February 20, 2018:
''Our business is to make impossible possible''
Supreme Court has today refused to extend the deadline for publication of the final National Register of Citizens (NRC) in NE State of Assam and directed the Centre to complete the work by May 31.
The NRC is being prepared to identify illegal migrants in the State.
The Apex court said the work of verification of around one crore people in the State should continue without interference from any quarter.
A SC Bench, comprising justices Ranjan Gogoi and R.F. Nariman, said that it would monitor the progress of the work after 30 days.
Upon hearing plea of Attorney General K.K. Venugopal that it was not “physically possible” to complete the work by May 31, the court said its business was to make the impossible possible.
Bench said that, what everybody thought was a big joke, has been turned into a reality. Our business is to make impossible possible and we will do it. We are monitoring it for the last four years and we know this.
The Bench listed the matter for further hearing on March 27.
The first draft of the NRC for Assam was published in December end as per the court’s direction.
The Apex court had said that claims of all those citizens, whose names do not figure in the draft NRC published by December 31, would be scrutinised and included in the subsequent list, if found genuine.
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