T N GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The special leave petitions are directed against the order dated 2.4.2003, whereby, as an interim measure during the pendency of the proceedings before the Cauvery Water Disputes Tribunal (for short "the Tribunal"), the petitioner State of Kerala was directed not to proceed with the construction and to maintain status quo. The learned counsel for the parties submit that the main matter has been argued before the Tribunal. In this view, we dispose of the special leave petitions and the issues raised therein may be considered by the Tribunal while disposing of the matter finally and making the award.

(2.) Taken on board.

(3.) Issue notice.