VATTI VASANT KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner before this Court has filed this writ petition stating that the water of Godavari river is being pumped into Krishna river. Meaning thereby, there is certainly water dispute in respect of river Krishna and river Godavari and it is an interstate water dispute.

(2.) A Tribunal has already been constituted in the matter in the year 2004 which is being presided over by Hon 'ble Mr. Justice Brijesh Kumar (Former Judge of the Hon 'ble Supreme Court) in respect of such interstate water disputes.

(3.) The Hon 'ble Supreme Court in the case of Atma Linga Reddy and others v. Union of India (2008) 7 SCC 788 has dealt with the interstate water disputes. The relevant paragraphs in the said judgment are reproduced as under:-