The chairman of the Bar Council of India, Manan Kumar Mishra addressed the farmers through a letter dated 13-01-2021 and stated that it is the primary duty of every citizen to abide by the orders of the supreme court. Concerning the agitations across the country by farmers, on the new framer’s bill, the BCI chairman reminded the nation that it is imperative to adhere to the decision of the Apex court. He stated that 90% of the farmers in the country are supportive and satisfied by the bill, on the other hand, 10% of the people are causing these agitations and chaos in the country to achieve their own political and economical goals. As the SC has already stayed the implementation of three farm bills, Mishra requested the farmers to stop the protests and agitation. He also expressed his dissatisfaction towards the politicians who condemned the decision of SC in the present matter. Such acts of politicians degrade and demoralize the most reputed intuition of the county i.e.,The Supreme court, the letter stated.
Mr. Mishra, through his letter, appreciated the stand taken by the SC to make it inoperative until the constitutionality of the bill is decided. He also stated how this decision has saved the lives of thousands of innocent people, children, women, old aged persons from the harsh weather and sufferings of protests. Many people had lost their lives in this protest and SC being a responsible institution saved many lives by ordering to stop the agitation, the letter stated.
He also requested the rest of the formers to convince the people involved in the protests to stop their misconceptions through media and social networking platforms. He also cautioned the intellectuals of the country to break their silence and provide helping hands in stopping this turmoil in the country. He stated that adhering to the orders of SC is important to save the lives of thousands of innocent citizens who are women, children, and elderly people from rampant covid19.
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