the directions be made
peremptory.
4. Having considered the submissions made on
behalf of the parties and in particular those made
by Mr. Jain, learned ASG, appearing for the UOI,
who assures us that the infrastructural facilities
will be provided within the month of July, 2011,
we allow both the applications and direct that
all infrastructural facilities to enable the
Tribunal to function properly and effectively be
st
provided by the Union of India by 31 July, 2011,
3
and the Chairman of the Tribunal be informed
th
accordingly within 16 July, 2011.
5. We also make it clear that if any prayer is
made to the Hon'ble Chairman for interim orders
and if he is in a position to consider the same,
he may do so upon notice to all the parties.
6. Both the IAs are allowed and disposed of.
..................J.
(ALTAMAS KABIR)
...................J.
(CYRIAC JOSEPH)
NEW DELHI;
April 08, 2011.