RAJESH C.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions pertain to the distribution of waters from Chitturpuzha in terms of the PAP.

(2.) W. P. (C). No. 35478/2019 is filed by agriculturists having landed properties in Chittur Taluk of Palakkad District. They challenge Exhibit P7 order passed by the Government by which sanction was accorded to allocate supply of water not exceeding 3 TMC for distribution through the Moolathara Right Bank Canal of the Project in the water year (July 1 st to June 30th) from the net realisation at Manakkadavu wier.

(3.) W. P. (C). No. 35252/2019 is also filed by agriculturists residing in the ayacut areas of the Moolathara Left Bank Canal challenging the very same order which was produced as Exhibit P14.