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Supreme Court restores the writ petition (civil) filed by the lawyer Manohar Lal Sharma against the three farm laws enacted by the Central Government after the petitioner pleaded that "he could not be heard on the date the matter was decided" in an interim application.
The petition was rejected subject to the order of the supreme court to first approach the High Court for the matter but later the Supreme Court allowed the interim application permitting restoration of the Writ Petition. The court further posted the petition for admission after two weeks from the date of the disposal of the application.
The three laws namely, the Farmers' (Empowerment and Protection) Agreement of Price Assurance and Farm Services Act, 2020; Farmers' Produce Trade and Commerce (Promotion and Facilitation) Act, 2020 and The Essential Commodities (Amendment) Act 2020 came into effect following the accent from the President of India on 27th September following which a trail of controversy erupted over the laws. Soon after various petitions were filed in the various High Courts and the Supreme Court.
The petition by Manoharlal Sharma was first heard by the Supreme Court along with the Writ Petition (Civil) No. 1118 on the date 12th October 2020 when the SC sought a reply within 4 weeks over the matter from the Centre whereby allowing the petition by Rakesh Vaishnav and is now tentatively listed to be further heard on 24th November 2020.
The various petitions challenged the three conspicuous farm laws on the ground that firstly; 'agriculture' is a state matter under the IInd list i.e. the state list of the seventh schedule of the Constitution of India and it is unconstitutional on the part of the Centre to make any law on a state matter and secondly, the farm laws were alleged to be relatively adverse for the farmers in the current times and would make the farmers' income subject to the demand of some private firms.
The matter will be heard on 3rd December 2020 for the admission hearings.
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