IN RE: NETWORKING OF RIVERS Vs. STATE

JUDGEMENT

(1.) We have perused the status report filed in the form of an affidavit of Shri M.S. Gupta, Senior Joint Commissioner (Basin Management), Ministry of Water Resources, Government of India.

(2.) Insofar as Ken-Betwa link is concerned, though the affidavit and the documents accompanying it state that the Principal Secretary, Government of Uttar Pradesh, would inform the decision of the Government by the end of January 2005, we are told by the learned Solicitor General that the Government of Uttar Pradesh has conveyed its consent, subject to certain conditions, in particular the condition of funding.

(3.) The cost of preparation of the Detailed Project Report (for short "DPR") is proposed to be done from Central funding amounting to rupees thirty crores. We take note of the fact that now a memorandum of understanding is required to be signed between the Government of Uttar Pradesh and the Central Government.