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A bench comprising of three judges Chief Justice Dipak Mishra and Justices Amitava Roy and AM Khanwilkar pronounced on the Friday the Judgement on the Cauvery Water Dispute between the states of Karnataka, Tamil Nadu and Kerela and the UT of Puducherry. The judgement pronounced partially allowing the appeal preferred by the state of Karnataka in 2007 against the order of the Cauvery water Dispute tribunal. The bench has clearly directed the state of Karnataka to release 177.25 TMC of water, instead of 192 TMC.
The summary is as followed:-
The court made clear that the subject to the scheme which is to be formulated under Section 6A of the 1956 Act, in terms of the adjudication, the recommendation and directives of the Tribunal with regard to the monthly releases and not inconsistent with anything decided.
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