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Solicitor General Tushar Mehta, appearing for both Central and the Assam Government requested the Supreme Court to extend the July 31 deadline for finalization of National Register of Citizens for Assam.
It was submitted before the Apex Court bench of CJI Ranjan Gogoi and Justice R F Nariman that there have been many wrongful inclusions and exclusions and a sample verification of at least 20% of the inclusions of persons residing in the districts of Assam bordering Bangladesh is required. It was asserted by the Solicitor General that “India cannot be the refugee capital of the world”.
The NRC State Coordinator Prateek Haleja, submitted that around 80 lakh people were subjected to re-verification which amounted to nearly 27% of the claims. In this backdrop, the court adjourned the matter to 23rd July for the Solicitor General to reply to the report of the NRC coordinator. It was also highlighted by the NRC Coordinator that the recent floods in Assam has caused the NRC process to hit a roadblock and extension was requested on this ground as well.
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