The surprise decision of Prime Minister Narendra Modi to withdraw the three Farm Laws against which the Farmers were holding a prolonged protest from last one year was met with reactions from all corners.
In view of the same, the Tripura High Court Judge, Chief Justice Indrajit Mahanty vented his views during the course of a hearing as he said he deems the decision as welcoming and lauded PM for his statesmanship.
He said:
"I am not praising Mr. Modi, but I am just saying this is true statesmanship. If something is unpopular you take it back. Have you ever heard any PM say that he is apologizing? "
The Bench also comprising of Justice S Talapatra had its regular hearing scheduled soon after the PM's announcement on air with regard to the withdrawal of the Farm Laws.
The Chief Justice added that a person holding a prime or prestige position should be ready to take both the praise and criticism as holding a public office has its conseqences.
"If you are in authority you have to take it both, that is the consequence of holding this chair. We have to be open for criticism and adverse comments. We cannot say that we will not accept criticism, we are holding a public office."
Read Farm Laws @latestlaws
-Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Act, 2020
-Farmers Produce Trade and Commerce (Promotion & Facilitation) Act, 2020
-Essential Commodities (Amendment) Act, 2020
Read Reports on Roll Back of Farm Laws @latestlaws
-PM Modi decides to Repeal Farm Laws, Requests farmers to withdraw stir
-Three Farm Laws: Contents that created controversy. An Insight
-How Repeal of Farm Laws will impact multiple proceedings in Supreme Court
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