- (1.) The validity of Parambikulam Aliyar Project (Regulation of Water Supply) Act, 1993 is the subject-matter of dispute in this appeal which arises pursuant to a certificate under Article 133 of the Constitution of India having been gran-ted by the High Court of Madras.
(2.) Briefly stated the facts which are relevant for the disposal of the present appeal are that the members of the petitioner-society are agriculturists who are carrying on agricultural operations on lands which are covered in what is called the Parambikulam-Aliyar Project.
(3.) The said project was undertaken with a view to supply water for agricultural operations in some Taluks of Coimbatore District. In 1962 a declaration is stated to have been made by the Tamil Nadu Govrnment's policy to the effect that ayacutdars would be supplied water once a year under this project. In 1967 it was represented that an area of 1,40,000 acres, under the Project would be irrigated once a year and balance one lakh acres will be irrigated after the completion of Solaiyar and Nirar Dams.;