- (1.) I.A. No.21/2014 & I.A. No...../2017 in C.A. No.2454/2007 Though these interlocutory applications filed by the State of Tamil Nadu have not been listed, they are taken on Board.
(2.) The basic prayer in these interlocutory applications is that the State of Kerala should not utilize the water more than that has been allocated to it by the award under challenge and also to stop certain constructions.
(3.) On being asked, Mr. Jaideep Gupta, learned senior counsel appearing for the State of Kerala has submitted that it has no intentions to consume more water than that has been allocated to it under the award and the constructions which are being raised or likely to be raised would be only for the purpose of utilization of the water that has been allocated. Needless to say, the present statement made by the learned senior counsel is subject to the appeal that has been filed and is pending before this Court.;