- (1.)Heard learned Attorney General and Mr. Ranjit Kumar, learned Amicus Curiae appointed by this Court in Writ Petition No. 512 of 2002.
(2.)In the judgment reported in "In RE: Networking of Rivers, 2012 4 SCC 51" in paragraph 77.1 a direction was issued to the respondent-Union of India in particular, the Ministry of Water Resources, Government of India to forthwith constitute a Special Committee for Interlinking of Rivers specifying the authorities who were to be part of the said Committee.
(3.)This Contempt Petition was filed by the learned Amicus Curiae pointing out that the direction of this Court in the above referred judgment dated 27th February, 2012 was not duly complied with and that the Special Committee itself was not constituted by the Union of India.