- (1.) List the matter next Friday. Item No. 301
(2.) I.A. No. 15 was earlier filed on behalf of State of U.P. seeking permission for the construction of an Irrigation Project covering an area of 180.79. Prayer was allowed by this Court subject to the 6 of certain conditions. Learned Counsel appearing for the State of U.P. submitted that condition No. 2 requiring shifting of villages causing difficulties to the State, therefore, sought permission to seek variation of those conditions before NBWL. Learned Counsel appearing on behalf of NBWL has submitted that of such an application is preferred within two weeks, the same would be considered in the next meeting and the decision will be placed before this Court in next hearing date. Prayer granted.
(3.) Post after six weeks. Item No. 302;