Supreme Court: The Bench comprising of Ranjan Gogoi and Rohinton Fali Nariman, JJ., after hearing the learned counsels for the parties stated that at present the situation demands for an order to be passed that would open the process for receipt of claims and objections in respect of the final draft NRC.

The present order stated that the process for receipt of claims and objections in respect of entries in the final draft of NRC to be open and further the stated process to be started by 25-09-2018 and would remain effective for a period of 60 days. List of documents on which the claimant could rely for the process were also mentioned.

Further, Additional Solicitor General appearing for the State of Assam, Mr Prateek Hajela would provide his opinion on the permissibility of introduction of one or more above-mentioned documents. The confidential reports filed by Mr Hajela have been placed before the Court in a sealed cover. For the said report, AG Venugopal stated that a copy be made available to the Union of India. Court in its opinion stated that the report contains some confidential and sensitive data which may affect the entire process, so no information pertaining to the exercise be circulated amongst Executive, Legislature or Judicial authority; therefore it should just remain in the Court’s custody for now.  Mr Hajela’s views are to be filed within a span of 15 days. [Assam Public Works v. Union of India, WP(C) No. 274 of 2009, Order dated 19-09-2018]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *