UDAY UMESH LALIT, J. - (1.) This Suit has been filed on 18.05.2018 by State of Tamil Nadu under Article 131 of the Constitution of India against State of Karnataka and Union of India submitting inter alia, A] "2.The plaintiff (State of Tamil Nadu), and Defendant No.1 (State of Karnataka) are the two riparian States among the three basin States and the union territory of Puducherry in which the Inter-State River Pennaiyar flows. As a riparian State, the Plaintiff is entitled to and has been using the waters of the river Pennaiyar and its tributaries/rivulets, etc., except for the reasonable beneficial use of the 1 st Defendant. The extent of the rights of the Party States, in the use, control and distribution of waters of the Inter State River, is recognized in an agreement of 1892 entered into between the then State of Madras and Mysore (hereinafter referred to as 1892 Agreement), the predecessor States of Tamil Nadu and Mysore/Karnataka respectively. 3. The 2nd Defendant, Union of India is duty bound to ensure that, none of the riparian States steal a march over the other by undertaking construction or execution of any works, either small or big, or construct a Check Dam or diversion structure relating to the use, control and distribution of waters of an Inter-State River either in the main river or its tributaries/sub-tributaries which may defeat the right of one of the riparian States. 4. The 1st Defendant has taken up five different works in the Pennaiyar river Basin of Karnataka, affecting the natural flows of the river namely, i) Construction of a pumping scheme to pump the waters of Pennaiyar river from Thattanur (Tattanur) village, Malur taluk, Kolar district to Lakkur Tank, which is at about 65 ft. higher elevation, for distributing the water to about 160 tanks through underground PVC pipeline, ii) Lift irrigation scheme at Ellamallappa Chetty tank (Yellamallappa Chetty tank) for pumping 22 MLD (284 Mcft.) of water to fill up the Hoskote tank, which is located upstream, using 3 Nos. of 120 HP motors. iii) Pump water from the main Pennaiyar river at Belahalli (Byalhalli) village for irrigation purpose, iv) Diversion of surplus waters of Varathur Tank (Vartur Tank) to Narsapur Tank in Kolar district by pumping through 2.5 m diameter pipeline and also implementation of pumping schemes to fill the tanks in Kolar district and v) Construction of a reservoir of 500 Mcft storage capacity, across Markandeya river, a tributary of Pennaiyar river, near Yargol village, just upstream of Karnataka ­ Tamil Nadu border by Karnataka Urban Water Supply and Drainage Board. 5. The projects undertaken by the 1st Defendant would severely affect the livelihood of lakhs of farmers in Krishnagiri, Dharmapuri, Thiruvannamalai, Villupuram and Cuddalore districts of Plaintiff State as the flow of the river will be drastically reduced/hampered besides affecting the drinking water needs of the Plaintiff state." B] The plaint narrates certain works taken up by the first defendant as under:- "12. The river Markandeyanadhi is a tributary of Pennaiyar river which originates in Karnataka and enters Tamil Nadu near Sigaralapalli village, in Krishnagiri District and joins with Pennaiyar after traversing a distance of about 29.4 km in Tamil Nadu, upstream of Krishnagiri Reservoir. The sub basin area of the Markandeyanadhi falling in Karnataka is about 150 sq.km. The average annual rainfall in that area is about 730 mm. The lower riparian State is entitled to realization of flow from the upstream areas. There are four Anicuts across Markandeyanadhi in Tamil Nadu, viz., Sigaralapalli Anicut, Marasandiram Anicut, Beemandapalli Anicut and Kollapatti Anicut having a total ayacut of 870.55 ha. (2150 acres). The 1st Anicut across Markandeyanadhi is Sigaralapalli Anicut which is at a distance of about 1.9 km from the Karnataka ­ Tamil Nadu State border, near Sigaralapalli village. This anicut is said to have been constructed during the Berigai Zameen Regime of Pre-Independence days, which is evidenced by way of dilapidated brick masonry and stone masonry which are still available. It was rehabilitated in the year 2008. The ayacut irrigated by this Anicut in the Plaintiff State is 115.60 ha. (or 286 acres). It is submitted that if any check dam or diversion structure is taken upstream of these Anicuts by the 1 st Defendant, the ayacut irrigated by the above referred four Anicuts will be affected. 13. The Secretary of the Plaintiff State, vide, letter dated 09.03.2012 to the 1st Defendant, stated, inter- alia, that it has planned to divert Pennaiyar waters at Orathur through Mindchalli tank and to distribute the water to about 160 tanks in Malur taluk, and that the Pennaiyar, an inter-State river is one of the 15 rivers named in the Schedule ­ A of the Madras-Mysore Agreement of 1892 and as per Clauses II and III of the Agreement, the 1st Defendant shall not without the previous consent of the Plaintiff State take up any new irrigation works etc., for execution and requested to furnish the full details of the proposal. 14. It is stated that a news item appeared in Indian Express, Chennai Edition dated 23.02.2012 wherein it was reported that 1st Defendant planned to block the flow of water to the Pennaiyar river altogether. The water thus blocked is sought to be diverted to replenish some 160 tanks in the Malur taluk in Karnataka, which is emerging as a 'vegetable basket' in the region." C] The plaint then refers to various communications between the parties and recites:- "22. The Plaintiff came to know that the 1st Defendant was proposing to construct a check dam across Markandeyanadhi, a tributary of Pennaiyar river, near Yargol village which is stated to provide drinking water supply to the villages nearby. The concerned Executive Engineer, WRD, of the Plaintiff State, visited the site on 22.05.2013 and found the preliminary works for the Anicut were going on. The display board put up at the site revealed that the Anicut work is being undertaken across Markandeyanadhi near Yargol village in Bangarapettai Taluk to supply drinking water to Kolar, Bangarapettai, Malur towns and 45 enroute villages by Karnataka State Water Supply and Sanitary Board, Bangalore. The details of the proposed Anicut found in the display board was that the length of Anicut is 414 m, with a water storing capacity of 500 Mcft, with project cost is Rs.87.18 Crore. The location of the Anicut is at a distance of approximately, 9.0 km from the Inter State border which includes a distance of 2.5 km in the forest area and the location of the site is in the forest area. If 1 st Defendant constructs the Anicut across Markandeyanadhi with a capacity of 500 Mcft, the flows in the Markandeyanadhi at the entry point in the border of Tamil Nadu, will get seriously affected." D] Under the caption "Jurisdiction", the plaint states:- "46. This Hon'ble Court has original jurisdiction under Article 131 of the Constitution to entertain the present Suit. The inter-State Agreement of 1892 is binding on the party States and the rule of law forbid the 1st Defendant form taking any action in violation of the said Agreement. Thus, there exists a dispute between the Plaintiff and the Defendants, which involves a question of law and fact with regard to the common law rights pertaining to construction of various works executed or being taken up by the 1 st Defendant to the detriment of Plaintiff State. The 1 st Defendant notwithstanding the request of the Plaintiff State failed to even share the details of the schemes/works undertaken by it is proceeding with construction activities. Further, the 2nd Defendant has failed to take action on the request of the Plaintiff State." E] Finally, it is prayed:- "a) Declare that the unilateral action of the 1st Defendant, in proceeding to construct/having proceeded to construct new Check Dams/Dams and diversion structures across the Pennaiyar river its tributaries, Streams etc to divert the water by gravity or pumping, and pumping from tanks surplusing into the Pennaiyar river or its tributaries without obtaining the prior consent of the Plaintiff State is illegal and violates the fundamental rights of the inhabitants of the Plaintiff State; b) Grant permanent injunction restraining the 1st Defendant, from proceeding with the construction of Check Dam/Anicut across Markandeyanadhi near Yargol village in Bangarapettai Taluk and construction of check dam/diversion structure across the Pennaiyar river and its tributaries, and pumping water from them to the existing tanks in the Pennaiyar basin by the 1st Defendant; c) Direct the 1st Defendant to ensure the natural flows in the Pennaiyar river and its tributaries to the Plaintiff State: d) Grant mandatory injunction directing the 2nd Defendant to take action on the Plaintiff's letter dated 16.03.2018 with reference to construction of Dams and diversion structures and pumping schemes undertaken by the 1st Defendant in the Pennaiyar river; and e) Pass such further decree or decrees or order or orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."
(2.) In its Written Statement filed on 05.12.2018, the second defendant- Union of India submitted:- "It is pertinent to mention that no request for appointment of Arbitrator under Rule-IV of Agreement 1892 has been received from either State Government in this regard and action as per the agreement could not be taken so far by the Central Government. .....Under Section 3 of Inter-State River Dispute Act, 1956, the State Government may send a request to Central Government stating that water dispute has arisen or is likely to arise by reason of the fact that the interests of the State, or of any of the inhabitants thereof, in the waters of an Inter-state river or river valley have been, or are likely to be, affected prejudicially. This Act provides for setting up of Water Disputes Tribunal for adjudication of disputes relating to Inter-State Rivers when negotiations do not lead o fruitful results. However, no request from any of the State Governments has been received under the provision of the ISWD Act, 1956." In its Written Statement filed in March 2019, the first defendant has submitted interalia:- "2. Article 262 of the Constitution of India specifies that Parliament may by law provide for the adjudication of any dispute or complaint with respect to the use, distribution or control of the waters or in any inter State river or river valley and that, Parliament may by law provide that neither the Supreme Court nor any other court shall exercise jurisdiction in respect of any such dispute or complaint. Pursuant to Art. 262, Parliament has promulgated the Inter State River Water Disputes Act, 1956 (ACT for short) for adjudication of disputes relating to waters of Inter State rivers and river valleys. Section 11 of the Act specifies that notwithstanding anything contained in any other law neither the Supreme Court nor any other court shall have or exercise jurisdiction in respect of any water dispute which may be referred to the Tribunal under the Act.
(3.) The dispute sought to be raised by the State of Tamil Nadu relates to distribution of water of South Pennaiyar river, which is an inter-state river originating in the State of Karnataka and running through the States of Tamil Nadu and Union Territory of Puducherry. In fact, the Pennaiyar river, which is also known as South Pennar river also receives water from some of the tributaries originating in the State of Andhra Pradesh. The entire dispute is an interstate water dispute. Therefore the suit is not at all maintainable and is liable to be dismissed in limine. The main grievance of the State of Tamil Nadu is that the State of Karnataka has violated the terms and conditions of the Agreement of the year 1892. It is submitted that the Agreement of the year 1892 has been further modified and amended as per the Agreement of the year 1933. The State of Karnataka has not violated any of the terms and conditions either of the 1892 Agreement or the 1933 Agreement. It is further submitted that under the 1933 Agreement, there is no necessity for the State of Karnataka to inform the State of Tamil Nadu or any other riparian States to utilize the waters of South Pennaiyar river basin for the purpose of drinking water. The relevant portion of the agreement of 1933 reads as under: "An anicut will include any construction of rough stone (dry) or masonry across a river either in part or full and in any direction, which will have the effect of diverting water from the river, but the consent of the Madras Government will not be required under the agreement of 1892 for the construction of any anicut if there is to be no irrigation under it." 37. Regarding the Construction of a reservoir of 500 Mcft storage capacity across Markandeya river referred to in para 4(v), it is submitted that the Urban Water Supply and Drainage Board has taken up the project for meeting drinking water supply to Malur, Bangarpet Kolar towns and 45 en-route village. 38. The Markandeya Project was constructed near Yargol village at an estimated cost of 240 crores. The justification for project was that drinking water is supplied from bore wells which are completely dried up. The Sate Water Quality Atlas prepared in 2002 has declared that the ground water exploitation in Malur town is about 85% classifying it as dark areas and Kolar city and Bangarpet towns where ground water exploitation as 50% to 85% which have been classified as grey area. The present project is constructed to alleviate the drinking water problems arising out of non-availability of potable ground water in bore wells. The population and the demand of water for the population at different points of time is as follows: JUDGEMENT_37_LAWS(SC)11_2019.html 39. So far as construction of Markandeya reservoir with a capacity of 500 mcft is concerned, it is only to supply drinking water to Kolar, Bangarpet and Malur towns. This project is taken up by the State of Karnataka through KUWS and DB. In regard to this project, 70 to 75% of the work is completed. Since, it is a project to supply drinking water, no permission or consent is required from the State of Tamil Nadu either under the 1892 Agreement or under the Agreement of 1933. Therefore, there is no basis for Tamil Nadu in instituting this suit. 40. An approval has been granted to construct a reservoir with a capacity of 500 Mcft in order to supply water to drought prone towns of Kolar, Bangarpet and Malur and 45 enroute villages. This project has been approved in the year 2007. The estimated cost of the project is about 240 crores, out of which 160 crores is the budgetary allocation of the State of Karnataka and the remaining 79.92 crores is from the Government of India. The project is taken up under a scheme known as UIDSSMT. Clearances have also been obtained from Government of India, Ministry of Urban Development and also from Ministry of Environment and Forest. For the purpose of this project, 375.37 acres of land has been acquired, out of which 127.10 acres is the lands of the farmers, 153.15 acres of land is forest, for which clearance has also been obtained from the Ministry of Forest and Environment. The remaining 95.12 acres of land is the government gomala (grazing land). As of now, more than 70% of the work has been complete. Since, it is a drinking water project, there is no need to obtain the consent or intimate the State of Tamil Nadu in view of the Agreement of 1933. 84. The allegation in paragraph 46 that this Hon'ble Court has original jurisdiction under Article 121 of the Constitution to entertain the present suit is not true. The allegation that the Agreement of the year 1892 binds the party States is not admitted to be true and correct. The allegation that dispute exist between the plaintiff and the defendant, which involves question of law and fact with regard to common law rights pertaining to construction of various works executed or undertaken by the 1st defendant are not admitted to be true and correct. This Hon'ble Court has no jurisdiction to entertain the present suit." ;