STATE OF ANDHRA PRADESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The instant Suit was filed in the year 2003 praying for following reliefs:

(2.) It is a matter of record that appropriate request for constituting an Inter-State River Water Disputes Tribunal to go into the issues has not yet been made by the plaintiff State. However, the matter has been engaging attention of this Court principally on the issue of the interim relief to be granted in the matter.

(3.) At this length of time, when 19 years have elapsed, it will be extremely difficult to consider the matter purely from the prospective of grant or non-grant of interim relief.