STATE OF ORISSA Vs. STATE OF A. P.

JUDGEMENT

(1.) This suit relates to a dispute regarding the boundaries between the States of Orissa and Andhra Pradesh. The State of Orissa which is the plaintiff claims that certain villages which fell within the territory of Orissa were being trespassed upon by the State of Andhra Pradesh.

(2.) The State of Andhra Pradesh raised certain preliminary objections including, inter alia, the objection that the suit was not maintainable before this Court in its original jurisdiction by virtue of the proviso to Art. 131 of the Constitution of India.

(3.) The factual dispute relates to the question whether certain villages should form part of Salur or Pottangi taluk. Pottangi taluk appears to be within the territory of the State of Orissa whereas Salur within the territory of Andhra Pradesh. According to the State of Orissa a portion of Salur taluk plan falls within the State of Orissa. This is disputed by the State of Andhra Pradesh.