- (1.) IA Nos. 4 and 5 have been filed in this disposed of matter by the State of Andhra Pradesh and the Union of India.
(2.) IA 4 has been filed by the State of Andhra Pradesh for a direction upon the Union of India to take steps to appoint the Chairman of the Tribunal to consider the water disputes between the States of Andhra Pradesh and Orissa with regard to the sharing of the waters of river Vansadhara.
(3.) From a letter addressed to the Registrar of this Court by the learned advocate for the petitioner on 6th instant, it appears that the Chairman of the "Vansadhara Water Dispute Tribunal" has since been appointed. Such prayer made on behalf of the State of Andhra Pradesh, therefore, stands satisfied. However, the second part of prayer(a) on the basis whereof the Union of India was directed to provide the necessary infrastructure for the Tribunal to function, has not yet been complied with and a prayer has been made in I.A.No.5 filed by the Union of India in the month of February, 2011, for three months' time to provide the same. The prayer made on behalf of the State of Andhra Pradesh is duly supported by the State of Orissa and Mr. Raju Ramachandran, learned senior advocate, has in fact made a prayer that the directions be made peremptory.;