- (1.)Learned amicus curiae has drawn our attention to Entry 56 List I of the Seventh Schedule to the Constitution and contends that the interlinking of the inter-State rivers can be done by Parliament and he further contends that even some of the States are now concerned about the phenomenon of drought in one part of the country, while there is flood in the other parts and disputes are arising amongst the egalitarian States relating to sharing of water. He submits that not only these disputes would come to an end but also the pollution levels in the rivers will be drastically decreased, once there is sufficient water in different rivers because of their interlinking.
(2.)Response to the petition by the Union of India and the States be filed by 28/10/2002. To come up on 31/10/2002.
(3.)Mr Nikhil Nayyar, Advocate-on-Record is appointed as amicus curiae to assist Mr Ranjit Kumar, Senior Advocate appointed as amicus curiae in this matter.