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COMMITTEE FOR C.R.OF C.A.P. & ORS. vs STATE OF ARUNACHAL PRADESH & ORS.

Supreme Court Of India · Decided on 11 July 2017 · Citation: (2017) 07 SC CK 0022

HON’BLE JUDGES
Adarsh Kumar Goel, J · Uday Umesh Lalit, J
RESULT
Disposed Of
CASE NUMBER
W.P.(C) No. 510 of 2007
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Judgment

6 paragraphs · 152 words
1.

Heard.

2.

Mr. Rajiv Dutta, learned senior counsel appearing for the State of Arunachal Pradesh, states that out of 4637 persons whose claim for citizenship is to be finalised, cases of 900 have been finalised as far as the State is concerned and the cases of 1014 will be completed within two months from today. He further states that the remaining matters will be finalised within five months positively. We record his statement.

3.

It is made clear that if all the pending cases are not finalised within five months from today, the Chief Secretary of the Arunachal Pradesh will remain present in person in the court on every date of listing of matter.

4.

Post on Tuesday, the 12th December, 2017. S.L.P.(C).........of 2017 (CC No. 17762/2016),

S.L.P.(C).........of 2017 (CC No. 21861/2015):

5.

Post these matters before a Bench in which one of us (Hon''ble Goel, J.) is not a member.