SUGRABAI Vs. STATE OF MADHYA PRADESH & ANOTHER

JUDGEMENT

(1.) The present petition has been filed as a Public Interest Litigation by Smt. Sugrabai, Resident of Village Nisarpur through her Power of Attorney Asgar Ali on behalf of land owners of 193 villages who are affected by Sardar Sarovar Project.

(2.) As per para 3.2 of the writ petition, the petitioner is also an affected person and has some interest in this petition like other affected persons of 193 villages. The petitioner is not interested to affect construction of the Sardar Sarovar Project, but only interested to get compensation against affected land before dispossessing from their lands and houses and prayed for the following relief :

(3.) The Sardar Sarovar Project is an inter-state project for construction of a dam on river Narmada in State of Gujarat. After completion of the aforesaid project, four states got benefited, namely Gujarat, Madhya Pradesh, Maharashtra and Rajasthan. The Tribunal was constituted under the provisions of the Water Dispute Act, to settle and adjudicate benefits and liability of the all four states for land acquisition and rehabilitations of affected persons. The Tribunal has passed an award 16/08/1978.