Supreme Court - Daily Orders
Assam Sanmilita Mahasangha vs Union Of India Ministry Of Home Affairs ... on 13 January, 2016
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.301 COURT NO.7 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) NO(S). 562/2012
ASSAM SANMILITA MAHASANGHA & ORS. PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
[WITH APPLN.(S) FOR STAY, IMPLEADMENT AS PARTY RESPONDENT AND
DIRECTIONS AND EARLY HEARING AND CLARIFICATION/MODIFICATION OF
COURT'S ORDER AND OFFICE REPORT]
WITH
W.P.(C) NO. 876/2014
(WITH APPLN.(S) FOR STAY AND OFFICE REPORT)
W.P.(C) NO. 274/2009
(WITH APPLN.(S) FOR DIRECTIONS AND OFFICE REPORT)
W.P.(C) NO. 311/2015
(WITH APPLN.(S) FOR IMPLEADMENT AND SEEKING LEAVE TO FILE WRITTEN
ARGUMENTS AND OFFICE REPORT)
W.P.(C) NO. 450/2015
(WITH APPLN.(S) FOR DIRECTIONS)
W.P.(C) NO. 449/2015
(WITH APPLN.(S) FOR DIRECTIONS AND OFFICE REPORT)
W.P.(C) NO. 867/2015
(WITH APPLN.(S) FOR EXEMPTION FROM FILING O.T. AND STAY AND OFFICE
REPORT)
Date : 13/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2016.01.14
17:47:10 IST
Reason:
Page No.1 of 7
For Petitioner(s)
WP(C) 562/12 Mr. Manish Goswami, Adv.
Mr. Rameshwar Prasad Goyal, AOR
WP(C) 876/14, 311/15 &
rr in WP(C) 562/12 Mr. Somiran Sharma, AOR
WP(C) 274/09 Mr. Arvind Kumar Sharma, AOR
WP(C) 450/15, 449/15 Mr. Partha Sil, AOR
Mr. Tavish B. Prasad, Adv.
WP(C) 867/15 Mr. Gaurav Agarwal, Adv.
Mr. Satpal Singh, Adv.
For Respondent(s)
Mr. Anjani Kumar Mishra, AOR
Mr. Avijit Bhattacharjee, AOR
Ms. Upma Shrivastava, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Abdul Qadir, Adv.
Mr. Asif, Adv.
State of Tripura Mr. Gopal Singh, AOR
Mr. Rituraj Biswas, Adv.
Ms. Varsha Poddar, Adv.
Mr. Mohan Pandey, AOR
Election Comm. Mr. Ashok Desai, Sr. Adv.
Ms. Meenakshi Arora, Sr. Adv.
Mr. S.K. Mendiratta, Adv.
Mr. Mohit D. Ram, AOR
State of UP Mr. Vibhu Tiwari, Adv.
Mr. Ravi Prakash Mehrotra, AOR
Mr. Shadan Farasat, AOR
Mr. Shakil Ahmed Syed, AOR
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Mr. A.V. Manavalan, Adv.
Ms. Minati Rani Mohapatra, Adv.
Mr. Shibashish Misra, AOR
Mr. Shreekant N. Terdal, AOR
Mr. Milan Laskar, Adv.
Mr. Mir Imtiyaz, Adv.
Mr. Parvez Dabas, Adv.
Mr. Syed Mehdi Imam, AOR
Mr. Prateek Jalan, Adv.
Ms. Malvika Trivedi, Adv.
Mr. Rahul Kriplani, Adv.
Mr. Ankit Yadav, Adv.
Mr. T. Mahipal, AOR
State of Assam Mr. Raju Ramchandran, Sr. Adv.
Mr. Jaideep Gupta, Sr. Adv.
Ms. Krishna Sarma,AAG
Mr. Avijit Roy, Adv.
Mr. Navnit Kumar, Adv.
Ms. Kankana Arandhara, Adv.
For M/s Corporate Law Group, AOR
State of West Bengal Mr. Soumitra G. Chaudhuri, Adv.
Mr. Parijat Sinha, Adv.
Gauhati HC Ms. Sneha Kalita, AOR
Mr. P.S. Patwalia, ASG
Mr. R. M. Bajaj, Adv.
Mr. Tushar Bakshi, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Rashmi Malhotra, Adv.
Ms. Sushma Suri, AOR
Mr. Anip Sachthey, AOR
Mr. B. Balaji, AOR
State of Chhattisgarh Mr. C.D. Singh, AOR
State of M.P. Mr. Arvind Verma, Sr. Adv.
Mr. C.D. Singh, AOR.
Mr. Darpan Bhuyan, Adv.
Mr. Udit Arora, Adv.
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Mr. D.S. Mahra, AOR
State of Punjab Mr. Kuldip Singh, AOR
Mr. Milind Kumar, AOR
State of Goa Mr. Nirnimesh Dubey, AOR
Mr. Rudreshwar Singh, Adv.
Mr. Samir Ali Khan, AOR
State of Sikkim For M/s Arputham Aruna & Co., AOR
UT of A & N Admn. Mr. K.V. Jagdishvaran, Adv.
Ms. G. Indira, AOR
Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
State of Uttarakhand Mr. Ashutosh Kr. Sharma, Adv.
Ms. Rachana Srivastava, AOR
State of Rajasthan Mr. S.S. Shamshery, Adv.
Mr. Amit Sharma, Adv.
Ms. S.Spandana Reddy, Adv.
Ms. Ruchi Kohli, AOR
Mr. Azim H. Laskar, Adv.
Mr. Abhijit Sengupta, AOR
Mr. G.S. Chatterjee, AOR
Mr. Mohan Pandey, AOR
State of Nagaland Mr. Edward Belho, Adv.
Mrs. K. Enatoli Sema, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. Ranjan Mukherjee, AOR
State of Jharkhand Mr. Tapesh Kumar Singh, AOR
Mr. Mohd. Waquas, Adv.
State of Karnataka Mr. V.N. Raghupathy, AOR
Ms. Liz Mathew, AOR
Page No.4 of 7
Mr. Snehasish Mukherjee, AOR
Mr. Ananga Bhattacharyya, AOR
Mr. Mukund P., Adv.
State of Bihar Mr. Rudreshwar Singh, Adv.
Mr. Gautam Singh, Adv.
WP 867/15 Dr. Sumant Bharadwaj, Adv.
Mr. Aviral Saxena, Adv.
Mr. I.P. Singh, Adv.
Ms. Mridula Ray Bharadwaj, Adv.
Mr. Ashim Chamuah, Adv.
Mr. Chandan Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
W.P.(C) NO.867 OF 2015 The present writ petition No.867 of 2015 is de-tagged/released from the present group. W.P.(C) NO.562/2012
Having heard Shri Ashok Desai, learned Senior Counsel appearing for the Election Commission and Shri Raju Ramchandran, learned Senior Counsel appearing for the State of Assam we reiterate our previous order which is to the effect that the preparation/upgradation of the work of NRC would be of top most priority and the officials and employees of the State Government currently engaged in the preparation of the NRC would be primarily and principally engaged with the said work. However, without affecting the Page No.5 of 7 primacy and priority to the upgradation work of the NRC such officers would also attend to other duties as prayed for by the State of Assam and to election duties as prayed for by the Election Commission. We also make it clear that in the event the Deputy Commissioners of the Districts feel the necessity it will be open for them to assign the other duties of the office as well as the work in connection with the forthcoming elections to the State Assembly to one or more of his Additional Deputy Commissioners as may be deemed necessary. Beyond the above, we do not consider it necessary to modify our previous order dated 1 st December, 2015.
I.A. Nos. 22 and 23 are disposed of accordingly. We have interacted with Shri Prateek Hajela, State Coordinator for the preparation of NRC, who has apprised the Court of the stage of the on-going process and the difficulties that are being faced by him. Specifically, Shri Hajela has drawn the attention of the Court to the fact that the authorities engaged in preparation/upgradation of the NRC work are required to verify a large number of PAN cards, Electoral Rolls, Passport, etc. Shri Hajela has submitted if the requisite data base is provided by the concerned Authorities it will expedite the process. We, accordingly, direct the Page No.6 of 7 concerned Authorities in the Finance and Home Ministries of the Government of India as also the Ministry of External Affairs to provide the requisite data base to the State Coordinator forthwith so that the process of verification can be carried out without any impediment. Shri Hajela has also drawn the attention of the Court to the fact that a large number of documents have been sent to all the States, particularly, the States of Nagaland, Arunachal Pradesh, Meghalaya, Tripura, West Bengal, Maharashtra, Uttar Pradesh and Rajasthan for verification and the response of all the States are awaited. We direct all the States in the Union, particularly, the States mentioned above, to expedite the process of sending response to the State Coordinator immediately. The State Coordinator is permitted to interact with the Chief Secretary of each of the States to which the documents have been sent for effective response thereto.
List all these cases again on 17th February, 2016 at 3.00 p.m. on which date we request the State Coordinator to be present in person.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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