STATE OF T. NADU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On 2nd September, 2016, this Court had adverted to various clauses in the final order passed by the Cauvery Water Disputes Tribunal (for short, 'the Tribunal') and noted the submissions of Mr. Shekhar Naphade, learned senior counsel appearing for the State of Tamil Nadu and that of Mr. F.S. Nariman, learned senior counsel appearing for the State of Karnataka.

(2.) As prayed for on the earlier occasion, additional affidavit has been filed by the State of Tamil Nadu. The same is taken on record.

(3.) Be it noted, in course of hearing on 2nd September, 2016, certain suggestions were given to the learned counsel for the parties, regard being had to the formula prescribed by the Tribunal in the order and the quantum of deficit of water; how the court shall address the issue keeping in view the grievances of the inhabitants of both the States.