Order
1. After hearing both the sides, the following issues are framed:
Issues
“1. Whether the suit is maintainable under Article 131 of the Constitution of India?
2. (a) Whether the Kerala Irrigation and Water Conservation (Amendment) Act, 2006 is unconstitutional and ultra vires, in its application to and effect on the Mullaperiyar Dam?
(b) Whether the plaintiff is entitled to a permanent injunction restraining the first defendant from applying and enforcing the Kerala Irrigation and Water Conservation (Amendment) Act, 2006 with reference to the Mullaperiyar Dam?
3. Whether the rights of the plaintiff, crystallised in the judgment dated 27-2-2006 passed by this Court in Mullaperiyar Environmental Protection Forum v. Union of India (2006) 3 SCC 643 can be nullified by a legislation made by the Kerala State Legislature?
4. (a) Whether the judgment dated 27-2-2006 of this Court in Mullaperiyar Environmental Protection Forum v. Union of India (2006) 3 SCC 643 operates as res judicata, in respect of all or any of the defences set up by the first defendant in its written statement?
(b) Whether the pleas relating to validity and binding nature of the deed dated 29-10-1886, the nature of Periyar River, structural safety of the Mullaperiyar Dam, etc. raised by the first defendant in its defence, are finally decided by the judgment of this Court dated 27-2-2006 in Mullaperiyar Environmental Protection Forum v. Union of India (2006) 3 SCC 643, and consequently the first defendant is barred from raising or reagitating those issues and pleas in this suit, by the principle of res judicata and constructive res judicata?
5. Whether the suit based on a legal right claimed under the lease deed executed between the Government of the Maharaja of Travancore and the Secretary of State for India on 29-10-1886, is barred by the proviso to Article 131 of the Constitution of India?
6. Whether the first defendant is estopped from raising the plea that the deed dated 29-10-1886 has lapsed, in view of subsequent conduct of the first defendant and execution of the supplemental agreements dated 29-5-1970 ratifying the various provisions of the original deed dated 29-10-1886?
7. Whether the lease deed executed between the Government of the Maharaja of Travancore and the Secretary of State for India on 29-10-1886 is valid, binding on the first defendant and enforceable by the plaintiff against the first defendant?
8. Whether the first defendant is estopped from contending that Periyar River is not an inter-State river?
9. Whether the offer of the first defendant, to construct a new dam across River Periyar in the downstream region of the Mullaperiyar Dam would meet the ends of justice and requirement of the plaintiff?
10. Whether the first defendant can obstruct the plaintiff from increasing the water level of Mullaperiyar Dam to 142 ft and from carrying out repair works as per the judgment dated 27-2-2006 of this Court in Mullaperiyar Environmental Protection Forum v. Union of India (2006) 3 SCC 643.
11. To what relief is the plaintiff entitled to?”
2. Parties are directed to file their documents and list of witnesses within six weeks. List the suit in the last week of January 2008 for directions.
Court Masters