Supreme Court: The Bench comprising of Ranjan Gogoi and Rohinton Fali Nariman, JJ., in an order directed the State Coordinator for National Registration (NRC), Registrar General and Census Commissioner of India to not make any statements or undertakings in regard to the preparation of Final NRC.
The above-stated persons had issued some statement in regard to the NRC which were not appropriate and were highly improper. The Court also stated that once the Court had passed an order there could have been no room for any of the authorities to make statements in question.
Therefore, the Supreme Court further stated that the matter concerning is at the final stage where the process for publication of final NRC is to be initiated and completed. The persons concerned who had issued such statements were directed to be cautious in future and devote their time only to the assigned work.
The matter is further listed on 16-08-2018. [Assam Public Works v. Union of India, 2018 SCC OnLine SC 927,Order dated 07-08-2018]
