STATE OF ASSAM Vs. K.BALU

JUDGEMENT

(1.) Issue notice on the applications in which notice has not already been issued, fixing a returnable date within four weeks hence.

(2.) As far as the State of Assam is concerned, it shall file an affidavit indicating the hilly areas or the districts which can be called 'hill/hilly areas' so that appropriate orders can be passed. All the matters including unregistered IAs Let the matters be listed in the 3rd week of January 2018.