Supreme Court: The Bench comprising of Ranjan Gogoi and Rohinton Fali Nariman, JJ., on perusal of its order on 31-07-2018, and on a careful consideration of the modalities suggested on behalf of the Union of India in consultation with Government of Assam, Registrar General of India and State Coordinator of Assam directed for the availability of blank claim/objection form to the public along with the draft of NRC in all Panchayat offices to be freely accessed by all.
The Supreme Court Bench directed for the availability of the claim objection form as suggested under the heading ‘Timelines’ in the document ‘Standard Operating Procedure’. Further, Prateek Hajela, the State Coordinator was asked to make available the draft of NRC in all Panchayat offices freely in order to be accessed and submit the percentage of population who have been left out from the final draft of NRC district-wise.
The Bench has asked to place the stated information by 25-08-2018 and listed the matter on 28-08-2018. [Assam Public Works v. Union of India,2018 SCC OnLine SC 1014, Order dated 16-08-2018]