- (1.) This matter has appeared today for further directions pursuant to the order which had been passed on 4th July, 2011.
(2.) Today, we have been informed by Mr. Raval, learned ASG, that pursuant to the directions of this Court, all the schools, buildings and compounds in the Northeastern States have been vacated by the Armed Forces/Para-Military Forces of the Centre, except for one school in Kohima, Nagaland. Mr. Edward Belho, learned Advocate appearing for the State of Nagaland, submits that even the said building has been vacated.
(3.) Ms. Aparna Bhatt, learned Amicus Curiae, has submitted that she has not received full details of the submissions, which had been made both by Mr. Raval and Mr. Belho. However, Mr. Raval has also asked for some time to supply a copy of the affidavit filed by him on behalf of the UOI to Ms. Bhatt and other additional documents filed in due course.;