DHANANJAYA Y.CHANDRACHUD,J. - (1.) Leave granted.
(2.) The Union government conceived of a Debt Relief Scheme for agriculturists in the Budget of 2008. Eleven budgets later and despite the travails of a decade and more spent in pursuing justice, two farmers have moved this Court. Their plea is simple : that the rights which the law recognizes have been thus far an illusion. They pursue a hope that the promises of policy would be secured.
(3.) This appeal arises from a judgment of the National Consumer Disputes Redressal Commission [NCDRC] dated 5 August 2015 in a revision arising out of an order of the State Consumer Disputes Redressal Commission [SCDRC], Haryana.;