- (1.) I. A. No. 6 in OS 2/88. The plaintiff has filed this application for amendment of the plaint. Learned counsel for defendants take notice of the application and are granted four weeks' time to file objections, if any.
(2.) On 18/7/2000, keeping in view the nature of controversy/dispute between the parties, we had requested the learned Attorney general to assist the Court. Mr. Soli J. Sorabjee, learned Attorney General is present.
(3.) The learned Attorney General has suggested that keeping in view that the dispute is regarding boundaries between the states, which are a part of the Union, it may be appropriate, for amicable settlement of the dispute/controversies that the same are referred to a Boundary Commission, to be appointed for the purpose and that the party states can deliberate on the terms of Reference to the Commission as also about the composition of the Commission. It is suggested that in that event, the suits may be withdrawn from the Court so that the Boundary commission, as and when constituted, is in a position to deal with the matters without any constraints.;