- (1.)Based on the speech of the President on the Independence Day eve relating to the need of networking of the rivers because of the paradoxical phenomenon of flood in one part of the country while some other parts face drought at the same time, the present application is filed. It will be more appropriate to treat it as an independent public interest litigation with the cause-title-"In re: Networking of Rivers v. -". Amended cause-title be filed within a week.
(2.)Issue notice returnable on 30-9-2002 to the respondents as well as to the Attorney General. Serve notice on the Standing Counsel of the respective States. Dasti service, in addition, is permitted.