1. Affidavit in terms of earlier orders, as prayed for, be positively filed within a period of four weeks.
2. In so far as, pleas raised by the applicants in IA 01/2019 are concerned, we clarify that it shall be open for the State to examine the same and for the Chief Secretary, Government of Tripura to take a decision with regard to the minimum height of the water which is required to be maintained. This we are saying so on account of the facts emanating from the record as also the fact that soon hereinafter, the water level is likely to increase on account of the monsoons.
3. Any modification in terms of the minutes dated 7th December, 2018 of the meeting held under the Chairmanship of the Chief Secretary, shall be monitored by the government ensuring that the character of the water body is not, in any manner, altered.
4. Equally, it shall be open for the government to examine the demands of the fisherman in so far as rights of pisciculture/fishing are concerned.
5. Needless to add, the State shall inform this Court of all actions taken in this regard.
6. Needless to add, this order is by way of an interim measure considering the hardships faced by the local residents and the difficulties which the administration is facing on day to day basis.
7. We clarify that based on the affidavit filed by the government, further orders shall be passed in terms of the observations made by the Apex Court.
8. Let the State file response in the application being IA 01/2019.
9. IA 02/2019 is allowed with the applicant allowed to intervene.
10. Registry shall make correction in the memo of parties.
11. List on 19.03.2019
12. In the meanwhile, Mr. DK Biswas, learned counsel as well as Mr. SC Das, learned counsel states that the meeting of the General Body of the applicant shall be convened and the decision made known to the Court.