- (1.) Applications for impleadment and intervention are allowed.
(2.) We have before us, three categories of petitions, all revolving around the validity or otherwise of three laws namely: (1) Farmers' Produce Trade and Commerce (Promotion and Facilitation) Act, 2020; (2) Essential Commodities (Amendment) Act, 2020; and (3) Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Act, 2020, (hereinafter referred to as the 'farm laws'), and the protest by farmers against these laws.
(3.) One category of petitions challenge the constitutional validity of the farm laws. Included within this category of petitions, is a petition under Article 32 challenging the validity of the Constitution (Third Amendment) Act, 1954, by which Entry 33 was substituted in List III (concurrent list) in the Seventh Schedule of the Constitution, enabling the Central Government also to legislate on a subject which was otherwise in the State List.;