On Tuesday, the Apex Court refused to interfere with a PIL seeking its direction to order all states to implement the Central Govt's recent farm laws.
"We refuse to interfere with the petition. Sorry," a bench of the Supreme Court, headed by CJI Sharad Arvind Bobde, said.
The Public Interest Litigation, filed by the Hindu Dharma Parishad before the Top Court, had sought directions to all the states to implement the Farmers' Produce Trade & Commerce (Promotion & Facilitation) Act, 2020, the Farmers (Empowerment & Protection) Agreement on Price Assurance & Farm Services Act, 2020, & the Essential Commodities (Amendment) Act, 2020.
Recently, the Congress-ruled Punjab passed a resolution in the state Legislative Assembly rejecting the 3 farm laws enacted by the Central Govt. Notably, Chhattisgarh & Rajasthan, also ruled by the Congress, are reported to be mulling to bring similar resolutions.
This comes amid protests against the recently enacted farm laws, by the opposition parties & farmers' organisations at several places across the country. The opposition has alleged that the new farm laws do not guarantee MSP for the farmers.
The Govt, on the other hand, has said that the new laws don't snatch away the MSP.
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