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IN THE SUPREME COURT OF INDIA  CIVIL ORIGINAL JURISDICTION  

 IA NO 80789 OF 2017  

 IN    

ORIGINAL SUIT NO.2 OF 1988    

STATE OF ASSAM      ..PLAINTIFF   

VERSUS  

UNION OF INDIA AND ORS          ..DEFENDANTS   

J U D G M E N T  

Dr D Y CHANDRACHUD, J  

1 The boundary dispute between   Assam and Nagaland forms the subject  

matter of the Suit before this Court.  Recording of the evidence of PW 9 –  

Md.Shafiqur Rahman of the Survey of India commenced on 30 January 2017.   

During the course of his examination on 31 January 2017, PW 9 produced  

certified copies of 33 Topo-sheets.  In the process of filing the relevant  

topographical maps, the State of Assam seeks to cause the production of some  

more maps.    

REPORTABLE

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2 On 2 July 2015, this Court allowed the production of certain maps.  

According to the State of Assam the maps are maintained in the Head Office of  

the Survey of India at Dehradun and are not within its possession or control.   

During the course of the examination of PW 9, the State of Assam, by its letters  

dated 24 February 2017,  7 March 2017 and 6 April 2017 sought the production  

of certain topographical maps.  In response to the letter dated 6 April 2017, PW  

9 sought to produce the maps on 18 July 2017.  However, this was objected to  

by the State of Nagaland on the ground that since leave for the production of  

documents had been sought and was granted by this Court, the witness cannot  

be allowed to produce additional documents at the present stage. It is in view  

of the objection of Nagaland that the present application has been filed.  The  

relief which has been sought is the production of the maps described in  

paragraph 4 of the application which is extracted below:  

Sl.No. Topo Map Nos. & Scale Sl.No. Topo Map Nos. & Scale    

1. 83G/13-(1 inch to a Mile)  (1923)    

5. 83G-(1 inch to 4 Miles)  

2. 83J/6-(1 inch to a Mile)  (1937)    

6. 83J-(1 inch to 4 Miles)  

3. 83J/9-(1 inch to a Mile)  (1938)    

7. 83N-(1 inch to 4 Miles)  (1936)  

4. 83J/13-(1 inch to a Mile)  (1925)  

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Order XI Rule 14 of the Code of Civil Procedure provides thus:  

“14. Production of documents— It shall be lawful for the Court, at any  

time during the pendency of any suit, to order the production by any  

party thereto, upon oath of such of the documents in his possession or  

power, relating to any matter in question in such suit, as the Court shall  

think right; and the Court may deal with such documents, when  

produced, in such manner as shall appear just.”  

Order VII Rule 14 provides thus:  

“Production of document on which plaintiff sues or relies  

(1) Where a plaintiff sues upon a document or relies upon document in  

his possession or power in support of his claim, he shall enter such  

documents in a list, and shall produce it in Court when the plaint is  

presented by him and shall, at the same time deliver the document and  

a copy thereof, to be filed with the plaint.  

(2) Where any such document is not in the possession or power of the  

plaintiff, he shall, wherever possible, state in whose possession or  

power it is.  

(3) A document which ought to be produced in Court by the plaintiff  

when the plaint is 1presented, or to be entered in the list to be added  

or annexed to the plaint but is not produced or entered accordingly,  

shall not, without the leave of the Court, be received in evidence on his  

behalf at the hearing of the suit.  

(4) Nothing in this rule shall apply to document produced for the cross  

examination of the plaintiff's witnesses, or, handed over to a witness  

merely to refresh his memory.”  

3 Having heard learned counsel and upon evaluating the objection of the  

State of Nagaland, we see no reason to disallow the production of the maps.   

The evidence of PW 9 is being recorded.  Production of the above documents  

by the witness for the Survey of India should, in our view, be allowed in the  

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interest of justice.  The documents were not in the possession of the applicant  

and the earlier order of this Court will not preclude the State of Assam from  

seeking production at this stage. We, however, clarify that we have not dealt  

with the relevance or admissibility of the documents.  It would be open to the  

State of Nagaland to raise such objections as it is advised to raise and all  

appropriate defences.  

4 Subject to what has been stated above, the application for production is  

allowed. The Interlocutory Application shall accordingly stand disposed of.  

...........................................CJI                  [DIPAK MISRA]      

                                                    ...........................................J                  [A M KHANWILKAR]      

                                                    ...........................................J                  [Dr D Y CHANDRACHUD]    New Delhi;  July 20, 2018