(1.) The petitioner, a resident of Bhiwani, Hissar District in the State of Haryana, has sought the following reliefs:
(2.) That a suitable writ, order or direction may be issued to implement the Shah Commission Report in toto and that Chandigarh Capital Project as also Lalroo, Darabassi, Pathankot and areas of Fazilka and Malaut be declared as included in the territories of the Haryana State; and
(3.) That a suitable writ be issued ousting the authority of the Central Government from the control and management of the Bhakra Nangal complex and to vest the same in the State of Haryana in order that people of Haryana may have full share in the water of Satluj, Beas and Ravi rivers.