In view of the ongoing agitation, the Supreme Court on Tuesday passed an order staying the implementation of the Farm Laws 2020 and also constituted a four-member Committee to take up the grievences of the intersted parties.
The Top Court on Monday had shown displeasure towards the Centre's handling of the matter and hinted that it shall duely intervene for the greater interest of the Farmers as well as Citizens.
The order passed yesterday sent a buzz around with critics venting their views and questioning the intentions and integeration of the Top Court and Honourable Judges.
On the backdrop of this, BCI today has released a statement praising the prudence of the Supreme Court in dealing with the matter and urged the Citizens to show faith in judiciary as it is the 'last resort' and not to malign it.
The Statement read:
"The prudent citizens of the country should appreciate the order of the Supreme Court in the matter of Farmers' agitation. The step which our Apex Court has taken is a historic step and it is in the interest of the nation."
The BCI while breaking down the order explained how it aims at saving the lives of the agitating farmers, the elderly people, women, children from the harsh cold weather condition and covid.
The BCI mentioned how the legal fraternity also raised their voice against the New Farm Laws as they have the provisions of SDM/ ADM being made adjudicatory authority and thus the legal fraternity also stand by the Farmer's demand.
It condemned the irresponsible comments made by some of the politicians against the Supreme Court in regard to the order terming it as 'most unfortunate' while also requesting the Farmers to suspend the agitation. It said:
"Such comments are going to establish that these handful of politicians are bent upon to weaken our Institution and Nation only to serve their vested interest.
The BCI has made request to the sincere and sensible citizens to come forward and convince farmers to suspend agitation until the final judgement of the Top Court.
The BCI came hard on the people who are making scandalous and contemptous comments against the Judiciary and said that it fails to understand as to why such people don't appear before the Court to put across their stand.
It further made clear that for any Law-abiding citizen, the last resort is the Supreme Court and people who have any ground against the Committe constituted by it can move forward to seek modification in the order.
"But, these so-called do not want the solution of the problem, rather their sole motive is to exploit the agaitation and mislead the agitating farmers."
The BCI has urged the intellectuals of the country to break their silence in order to save the country from a 'potential turmoil'.
It at last thanked the Apex Court for understanding the seriousness of the matter and working with due diligence.
Read Press Release Here:
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