STATE OF ASSAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Order passed by this Court on 12-1-20101 is recalled and the same be read as follows: Mr Justice S.N. Variava, former Judge of the Supreme Court of India, was appointed as the Chairman of the Local Commission vide order dated 25-9-20062. Mr Justice S.N. Variava expressed his personal difficulties in continuing with the Commission and a letter dated 26-12-2009 to this effect was sent. Mr Justice S.N. Variava is hereby relieved of his duty as Chairman of the Local Commission appointed by this Court.

(2.) As per this Court's order Mr Justice S.N. Variava was entitled to all facilities which are provided to a sitting Judge of this Court, including secretariat allowances wherever required. We are told that Mr Justice S.N.Variava had not submitted any bills so far claiming remuneration or any other benefit.

(3.) As the work of the Local Commission is not yet over, we hereby appoint Hon'ble Mr Justice Tarun Chatterjee, a retired Judge of this Court as the Chairman of the Local Commission and Mr Kamal Naidu, Retired Principal Chief Conservator of Forests, Andhra Pradesh and Mr S.P. Goel, Additional Surveyor General of India, as its members.