STATE OF ORISSA Vs GOVERNMENT OF INDIA
Bench: ALTAMAS KABIR,MARKANDEY KATJU, , ,
Case number: W.P.(C) No.-000443-000443 / 2006
Diary number: 22711 / 2006
Advocates: RADHA SHYAM JENA Vs
D. BHARATHI REDDY
IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL)NO.443 of 2006
State of Orissa … Petitioner
Vs.
Government of India & Anr. … Respondents
J U D G M E N T
ALTAMAS KABIR,J.
1. The State of Orissa has filed this writ petition
under Article 32 of the Constitution of India,
wherein the Government of India has been made the
Respondent No.1 and the State of Andhra Pradesh has
been made the Respondent No.2, inter alia, for the
following reliefs :-
“a) direct the Government of India to constitute an appropriate Tribunal under Section 4 of the Inter State Water Disputes Act, 1956 and thereafter, refer to it the dispute
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relating to the construction of Side Channel Weir and Flood Flow Canal Project at Katragada on the river Vansadhara by the State of Andhra Pradesh;
b) issue a writ of mandamus commanding the State of Andhra Pradesh to forbear from carrying on any works of the proposed project;”
2. As indicated in the very opening paragraph, the
writ petition was filed by the State of Orissa for a
direction to the Central Government to constitute a
Water Disputes Tribunal under the Inter-State Water
Disputes Act, 1956 and to refer to the Tribunal the
dispute contained in the complaint made by the State
of Orissa on 13th February, 2006, as to whether the
State of Andhra Pradesh was justified in
constructing a Side Channel Weir and Flood Flow
Canal Project on the river Vansadhara at Katragada,
which would adversely affect the supply of water
from the river to the State of Orissa and adversely
affect the livelihood of thousands of people of
Orissa in glaring violation of Article 21 of the
Constitution of India.
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3. In order to understand the stand taken by the
State of Orissa in the matter, it would be necessary
to set out the facts of the case giving rise to the
dispute.
4. The river Vansadhara originates in the South
West of Lanjigarh in the Kalahandi District of
Orissa and continues its journey for 239 kms. before
entering the Bay of Bengal. Out of the said 239
kms., a length of 154 kms. lies in the State of
Orissa, 29 kms. forms the border between the State
of Orissa and Andhra Pradesh and the remaining 56
kms. lies within the State of Andhra Pradesh. The
said river and its valley is fed by the South-West
monsoon beginning in the middle of June and ending
in the month of October each year and is followed by
the retreating monsoon and North-East monsoon till
the end of January. According to the State of
Orissa, about 80% of the total volume of water comes
from the catchment area lying in Orissa. While the
farmers in Andhra Pradesh utilize 7 TMC of water
from the river, the inhabitants of Orissa utilize 12
3
TMC for drinking purposes and water tanks etc. in
the up-stream and down stream of Katragada.
5. During the period from 1956-60, the State of
Andhra Pradesh proposed the construction of Gotta
Barrage and Neradi Barrage across the Vansadhara
river. During the aforesaid period, many meetings
were held between the officials of the two State
Governments to resolve the dispute of allocation of
water. On 30th September, 1962, an Agreement was
signed by the Additional Chief Engineer of Orissa
and the Additional Secretary, PWD, of Andhra
Pradesh, which was recorded in Minutes dated 30th
September, 1962. In 1971, the State of Andhra
Pradesh started construction of the Gotta Barrage
(Vansadhara Stage-I) which was completed in the year
1982. Thereafter, it also constructed Phase-I of
Stage-II of the Vansadhara project, i.e., right bank
canal. Several meetings were held between the
officials, including the Chief Ministers of the two
States, and Agreements were signed pertaining to
allocation of water of the Neradi Barrage. On 30th
4
December, 1994, a meeting was held between the Chief
Ministers of the two States and it was decided that
all the available water would be shared between the
two States on a 50:50 basis annually. The
discussions relating to the distribution of water
from the Neradi Barrage were recorded and is
reproduced hereinbelow :
“NERADI BARRAGE :
Government of Orissa agrees in principle to the proposal of Government of Andhra Pradesh for going ahead with the project subject to the following conditions.
(1) Hydrology data available in the C.W.C. Water year Book upto 1992 was studied by the Orissa Engineers. Based on this analysis it is found that in Vansadhara basin approximately 76.47 TMC water is available in monsoon. During non-monsoon months the yield may approximately be 7 TMC. All the available water will be shared between the two States on 50:50 basis annually. The above figure regarding water availability would be updated from time to time on the basis of additional data as and when available.
(2) No area in Orissa will be submerged as a result of construction of the proposed Neradi Barrage, except 106 acres of land to be acquired in Orissa
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State for various purposes as indicated in the Project Report.
(3) To ensure that the back water stretch is limited only to 3 kms on the upstream, the river has to be widened by removing construction between the chainage 10.37 to 13.65 kms to the section as suggested in the supplementary mathematical model run by the C.W.C. The Government of Orissa, in consultation with C.W.C. will however conduct sensitivity studies within a period of 3 (three) months incorporating varying ‘n’ values which has not been carried out so far by the C.W.C. This study will indicate the water surface profile upstream and downstream of the barrage and the extent of likely back water stretch in Orissa. Based on the sensitivity study the height and length of the wall may need revision, the design of which will need to be agreed by the Orissa Government.
(4) A joint technical committee consisting of the Engineer-in-Chief of both the States will be formed to approve broad design and construction features of the barrage as well as water sharing and flood management.
Sd/- Sd/- Shri N.T. RAMA RAO Shri BIJU PATNAIK
CHIEF MINISTER CHIEF MINISTER ANDHRA PRADESH ORISSA.”
6. After the meeting of the two Chief Ministers and
the decision arrived at by them, several meetings
6
were held between the officials of both the States
in regard to the allocation of water of the river
flowing through both the States. At this stage,
while considering the technical design of the Neradi
Barrage, the Government of Andhra Pradesh announced
a new project by investment of Rs.850 crores. The
Chief Minister of Andhra Pradesh on 6th January,
2005, announced that the waters of the Vansadhara
river would be diverted at Katragada to a 34 kms.
long Flood Flow Canal and be stored in the
Heeramandalam reservoir to irrigate 1.07 lakh acres
of land by utilizing 19 TMC of water. It was
apprehended by the State of Orissa that the said
proposed project would deprive the villagers of
Orissa lying on the opposite bank in the down stream
from even dry-weather flow and there was also a
possibility of shifting of the river course itself.
On 18th February, 2005, the Principal Secretary,
Department of Water Resources, Government of Orissa,
wrote to his counter-part in Andhra Pradesh
protesting against the new project. The said
objection culminated in a meeting of the Ministers
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of the two States on 24th February, 2005 at Hyderabad
against the new proposal for the project at
Katragada and the said meeting ended with the
following resolution:
“1) Constitution of a Technical Committee with the Engineers from both the States to study all aspects of Vansadhara Project Phase II of State-II, including submergence in Orissa, if any, and submit the report not later than three months.
2) No work will be taken up by both the States in the river bed or banks or on Flood flow Canal, till the final Report of the Technical Committee is submitted and accepted by both the Governments.
3) No work, which will jeopardize the interest of any State, shall be taken up.
4) The relevant Project information will be furnished to the Central Water Commission, as per requirements.
5) The delegation of Ministers of both the States shall meet as frequently as possible to sort out all the matters of mutual interest as regards to Irrigation Project……”
7. It is the grievance of the State of Orissa that
despite the resolution adopted at the Inter-State
meeting held on 24th February, 2005, whereby four
meetings were proposed to be held, no such meetings
8
were convened, and, on the other hand, despite the
undertaking given by the two States, the State of
Andhra Pradesh continued with its construction work
on the Flood Flow Canal by continuing with land
acquisition and other preliminary works. Even
Bhoomi Pujan was alleged to have been conducted by
the State of Andhra Pradesh in connection with the
aforesaid project. It is the said conduct of the
officials of the State of Andhra Pradesh, which
resulted in the filing of the writ petition and also
a complaint under Section 3 of the Inter State Water
Disputes Act, 1956 and the Rules framed thereunder
to the Union of India. Following the said
complaint, an Inter-State Meeting with Secretaries
of the Irrigation/Water Resources Departments of the
two States was convened on 24th April, 2006 by the
Secretary (Water Resources), Government of India.
However, no action was taken by the Government of
India with regard to the request made by the
Government of Orissa to restrain the Government of
Andhra Pradesh from going ahead with the
construction of the Vansadhara Phase-II of Stage-II
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(Katragada Flood Flow Canal) or to constitute a
Water Disputes Tribunal under Section 4(1) of the
Inter State Water Disputes Act, 1956 (hereinafter
referred to as “1956 Act”). While, on the one hand,
the Government of India remained inactive, the State
of Andhra Pradesh proceeded with the work of the
Side Channel Weir and Flood Flow Canal at Katragada
on the river Vansadhara compelling the State of
Orissa to move the instant writ petition for the
reliefs as indicated hereinbefore.
8. Appearing for the State of Orissa, Mr. Raju
Ramachandran, learned Senior Advocate, submitted
that the dispute between the State of Orissa and the
State of Andhra Pradesh was in effect a “water
dispute” within the meaning of Section 2(c) of the
1956 Act, as it relates to the apportionment of the
waters of the Vansadhara river between the two
States which would be adversely affected by the
decision of the State of Andhra Pradesh to divert
the waters of the said river at Katragada to a 34
kms. long Flood Flow Canal for storage in the
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Heeramandalam reservoir which would have the effect
of depriving the inhabitants in the State of Orissa
in the downstream area of water for drinking and for
other purposes.
9. “Water dispute” has been defined in Section 2(c)
of the 1956 Act as follows :-
“Water dispute” means any dispute or difference between two or more State Governments with respect to –
(i) the use, distribution or control of the waters of, or in, any Inter-state river or river valley; or
(ii) the interpretation of the terms of any agreement relating to the use, distribution or control of such waters or the implementation of such agreement; or
(iii) the levy of any water-rate in contravention of the prohibition contained in Section 7.”
In this regard, reference may also be made to
Article 262 of the Constitution of India, which
provides as follows :-
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“262. Adjudication of disputes relating to waters of inter-State rivers or river valleys:-
(1) Parliament may by law provide for the adjudication of any dispute or complaint with respect to the use, distribution or control of the waters of, or in, any inter-State river or river valley;
(2) Notwithstanding anything in this Constitution, Parliament may by law provide that neither the Supreme Court nor any other Court shall exercise jurisdiction in respect of any such dispute or complaint as is referred to in clause (1).”
10. A similar provision is contained in Section 11
of the 1956 Act, which reads as follows :-
“11. Bar of jurisdiction of Supreme Court and other Courts –
Notwithstanding anything contained in any other law, neither the Supreme Court nor any other Court shall have or exercise jurisdiction in respect of any water dispute which may be referred to a Tribunal under this Act.”
11. In the light of the above provisions, both of
the 1956 Act and the Constitution, and having regard
to the inaction of the State authorities to settle
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the dispute, Mr. Ramachandran submitted that the
State of Orissa was compelled to file the complaint
to the Central Government under Section 3 of the
1956 Act for the constitution of a Tribunal in terms
of Section 4 thereof.
12. While considering the nature of the dispute,
this Court on 30th April, 2007, urged the parties, if
possible, to arrive at a settlement, which did not
prove fruitful.
13. Referring to Section 3 of the 1956 Act, Mr.
Ramachandran contended that it was for the State
Government to arrive at a decision that a water
dispute had arisen with the Government of another
State and subject to fulfilling the conditions
indicated in Section 3, it could request the Central
Government to refer the water dispute to a Tribunal
for adjudication, as has been done in the instant
case. Mr. Ramachandran also referred to Section 4
of the 1956 Act, which deals with the constitution
of the Tribunal and submitted that when a request
13
under Section 3 was received from any State
Government in respect of a water dispute and the
Central Government was of the opinion that the water
dispute could not be settled by negotiation, the
Central Government would have to, by notification in
the Official Gazette, constitute a Water Disputes
Tribunal for the adjudication of the water dispute.
Mr. Ramachandran urged that the provisions of both
Sections 3 and 4 of the 1956 Act were reflected in
prayer (a) of the writ petition, in which a
direction has been sought on the Government of India
to constitute an appropriate Tribunal under Section
4 of the 1956 Act.
14. Mr. Ramachandran also pointed out that in the
counter affidavit filed on behalf of Union of India,
it has been stated in paragraphs 2, 3 and 4 that
necessary steps had already been taken pursuant to
the complaint filed by the State of Orissa in
accordance with the provisions of the 1956 Act and
the Government of India was hopeful of a negotiated
settlement of the dispute. In paragraph 3 it has
14
been indicated that only in the event of failure of
negotiations for settlement of the water dispute,
necessary steps may be taken or directions may be
issued for the constitution of a Tribunal.
15. Mr. Ramachandran urged that despite all efforts,
a negotiated settlement has eluded the parties and,
on the other hand, the State of Andhra Pradesh has
continued with the construction work of the Side
Channel Weir and Flood Flow Canal Project at
Katragada.
16. Having regard to the above, Mr. Ramachandran
referred to the decision of this Court by a Bench of
three Judges in Tamil Nadu Cauvery Neerppasana
Vilaiporulgal Vivasayigal Nala Urimai Padhugappu
Sangam vs. Union of India & Ors. (1990 (3) SCC 440),
wherein in a similar application under Article 32 of
the Constitution regarding the equitable
distribution of the waters of the river Cauvery, a
direction was sought on the Union of India for the
constitution of a Water Disputes Tribunal under the
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1956 Act. While considering the provisions of
Section 4, this Court was of the view that in view
of the mandatory provisions of Section 4 by use of
the word “shall”, it was both mandatory and
obligatory on the part of the Central Government to
constitute an appropriate Tribunal and to refer the
dispute to it. Having held as above, this Court
directed the Central Government to constitute such
Tribunal for adjudication of the water dispute
indicated in the judgment. Mr. Ramachandran
submitted that a similar direction may also be
issued in the instant case in view of the failure of
the Central Government to act in terms of Section 4
on the complaint made by the State of Orissa under
Section 3 of the 1956 Act.
17. Learned senior counsel, Mr. Dipankar Gupta, who
appeared for the State of Andhra Pradesh, at the
very outset contended that the relief prayed for by
the State of Orissa in the Writ Petition was not a
“water dispute” within the meaning of Section 2(c)
of the 1956 Act. Mr. Gupta submitted that in
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principle both the States had agreed to the sharing
of the waters of the Vansadhara river on an equal
basis and without disturbing the said arrangement,
the State of Andhra Pradesh had taken a decision to
divert a part of the river waters, within its
allocation, to Katragada, to benefit a large number
of farmers living in the said region. Mr. Gupta
urged that the construction of the Side Channel Weir
and the Flood Flow Canal at Katragada and the Neradi
Barrage was undertaken after a series of meetings
and discussions held between the Chief Ministers of
the two States and at several inter-State meetings,
in particular the meeting held on 5th December, 2006,
the State of Orissa agreed for a mathematical model
study of the side weir and the meeting in that
connection was scheduled to be held on 18th December,
2006, at Pune, at the instance of the Central Water
and Power Research Studies, Pune. Mr. Gupta
submitted that the representatives of the State of
Andhra Pradesh attended the said meeting where it
was decided to conduct certain tests in relation to
the construction of the Weir at Katragada. Pursuant
17
to the meeting held on 5th December, 2006, the State
of Orissa agreed to conduct a Technical Committee
meeting on 5.1.2007, at Bhubaneswar. As it appears
from the materials on record such meeting did not in
fact take place although in principle the State of
Orissa had agreed to the aforesaid constructions
subject to the report of the Technical Committee of
the Government of Orissa.
18. Mr. Gupta submitted that despite the best
efforts of the State of Andhra Pradesh, owing to the
non-cooperation on the part of the State of Orissa,
the construction of the Side Channel Weir and the
Flood Flow Canal and the Neradi Barrage were
stalled.
19. Mr. Gupta reiterated his opening submission that
there was, in fact, no dispute which was required to
be referred to a Water Disputes Tribunal to be
constituted under the 1956 Act, as both the States
in principle had agreed to sharing of the waters of
the Vansadhara river on an equal basis. All that
18
was required was for the representatives of the
States to sit together and with the help of their
representatives and Technical Committees arrive at a
solution whereby the aforesaid construction work
could be undertaken without disturbing the flow of
water to the State of Orissa accenting to its
entitlement.
20. The submissions made by Mr. Dipankar Gupta were
to some extent supported by the stand taken on
behalf of the Union of India. Referring to the
averments made in the counter-affidavit filed on
behalf of the Union of India, Mr. Navin Prakash,
learned counsel, submitted that it had always been
and is still the endeavor of the Union of India to
settle the dispute which has arisen between the two
States by a negotiated settlement. In fact, this
submission has been repeated throughout the counter-
affidavit filed on behalf of the Union of India and
orally it was also submitted that the Union of India
was still making attempts to solve the said disputes
through negotiated settlement.
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21. While advancing submissions on the writ
petition, submissions were also advanced by learned
counsel on prayer (b) in the writ petition praying
for a Mandamus to command the State of Andhra
Pradesh from carrying on any work in respect of the
proposed project. Mr. Ramachandran contended that
unless the State of Andhra Pradesh was restrained
from continuing with the construction of the Side
channel Weir and the Flood Flow Canal at Katragada
till the constitution of the Water Disputes
Tribunal, not only would the writ petition become
infructuous, but even the constitution of the
Tribunal would become redundant and meaningless.
22. Replying to Mr. Ramachandran’s submissions, Mr.
Dipankar Gupta referred to the provisions of
Sections 9 and 11 of the 1956 Act, and submitted
that under Section 11 not only all Courts, but also
the Supreme Court would not be entitled to exercise
jurisdiction in respect of any water dispute which
may be referred to a Tribunal under the Act.
20
23. Mr. Gupta submitted that in view of such bar, if
it was ultimately decided that the dispute between
the two States was a water dispute and the same
should be referred to a Water Disputes Tribunal
under the Act, this Court would have no jurisdiction
to pass any orders which were either of an interim
or transitory nature involving the dispute.
24. In this regard Mr. Gupta referred to the views
expressed by a Constitution Bench of this Court on a
Presidential Reference under Article 143 of the
Constitution involving the Cauvery Water Disputes
Tribunal [1993 Supp (1) SCC 96(II)], wherein the
same question regarding the exclusion of the
jurisdiction of the Supreme Court under Section 11
of the 1956 Act read with Article 262 of the
Constitution was under consideration and it was held
that the Tribunal could pass interim orders in any
pending water dispute when a reference for such
relief is made by the Central Government under
Section 5(2) of the Act.
21
25. From the submissions made on behalf of the
respective parties, including the Union of India, it
is quite evident that the final outcome of this writ
petition would depend upon the decision as to
whether the dispute between the State of Orissa and
the State of Andhra Pradesh regarding the diversion
of the Vansadhara river waters by the construction
of the Side Channel Weir and the Flood Flow Canal
constitutes a water dispute within the meaning of
Section 2(c) of the 1956 Act. Admittedly, in
principle the two States had agreed to the sharing
of the Vansadhara river waters on an equal basis.
What we are called upon to decide is whether the
diversion of a portion of the river waters into a
Side Channel Weir and a Flood Flow Canal violates
the said agreement and if it does, whether the same
would amount to a water dispute between the two
States.
26. The said proposal of diverting the waters of the
river was disputed by the State of Orissa from as
22
far back as in 2005, when the construction work on
the said two projects had just commenced. It is not
disputed that several joint meetings were held
between the representatives of the two State
Governments on this issue, including several
meetings between the Chief Ministers of the two
States. It is also evident that the Union of India,
to whom the complaint had been made by the State of
Orissa on 13.2.2006, had made attempts to bring
about a negotiated settlement between the two States
which did not materialize. On the one hand the
complaint made by the State of Orissa remains
indisposed of, and on the other, the construction of
the Side Channel Weir and the Flood Flow Canal and
the Neradi Barrage had continued.
27. During the hearing, an amendment made to Section
4 of the 1956 Act, which became effective from
28.3.2002, was brought to our notice. Sub-section
(1) of Section 4, which is relevant for our purpose
originally read as follows:
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“4. Constitution of Tribunal.- (1) When any request under Section 3 is received from any State Government in respect of any water dispute and the Central Government is of opinion that the water dispute cannot be settled by negotiations, the Central Government shall, by notification in the Official Gazette, constitute a Water Disputes Tribunal for the adjudication of the water dispute.”
After amendment of sub-section (1) by the Inter-
State Water Dispute (Amendment) Act, 2002, sub-
section (1) of Section 4 reads as follows:
“4. Constitution of Tribunal.- (1) When any request under Section 3 is received from any State Government in respect of any water dispute and the Central Government is of opinion that the water dispute cannot be settled by negotiations, the Central Government shall, within a period not exceeding one year from the date of receipt of such request by notification in the Official Gazette, constitute a Water Dispute Tribunal for the adjudication of the water dispute.”
(Emphasis added)
28. What is important in the amendment is that in
the event of a genuine water dispute between two
24
States a time-frame has now been fixed for the
constitution of a Water Disputes Tribunal to settle
the water dispute. Previously, there was no such
time frame and a request made for constitution of
such a Tribunal could be prolonged indefinitely, as
has been done in the instant case, without the
formation of such a Tribunal or without rejecting
the prayer of the State of Orissa to constitute such
a Tribunal. It is now almost three years since the
complaint was made by the State of Orissa but the
Central Government has not taken any action in the
matter. In this scenario, the prayer made by the
State of Orissa does not appear to be unreasonable
since the dispute between the two States does not
confine itself to the construction of the Side
Channel Weir and the Flood Flow Canal, but primarily
it involves the unilateral decision taken by the
State of Andhra Pradesh to divert the river waters
to the State of Andhra Pradesh, which could possibly
disturb the agreement to share the waters of the
river equally.
25
29. In my view, such a dispute must be held to be a
water dispute within the meaning of Section 2(c) (i)
of the 1956 Act, which refers to any dispute between
two or more State Governments with regard to the
use, distribution or control of the waters of or/in
any inter-State river or river valley. Moreover, the
time frame inserted into Sub-section (1) of Section
4 of the Act also persuades me to grant the reliefs
prayed for by the State of Orissa since its
complaint is pending from 13.2.2006.
30. Coming to the question of grant of interim order
during the interregnum, I am satisfied that unless
some interim protection is given till the
constitution of the Water Disputes Tribunal by the
Central Government, the objection raised by the
State of Orissa will be rendered infructuous, which
certainly is not the intention of the 1956 Act.
Notwithstanding the powers vested by Section 9 of
the Act in the Water Disputes Tribunal to be
constituted by the Central Government under Section
4, which includes the power to grant the interim
26
order, this Court under Article 32 of the
Constitution has ample jurisdiction to pass interim
orders preserving the status quo till a Tribunal is
constituted which can then exercise its powers under
Section 9. The bar under Section 11 of the Act will
come into play once the Tribunal is constituted and
the water dispute is referred to the said Tribunal.
Till then, the bar of Section 11 cannot operate, as
that would leave a party without any remedy till
such time as the Tribunal is formed, which may be
delayed.
31. I, accordingly, allow the writ petition and
direct the Central Government to constitute a Water
Disputes Tribunal within a period of six months from
date and to refer to it the dispute relating to the
construction of the Side Channel Weir and Flood Flow
Canal Project at Katragada on the river Vansadhara
by the State of Andhra Pradesh for diversion of the
waters of the said river which could adversely
27
affect the supply of water from the said river to
the State of Orissa.
32. I also direct that pending constitution of the
Water Disputes Tribunal and reference of the above
dispute to it, the State of Andhra Pradesh will
maintain status quo as of date with regard to the
construction of the Side Channel Weir and the Flood
Flow Canal at Katragada. Once the Tribunal is
constituted the parties will be free to apply for
further interim orders before the Tribunal.
33. The writ petition is disposed of accordingly.
34. There will be no order as to costs.
______________J. (ALTAMAS KABIR)
New Delhi
28
Dated:6.2.2009
29
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO. 443 OF 2006
State of Orissa .. Petitioner
-versus-
Government of India & Anr. .. Respondent (s)
J U D G M E N T
Markandey Katju, J.
1. I have perused the judgment of my learned brother Hon’ble Altamas
Kabir, J. in this case and I entirely agree with the reasoning, the conclusion
and the directions which have been given therein. However, I wish to add a
few words of my own.
30
2. The English poet Coleridge in his poem `The Rime of the Ancient
Mariner’ wrote :-
“Water, Water everywhere, but not a drop to drink”
3. This is precisely the situation of the people living in large parts of
India. Despite having immense reservoirs of water in the form of the
Himalayas in the North and the Arabian sea, Indian Ocean and the Bay of
Bengal in the West, South and East of India, there are water shortages
everywhere often leading to riots, road blocks and other disturbances and
disputes for getting water. In many cities, in many colonies people get
water for half an hour in a day, and sometimes not even that e.g. in Delhi,
Tamil Nadu, Rajasthan, U.P., Northeast, etc.. In large parts of rural areas
there is shortage of water for irrigation and drinking purpose. Rivers in
India are drying up, ground water is being rapidly depleted, and canals are
polluted. The Yamuna in Delhi looks like a black drain. Several perennial
rivers like the Ganga and Brahamputra are rapidly becoming seasonal.
Rivers are dying or declining, and aquifers are getting over-pumped.
Industries, hotels, etc. are pumping out groundwater at an alarming rate,
causing sharp decline in the groundwater levels. Farmers are having a hard
time finding ground water for their crops e.g. in Punjab. In many places
31
there are serpentine queues of exhausted housewives waiting for hours to
fill their buckets of water. In this connection John Briscoe has authored a
detailed World Bank report, in which he has mentioned that despite this
alarming situation there is widespread complacency on the part of the
authorities in India.
4. Often there are disputes between States in India relating to the waters
of inter State rivers, as in the present case. To resolve these disputes
Parliament has enacted the Inter State Water Dispute Act, 1956, which was
amended in 2002. This Act has provided for a mechanism for resolving
such water disputes between States through Tribunals constituted under
Section 4 of the Act.
5. Experience has shown that while such Tribunals have played a role in
resolving such disputes to a certain extent, but they have not, and cannot
resolve the water shortage problem permanently. For instance if there is a
dispute between State A and State B relating to water, and if the Tribunal
decides in favour of State A then the farmers and persons living in urban
areas in State B often resort to agitations which may even lead to violence.
Hence the real solution of the water shortage problem in the country can
32
only lie in utilizing the immense water reserves in the sea and in the snow
mountains by scientific methods. Rain water must also be scientifically
managed.
6. As regards sea water, the basic problem is how to convert saline
water into fresh water through an inexpensive method. The methods tried
till now have been distillation and reverse osmosis, but these are expensive
methods. We have to find out inexpensive methods for this, by scientific
research. Similarly, the immense water reserves in the Himalayas in the
form of ice can be utilized for the people of the North and Central Indian
States.
7. In my opinion, it is science which can solve this problem.
8. It is indeed sad that a country like India which solved the problem of
town planning 6000 years ago in the Indus Valley Civilization and which
discovered the decimal system in Mathematics and Plastic Surgery in
Medicine in ancient times, and is largely managing Silicon Valley in U.S.A.
today has been unable to solve the problem of water shortage till now. In
my opinion there is no dearth of eminent scientists in the field who can
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solve this problem, but they have not been organized and brought together
and not been requested by the Central and State Governments to solve this
problem, nor given the facilities for this.
9. In my opinion the right to get water is a part of right to life
guaranteed by Article 21 of the Constitution. In this connection, it has been
observed in Delhi Water Supply & Sewage Disposal Undertaking and
Anr. vs. State of Haryana and Ors. 1996(2) SCC 572 :
“Water is a gift of nature. Human hand cannot be permitted to convert this bounty into a curse, an oppression. The primary use to which water is put being drinking, it would be mocking nature to force the people who live on the bank of a river to remain thirsty”……….
10. Similarly in Chameli Singh & Ors. vs. State of U.P. & Ors. 1996(2)
SCC 549 this Court observed :
“……….Right to live guaranteed in any civilized society implies the right to food, water, decent environment, education, medical care and shelter. These are basic human rights known to any civilized society. All civil, political, social and cultural rights enshrined in the Universal Declaration of Human Rights and Convention or under the Constitution of India cannot be exercised without these basic human rights.”………..
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11. The same view was taken in several other decisions by this Court in
various other decisions.
12. I, therefore, recommend to the Central Government to immediately
constitute a body of eminent scientists in the field who should be requested
to do scientific research in this area on a war footing to find out scientific
ways and means of solving the water shortage problem in the country. This
body of scientists should be given all the financial, technical and
administrative help by the Central and State Governments for this purpose.
They should be requested by the Central and State Governments to do their
patriotic duty to the nation in this connection, and by scientific research to
find out the ways of solving the water shortage problem in the country. The
help and advice of foreign scientific experts and/or Indian scientists settled
abroad who are specialized in this field may also be taken, since the solution
to the problem will not only help India but also foreign countries which are
facing the same problem, some of which may already have progressed
significantly in this area.
13. In particular this body of scientists should be requested to perform the
following tasks :
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(i) To find out an inexpensive method or methods of
converting saline water into fresh water.
(ii) To find out an inexpensive and practical method of
utilizing the water, which is in the form of ice, in the
Himalayas.
(iii) To find out a viable method of utilizing rain water.
(iv) To utilize the flood water by harnessing the rivers so that the
excess water in the floods, may instead of causing damage, be
utilized for the people who are short of water, or be stored in
reservoirs for use when there is drought.
14. In my opinion the Central Government should constitute such a body
of scientists immediately and give them all the help failing which the
hardships of the people of India will further increase causing great suffering
and social unrest everywhere. The problem brooks no delay for being
addressed not even for a day.
15. In the end I would like to quote the couplet of the great Hindi poet
Rahim:
“jfgeu ikuh jkfÂ;s]fcu ikuh lc lwu ikuh x;s uk Åcjs] e¨rh] ekuqÔ] pwuß
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“Rahiman paani raakhiye, bin paani sab soon Paani gaye na oobrey, moti, manush , choon”
…………………………..J. (Markandey Katju)
New Delhi; February 06, 2009
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