SUPREME COURT OF INDIA

Before:-R.C. Lahoti, C.J. and D.M. Dharmadhikari, J.

IAs Nos. 9-12 in Original Suit No. 2 of 1988 with IA No. 4 in Original Suit No. 1 of 1989. D/d. 28.2.2005.

State of Assam - Plaintiff

Versus

Union of India and Ors. - Defendants

Constitution of India - Articles 131 and 3

ORDER

R.C. Lahoti, C.J. and D.M. Dharmadhikari, J. :- During the course of hearing it was pointed out that consistently with the First Schedule to the Constitution of India, the Surveyor General of India must have drawn up a map defining the boundaries and the same must have been accepted by the Government of India and the States. Let that map be produced before the Court.

List on 7th March, 2005.

Court Masters.

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