MOHD. SALIM Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Vide judgment dated 5.12.2016, this Court had issued the following mandatory directions to the respondents :-

(2.) The respondent no.11 i.e. Central Government is directed to take final decision on the basis of the settlement arrived at between the State of Uttar Pradesh and the State of Uttarakhand, regarding the division of assets/properties on 002016, within a period of three months from today.

(3.) The Central Government is also directed to constitute a Ganga Management Board, under Sec. 80 of the Act, and make it functional within a period of three months. The Central Government shall also induct State of Uttarakhand as member of the Upper Yamuna Board within three months.