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The Supreme Court on 11th January stated that it was in favour of staying the three farm laws until the deadlock between the Central government and protesting farmers over the contentious laws, is resolved.
A bench of Chief Justices of India, SA Bobde and Justices AS Bopanna and V Ramasubramanian expressed disappointment at how the Centre has handled the issue observing that the central government has failed to resolve the problem with farmers.
The same bench had proposed to form a committee with the members of farmers community and experts in the field, to solve the issue for the central government who has failed to deal with this more responsibly.
The CJI remarked that the court was in favour of shifting the protests sites without stifling the protest. He also stated that it should not be seen that the court is protecting any lawbreakers but cautioning them that they will face the consequences.
The CJI asked the government on why they are insisting on continuing the law in light of the protests held around the country. The Court asserted that if the government is showing some sense of responsibility then they can find a middle ground to form a committee to look into this.
Attorney General KK Venugopal, appearing for the centre, had objected to the stay informing that the legislation was passed within the legislative competence of the Parliament and is for the public good.
The Supreme court still maintained their opinion to stay the implementation of the law to ease the tension and prevent any violence.
The Court had stated that the objective of the hearing was to bring farmers to the committee and also some former judges who would head the committee. Dushyant Dave, appearing for the farmers, has suggested the name of former CJI RM Lodha.
The court did not pass any order and had adjourned the hearing for 12th January.
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