BHAKRA BEAS MANAGEMENT BOARD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CM-7264-CWP-2025 is an application filed by the State of Punjab seeking re- calling/modification of final order dtd. 6/5/2025 passed in CWP-12858-2025 to the extent of seeking deletion of paragraph 8 (iii), which for cause of convenience is reproduced below :-

(2.) The aforesaid prayer for re-calling/modification is, primarily, based on the premise that the said direction is an outcome of concealment of material facts by the Bhakra Beas Management Board (for brevity, "BBMB"), the State of Haryana and the Union of India. The re-calling/modification is sought essentially on the following grounds :

(3.) This Court now proceeds to deal with each of the aforesaid grounds, contained in CM-7264- CWP-2025, in the following manner :-