SHIV KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Petitions Nos. 294 of 1968, 330 of 1968 and 343 of 1968. The principal attack in these writ petitions is against the implementation of the Award dated l9th February, 1968. of the Indo-Pakistan Western Boundary Case Tribunal constituted pursuant to the agreement dated 30th June. 1965. between the Government of India and the Government of Pakistan. The award will, for brevity. be hereafter referred to as the "Kutch Award."

(2.) The dispute between the two Governments was regarding the Gujarat West Pakistan border and by agreement dated 30th June. 1965. the two Governments agreed inter alia that

(3.) The Award was published on or about February 19, 1968 and the alignment of the boundary as in the majority opinion was declared as the boundary determined by the Tribunal.