STATE OF TAMIL NADU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present suit has been instituted by the State of Tamil Nadu (hereinafter referred to as the "plaintiff-State") invoking the original jurisdiction of this Court under Article 131 of the Constitution of India, read with Part III of the Supreme Court Rules, 2013, against the State of Karnataka (hereinafter referred to as the "defendant-State") and the Union of India (hereinafter referred to as "defendant no. 2"), praying, inter alia, the grant of the following reliefs.:-

(2.) The facts, insofar as they are relevant and material for the adjudication of the controversy at hand, are set out hereinafter:

(3.) In pursuance thereof, the process for the constitution of an Inter-State River Water Disputes Tribunal commenced under the aegis of the Central Government. In the interregnum, the plaintiff-State filed a further application dtd. 16/12/2019, before this Court, seeking a direction to the Central Government to constitute an Inter-State River Water Disputes Tribunal.