Satish K. Agnihotri, C.J:— The State Government has filed the compliance report stating therein that all conditions imposed by the Supreme Court in Civil Appeal Nos. 12164-12166/2016, State Of T.N. v. K. Balu have been complied with in principle.
2. Since the matter is taken suo motu, we are of the view that assistance of the Advocates as ‘Amicus Curiae’ is necessary for proper consideration and disposal of the matter.
3. Accordingly, we request Mr. Zangpo Sherpa and Mr. S.P Bhutia, learned Advocates to assist the Court as Amicus Curiae. They may have to visit the National Highway and submit report, keeping in view the compliance report dated 17.04.2017, filed by the State Government. A copy of the compliance report with the application for placing additional records be supplied by the learned Additional Advocate General to the learned Amicus Curiae.
IA No. 01/2017
4. This is an application to place certain documents on record. The application is ordered.
5. Call on 23.05.2017