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Citizens Resource & Action Initiative (cranti) v. State Of Gujarat & Others

Citizens Resource & Action Initiative (cranti) v. State Of Gujarat & Others

(Supreme Court Of India)

Special Leave to Appeal (Civil) No. 29910 Of 2014 | 27-03-2017

1. Mr. P.S. Narasimha, learned Additional Solicitor General, having given us a fair background of the thought process, which has gone into the matter dealing with the farmer suicides states, that the Central Government is in the process of formulating a line of action to be adopted by the State Governments, to deal with the unfortunate issue. He however states, that since agriculture is a subject which falls in List II of the Seventh Schedule of the Constitution, the actual implementation of the proposals being finalised by the Central Government, will have to be at the level of individual State Governments.

2. Even though, Mr. Narasimha seeks two weeks time to place the finalised line of action before the Court, keeping in mind the importance of the issue, and the seriousness that requires to go into such determination, we are satisfied in granting the Central Government four weeks time to place before this Court the line of action which the Central Government proposes for adoption by the State Governments, for dealing with the serious consequences of farmer suicides.

List on 01.05.2017.

3. The proposed line of action shall be submitted by the Central Government in the Registry of this Court before the next date of hearing, with a copy in advance to the learned counsel for the petitioner.

Advocate List
  • For the Appearing Parties Colin Gonsalves, Sr. Advocate, Kabir Ali Zia Choudhary, Jyoti Mendiratta, P.S. Narasimha, ASG, Ajit Kumar Sinha, Sr. Advocate, Rajiv Nanda, Mukul Singh, Raj Bahadur, G.S. Makker, Anil Katiyar, Shreekant N. Terdal, Kuldeep S. Parihar, H.S. Parihar, Guntur Prabhakar, Prerna Singh, A.P. Mayee, A. Selvin Raja, Preetesh Kapoor, Hemantika Wahi, Jesal Wahi, Puja Singh, M. Shoeb Alam, Fauzia Shakil, Ujjwal Singh, Mojahid Karim Khan, Tapesh Kumar Singh, Mohd. Waquas, Aditya Pratap Singh, V.N. Raghupathy, Lagnesh Mishra, Parikshit P. Angadi, Prakash Jadhav, C.K. Sasi, Purushaindra Kaurav, AAG, Mishra Saurabh, Ankit Kr. Lal, Vanshaja Shukla, Nishant R. Katneshwarkar, K. Enatoli Sema, Edward Belho, Amit Kr. Singh, Sanchar Anand, AAG, Apoorv Singhal, Anant K. Vatsya, Narsingh N. Rai, S.S. Shamshery, AAG, Anish Kumar Gupta, Chandra Shekhar Suman, R.K. Rajwanshi, Deepshikha Bharati, Ruchi Kohli, Amit Sharma, Ankit Raj, Aruna Mathur, Avneesh Arputham, Anuradha Arputham, Amit Arora, (for M/s. Arputham,Aruna & Co.), P. Venkat Reddy, Prashant Tyagi, (for M/s. Venkat Palwai Law Associates), Rituraj Biswas, Varsha Poddar, Gopal Singh, Raja Chatterjee, Chanchal Ganguly, Parijat Sinha, Bhupesh Narula, K.V. Jagdishvaran, G. Indira, V.G. Pragasam, Prabhu Ramasubramanian, Dhiraj I. Jain, Inder F. Jain, Prashant R. Dahat, V.R. Anumolu, Som Raj Choudhury, Abha R. Sharma, Rajiv Yadav, Advocates.
Bench
  • HON'BLE CHIEF JUSTICE MR. JAGDISH SINGH KHEHAR
  • HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
  • HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Eq Citations
  • LQ/SC/2017/476
Head Note

Constitution of India — Arts. 21, 32, 226, 38, 39, 41 and 43 — Farmer suicides — Central Government to place before Supreme Court line of action proposed for adoption by State Governments for dealing with serious consequences of farmer suicides