Notice issued by Mahanadi Water Disputes Tribunal- (Press Information Bureau) (30 May 2018)

MANU/PIBU/0891/2018

Civil

Mahanadi Water Disputes Tribunal has issued notice under Rule 4 of the Inter-State River Water Disputes Rules, 1959 to the State Governments of Odisha, Chhattisgarh, Jharkhand, Madhya Pradesh and Maharashtra to nominate their representatives for adjudication of Mahanadi River Water Disputes latest by August 06, 2018. The notice also mentioned that if no nominations were received by the due date, the case may be decided in the absence of any representation of State Government.

Earlier on the request of Government of Odisha made under Section 3 of Inter-State River Water Disputes (ISRWD) Act, 1956, the Central Government constituted Mahanadi Water Dispute Tribunal on 12th March, 2018. The Central Government made reference for taking up adjudication to the Tribunal under Section 4 of the ISRWD Act, 1956 on 17th April, 2018.

Tags : WATER DISPUTE NOTICE ISSUANCE