NAGAR PANCHAYAT MOONAK Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Considering the problem of over flooding of Ghaggar Basin to the detriment of 25 villages in the States of Punjab and Haryana by order dtd. 11/3/2019, the Chairman, CWC was directed to conduct a meeting to find a solution to the problem of flood experienced by agriculturists from 25 villages due to overflowing of river Ghaggar. This Court also directed the States of Haryana and Punjab to participate in the meeting. It appears that thereafter a meeting was conducted on 1/3/2019, by the Ghaggar Standing Committee. It was decided in the said meeting that a Mathematical Model Study (MMS) should be conducted by CWPRS, Pune, regarding mitigation of flood problems for the entire Ghaggar basin in consultation with the respective State Governments. By order dtd. 11/3/2019, this Court requested the CWPRS, Pune and the States of Punjab and Haryana to act promptly. The CWPRS, Pune was directed to complete the study and place a report before this Court.

(2.) Ms. Aishwarya Bhati, learned ASG appearing on behalf of the Central Water Commission has placed on record the additional information regarding Mathematical Model Study (MMS) on Ghaggar basin and the latest updates. In the additional information, it is stated as under:-

(3.) In view of the above, now, the concerned States namely, the States of Punjab and Haryana are required to act and take measures recommended by CWPRS, Pune, recommended vide its final report. The copies of which are already forwarded to the States of Punjab and Haryana as far as back on 21/9/2021. It also appears that even the recommendations made by CWPRS, Pune in the form of Mathematical Model Study (MMS) has also been considered by the Ghaggar Standing Committee.