STATE OF ASSAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The Interlocutory Application No. 19 of 2010 in Original Suit No. 2 of 1988 (for modification of the order dated 12th January, 2010) is dismissed.

(3.) As regards the Original Suit No. 2 of 1988 under Article 131 of the Constitution of India filed by the State of Assam against the State of Nagaland, we are of the opinion that apart from the proceedings before the Local Commission appointed earlier by this Court, an attempt should also be made to resolve the dispute between the State of Assam and State of Nagaland by mediation.