ASSAM PUBLIC WORKS Vs. UNION OF INDIA & ORS
LAWS(SC)-2019-1-217
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on January 24,2019

Assam Public Works Appellant
VERSUS
Union of India And Ors Respondents

JUDGEMENT

- (1.) The matter has been put up for consideration of the report dated 11th January, 2019 of the learned State Coordinator, NRC, Assam.
(2.) We have gone through the said report dated 11th January, 2019 and heard Shri K.K. Venugopal, learned Attorney General, Shri Tushar Mehta, learned Solicitor General appearing for the State of Assam, Shri Prateek Hajela, learned State Coordinator, NRC, Assam and Shri Salman Khurshid, learned Senior Counsel appearing for AAMSU.
(3.) Shri Prateek Hajela, the learned State Coordinator has submitted that the process of filing of claims and objections has been concluded on 31st December, 2018 and about 36.2 lakh claims and about 2 lakhs objections have been filed. Presently, notices have been issued for hearing which is due to commence on and from 15th February, 2019. The learned State Coordinator has also submitted that a minimum of 15 days' time would be given to each claimant before the date of hearing so as to enable him to participate effectively in the hearing.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.