ASSAM PUBLIC WORKS Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard the learned Attorney General for the Union of India, the learned Solicitor General appearing for the State of Assam and Mr. Prateek Hajela, learned State Coordinator. Though offered, none of the contesting parties and stakeholders, despite being represented, has chosen to make any statement or argument.

(2.) At the outset, we take the view that having regard to the grounds on which the learned Coordinator in his report dated 10.7.2019 has sought for extension of time upto 31.8.2019 for publishing the final N.R.C., extension prayed for should be allowed. We accordingly grant the aforesaid extension of time, namely, upto 31.8.2019.

(3.) The learned Coordinator in his report dated 10.7.2019 has further submitted that he may be permitted to combine the provisions of clauses 4(3), 4(5), 5 and 6 of the Schedule to the Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003. Having regard to the grounds on which the said prayer/proposal has been made, we deem it proper to allow the same.